PANCHDEV Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE revisionists were acquitted by the trial court in relation to the offences for which they were charged. Aggrieved against the same, the victim filed criminal appeal, which was decided by learned Addl. Sessions Judge, Khatima, Udham Singh Nagar, vide order dated 16.07.2014. Revisionist no. 1 Panchdev was convicted under Sections 323, 325, 504, 506 of IPC and co -revisionist Smt. Ramrati was convicted under Sections 323, 325 of IPC. Thereafter, appropriate sentence was passed by learned Judicial Magistrate, Khatima, on 02.08.2014. Aggrieved against the same, present criminal revision is filed by the revisionists.

(2.) A Compounding Application, being CRMA No. 1247 of 2014, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably.

(3.) INJURED Asha Devi is present in person before the Court, duly identified by her counsel Mr. Deep Joshi. She says that she is no more interested in prosecuting the accused persons. In other words, injured says that since the dispute is settled amicably with the intervention of a few elderly people of the society, therefore, the convicts may not be sent to jail and she be permitted to compound the offences which are proved against the revisionists. The revisionists are also present in person before the Court, duly identified by their counsel Mr. Milind Raj.