PREM SINGH AND ORS. Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD Ms. Pushpa Joshi, Senior Advocate, assisted by Mr. Saurav Adhikari, Advocate, for the revisionists, Mr. R.K. San, learned Deputy Advocate General, for the State of Uttarakhand and Mr. Deep Joshi, Advocate, for the complainants. The present revision has been filed by the revisionists against the judgment and order dated 08.08.2012 passed by the learned 3rd Additional District & Sessions Judge, Udham Singh Nagar in Appeal No. 89 of 2009 by which the revisionists have been convicted under Section 325 of I.P.C. and sentenced for two years Simple Imprisonment and fine of Rs. 2,000/ - (Rupees Two Thousand Only) and further convicted under Section 323 of I.P.C. and sentenced for six months Simple Imprisonment, respectively.

(2.) THE conviction of the revisionists was upheld by the appellate court. Hence, the present revision before this Court.

(3.) THERE are two injured persons, namely, Kanhie Singh and Roopwati, who have filed their affidavits along with compounding applications. There is also an affidavit of Pancham Singh, who is revisionist No. 4 in the present case. This has also been affirmed by their counsels Mr. Deep Joshi and Ms. Pushpa Joshi, Senior Advocate, who represents respondents and revisionists respectively before this Court. Both the injured persons (referred above) were present before this Court on 15.05.2015. It has been alleged in the compounding application that both the parties want to resolve their dispute amicably and want to bring an end to it.