(1.) The petitioner, who stands convicted in the trial for the FIR captioned above, has come up before this Court under Sec. 401 CrPC for setting aside the judgment of conviction dtd. 14/1/2009 (upheld in appeal), sentence, charges, and the FIR, based on the compromise with the victim.
(2.) The gist of the allegations against the petitioner is of cheating the complainant.
(3.) During the pendency of the petition, the parties i.e. petitioner and the victim have entered into an out of Court compromise. They have annexed the copy of the compromise with this petition as Annexure P-1.