BACHUBHAI MANGALBHAI CHAVDA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) ON 4.12.2012, the following order was passed in the present revision application.

(2.) IN view of the fact that the parties have settled their disputes, learned advocate for the respondent no.2 ­ original complainant jointly with learned advocate for the applicant submitted that offence may be permitted to be compounded.

(3.) THE parties are husband and wife. Respondent No.2 - wife filed a case against husband, alleging interalia that accused illegally trespassed into the house and through her out of the house, and then harassed her physically and mentally. The trial led to conviction as above and the same is confirmed by the lower appellate court.