VIKAS SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) This revision has been filed, under section 397, 401 of Cr.P.C., against the judgment dated 20/08/2010 passed by Additional Judge to the Court of Additional Sessions Judge, Datia in Criminal Appeal No.39/2010, whereby applicants were convicted under Section 325 read with Section 34 of the IPC and sentenced to suffer 6 months RI with fine of Rs.200/- with the default stipulation, by partly affirming the order dated 17.05.2010 passed by JMFC, Bhander District Datia in Criminal Case No. 564/2005.

(2.) During pendency of this revision filed under section 397, 401 of Cr.P.C., the applicant No.3 Gambhir Singh and the complainant have filed applications under Section 320(2) of Cr.P.C. which were registered as I.A. Nos.349/2019 and 350/2019 stating that the dispute between applicant No.3 and the complainant has been resolved and they are not inclined to pursue the matter any more.

(3.) This Court, vide order dated 06/12/2018, had directed the parties to appear before the Principal Registrar of this Court for recording their statements and for verification of factum of compromise. The Principal Registrar has submitted his report on 17/5/2019 itself and verified the compromise.