(1.) All the five revisionists ' accused persons were convicted and sentenced to undergo simple imprisonment for a period of one year along with a fine of Rs.500.00 each for the offence under Sec. 147 of the Indian Penal Code, 1860 (for short, 'IPC'); they were convicted and sentenced to undergo simple imprisonment for a period of six months along with a fine of Rs.500.00 each for the offence under Sec. 323 IPC, and, they were further convicted and sentenced to undergo simple imprisonment for a period of two years along with a fine of Rs.1,000.00 each for the offence punishable under Sec. 325 IPC. Against the said judgment dtd. 12/3/2020, passed by learned Judicial Magistrate/ Civil Judge (Junior Division) Laksar, District Haridwar in Criminal Case No.104 of 2019, a Criminal Appeal was filed. The said Criminal Appeal (No.116 of 2020) has been dismissed vide judgment dtd. 8/10/2021, passed by learned Additional Sessions Judge, Laksar, District Haridwar.
(2.) In the present matter, a Compromise Application (IA No.03 of 2023) has been filed along with affidavits of the revisionists, victims/injured persons and informant.
(3.) Deshraj, informant, Suresh Pal, Smt. Sundari and Smt. Nagini, injured persons, are present through video conferencing. They are identified by Mr. Mehboob Rahi, Advocate.