PARMAR (VANKAR) NARESHBHAI JIVABHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present criminal revision application under Section 397 of the Code of Criminal Procedure is filed for the purpose of seeking the following reliefs :-

(2.) The case of the revisionist is that the applicants, complainant and husband of the complainant are residing at Harij. On 19.09.2013, it is the case of the prosecution that both the present applicants attacked complainant and her husband with sticks and gave fist blows and it is on account of intervention of neighbour, the incident was stopped. Except the husband of the complainant and uncle of the complainant's husband, no other witnesses have been examined during the course of prosecution and there is no eye witness to the incident in question as per the say of the applicants. Even according to the applicants the complainant has not given any specific name with any specific attribution, but the applicants were faced with trial for the offences punishable under Sections 323, 504, 114 of the Indian Penal code read with Section 135 of the Gujarat Police Act and the case was registered as Criminal Case No. 537 of 2013 in the court of learned Judicial Magistrate, First Class, Harij.

(3.) On 12.03.2021, the co-ordinate Bench of this Court was pleased to admit the revision application and suspended the order of sentence, however, during the passage of time, it has been reported to the Court that compromise took place between the parties amicably outside the Court and as such, with this background the present revision is taken up for hearing upon the request of the learned advocates appearing for the respective sides.