MD. ABDUL SALAM Vs. INDRA DEO HARIJAN

JUDGEMENT

(1.) Both the Revision Petitions are taken up together for disposal as in both petitions challenge have been made against the common judgment and order passed by the learned Appellate Court of Addl. Sessions Judge (FTC), Nagaon, in Criminal Appeal No.11(N)/2008 dated 07.09.2009.

(2.) Briefly stated, one Md. Abdul Salam lodged a complaint which was registered as C.R. Case No.1981/99, in the Court of learned SDJM, Nagaon with regard to mis- appropriation of 22 buffalos, by accused persons namely Abdul Gafur, Mujibur Rahman and Habibur Rahman. The said case was registered u/s.420/06/506/34 IPC and while the case was at the hearing stage, both the parties entered into a compromise, which is as follows:

(3.) Accuseds namely Abdul Gafar, Mazibur Rahman, Habibur Rahman duly appeared before the Court and they were allowed to go on Court bail. At the time of evidence, Complainant has examined two witnesses. Defence examined none. From the evidence of witnesses it seems that the villagers has settled the dispute and distributed the buffalos equally to all brothers. And both the parties are satisfied on that settlement. It also came to notice of the Court that they are living happily with good understanding.