LOKESH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This revision has been preferred against the judgment and order dated 12.10.2009, passed by the Judicial Magistrate 1st Class Roorkee, Haridwar in Criminal Case No. 1338 of 2007 whereby the revisionists were convicted and sentenced to six months rigorous imprisonment with fine of Rs. 1,000/- under section 498 A IPC; the revisionists have also put a challenge to the judgment and order dated 16.12.2011 passed by 6th Additional District & Sessions Judge, Haridwar in Criminal Appeal No. 62 of 2009, Lokesh & others vs. State of Uttarakhand, whereby the learned Appellate Court had affirmed the judgment of the trial court.

(2.) It is submitted by the learned counsel for the revisionist that revisionist no. 2 Naresh has passed away. Accordingly, the revision stands abated against him.

(3.) The parties have filed a Compounding Application (IA No. 3131 of 2021) jointly to show that the parties have buried their differences and have settled their dispute amicably. It is also stated that the parties have entered into a compromise.