(1.) The petitioner, who stands convicted under Ss. 341/324 read with Sec. 34 IPC in the trial for the criminal complaint captioned above, though appeal against the judgment of conviction and sentence was partly allowed reducing his sentence from two years to one year, has come up before this Court under Sec. 401 CrPC for setting aside the judgment of conviction/sentence.
(2.) On 3/2/2023, counsel for the parties submitted that the matter stands compromised between the parties. Accordingly, this Court by taking up the matter on board, directed the parties to appear before the concerned trial Court/Illaqa Magistrate/Duty Magistrate and get their statements recorded as regards the compromise so effected and also asked the said Court to give its report as per the format.
(3.) On 14/2/2023, the complainant-respondent no.2 recorded her statement and stated that she has no objection for setting aside the judgment of conviction and order of sentence and criminal proceedings in the matter. The report of the concerned Court, in the prescribed format, reads as follows: <FRM>JUDGEMENT_5_LAWS(P&H)4_2023_1.html</FRM> <FRM>JUDGEMENT_5_LAWS(P&H)4_2023_2.html</FRM> <FRM>JUDGEMENT_5_LAWS(P&H)4_2023_3.html</FRM>
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