ASHOK KUMAR Vs. STATE OF PUNJAB AND ANR

JUDGEMENT

(1.) Present criminal revision petition is directed against the impugned judgment dated 03.07.2007, passed by learned Additional Sessions Judge (Adhoc)-cum-Presiding Officer, Fast Track Court, Gurdaspur, whereby appeal of the petitioner against conviction was dismissed and the impugned judgment of conviction as well as order of sentence of even date i.e. 19.11.2004, passed by learned Sub Divisional Judicial Magistrate, Pathankot, were upheld.

(2.) Feeling aggrieved, petitioner filed his appeal which also came to be dismissed by the learned Additional Sessions Judge, vide impugned judgment dated 03.07.2007. Hence this criminal revision petition. The revision petition was admitted for regular hearing and sentence of the petitioner was ordered to be suspended, during the pendency of the revision petition, vide order dated 13.09.2007 passed by this Court. During the pendency of the present criminal revision petition, parties arrived at an amicable settlement by way of compromise deed dated 23.09.2014 (Annexure P-1). Accordingly, petitioner impleaded the complainant as respondent No.2, vide CRM-34057 of 2014, which was allowed by this Court. Copy of compromise deed was placed on record vide CRM-34058 of 2014. Petitioner sought disposal of the criminal revision petition on the basis of compromise, by moving CRM-34059 of 2014. Notice in this application was issued and parties were directed to appear before the learned trial Court, for getting their statements recorded so as to enable the learned trial Court, to record its satisfaction on the genuineness of compromise.

(3.) Finally, parties appeared before the learned trial Court and got their statements recorded. Accordingly, learned Additional Chief Judicial Magistrate has sent his report dated 28.07.2015 along with statements of the parties, which is available on record. Compromise arrived at between the parties has been found to be genuine.