DARSHAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) These are two criminal revisions being Criminal Revision Nos. 166 and 167 of 2015, which are listed for consideration of the compounding application.

(2.) Since there is a slight distinction in relation to the order, which has sought to be compounded, the brief facts in relation to the relief claimed in the two revisions are necessarily required to be dealt with separately.

(3.) Criminal Revision No. 166 of 2015 'Darshan Singh vs. State of Uttarakhand' arises out of a judgment dated 10.12.2013 passed by the Judicial Magistrate, Ram Nagar, District Nainital in Criminal Case No. 132 of 2012 'State vs. Darshan Singh and Others' in which the revisionist has been convicted for commission of an offence under Sections 323 and 325 of IPC, which was later on affirmed by the Appellate Court's judgment dated 07.05.2015 as rendered in Criminal Appeal No. 235 of 2013 'Darshan Singh and Others vs. State', whereby, for an offence committed under Section 323 the revisionist has been convicted to undergo a sentence of six months rigorous imprisonment and a fine of Rs. 500/- has been imposed and for an offence under Section 325 he has been directed to undergo a one year rigorous imprisonment and a fine of Rs. 1,000/- has been imposed. In this revision the parties to the proceedings, who are present in person have been duly identified by their counsels, they have filed a joint application signed by all the parties including their counsels, who have endorsed the application being Compounding Application No. 2186/2019 by invoking the provisions contained under Section 320 of Cr.P.C.