BAIKUNTHA CHAMPATI Vs. STATE OF ORISSA

JUDGEMENT

(1.) HEARD Sri U.N. Mishra, Learned Counsel appearing for the Petitioner and learned Additional Government Advocate for the State.

(2.) THE present revision has been filed seeking to challenge the order of conviction dated 18.5.2005 passed by the learned S.D.J.M., Khurda in G.R. Case No. 224 of 2001 (Trial No. 1345 of 2001) convicting the Petitioners under Section 498(A)/34 I.P.C. and sentencing them to undergo R.I. for one year each and to pay a fine of Rs. 1000 and in default, to undergo further R.I. for a period of 8 months each and further, challenge has also been made to a subsequent confirmation of the aforesaid order of conviction and sentence dismissing the Criminal Appeal No. 12 of 2005 vide judgment dated 15.9.2006 by the court of learned Addl. Sessions Judge, Khurda.

(3.) IN view of the aforesaid contentions, prayer has been made to dispose of the revision petition in view of the settlement arrived at between the parties.