BICHITRA BEHERA Vs. STATE OF ORISSA

JUDGEMENT

(1.) AFFIDAVITS have been filed by the petitioner and the informant in Court today. Same be kept on record.

(2.) IN pursuance of the order dated 11.4.2007, petitioner -Bichitra Behera and the informant -Smt. Meera Rani Behera are present in Court today. In her affidavit Meera Rani has stated that the matter has been settled between them and they are staying together with their children. She has also stated in the affidavit that due to some misunderstanding between them, she had lodged the F.I.R. before the Police Station under Section 498A/307/294/506 IPC. The learned Assistant Sessions Judge -cum -C.J.M., Mayurbhanj, Baripada convicted the petitioner -husband and sentenced him to undergo R.I. for six months and to pay fine of Rs. 1000/ -. The petitioner filed Crl. Appeal No. 13/74 of 2004 -2003 before the learned Ad hoc Additional District and Sessions Judge (FTC), Baripada, but he confirmed the sentence and dismissed the appeal. Against the judgment and order of conviction passed by the Courts below the petitioner has preferred this revision.

(3.) LEARNED Counsel for the petitioner submits that the matter has been amicably settled between the petitioner and the informant on the intervention of the mother -in -law and other well wishers and they are leading a happy conjugal life with their children. One MAT case, which was pending before the Civil Judge (Senior Division), Baripada against the petitioner has also been withdrawn by the informant on 26.6.2006 by filing a memo. Therefore, he prays for compounding the offences under Section 498A I.P.C.