KUWAR BAHADUR Vs. STATE

JUDGEMENT

(1.) VIDE judgment and order dated 13.03.2003, rendered by learned Sessions Judge, Nainital, accusedappellant was convicted under Sections 307, 452 IPC. He was directed to undergo rigorous imprisonment for four years alongwith a fine of Rs.10,000/ - for the offence punishable under Section 307 IPC. He was also directed to undergo rigorous imprisonment for two years alongwith a fine of Rs.1,000/ - in connection with offence punishable under Section 452 IPC. Aggrieved against his conviction and sentence, convict -appellant has preferred present criminal appeal.

(2.) A compounding application, being CRMA no. 1991 of 2014, has been filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Said application is supported by the affidavits of Deepak Kumar (son of the convict, who is presently under detention) and Bhajan Singh (complainant/victim).

(3.) COMPLAINANT /victim Bhajan Singh is present in person before the Court, duly identified by his counsel Mr. Akhil Kumar Shah, who stated that he is no more interested in prosecuting the appellant, in as much as he has pardoned the appellant, who is suffering from paralysis and is currently under detention for about eight months. Deepak Kumar, son of the appellant, is also present in person before the Court, duly identified by Mr. Rajesh Kumar Joshi, Advocate.