PRAJAPATI PANKAJBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule. Ms. Maithili Mehta, learned APP waives service of Rule on behalf of the respondent - State and Mr. Devendra Rana, learned advocate waives service of Rule on behalf of the respondent no.2.

(2.) The revisionist is challenging the concurrent findings of conviction, whereby he was convicted by the learned 3rd Additional JMFC, Kalol for 3 years simple imprisonment with fine of Rs.3,000.00 for the offence punishable under Ss. 326 and 114 of the IPC. The said order was challenged before the Appellate Court and the punishment was reduced to one year simple imprisonment while the compensation amount of Rs.20,000.00 was ordered to be paid in accordance to the provision of Sec. 357 to the complainant and in failure to pay the compensation amount, 3 months' simple imprisonment was ordered. The accused nos.2 and 3 were acquitted by the learned Sessions Judge.

(3.) Advocate Mr. Barot for the revisionist submitted that during the pendency of the proceedings, parties have settled the disputes amicably outside the Court with the intervention of the community persons and villagers, and that there remains no grievance between them.