HARDEEP SINGH Vs. SATYA ENTERPRISES

JUDGEMENT

(1.) VIDE this common order CRR Nos.1583, 1584 and 1585 of 2014 are being decided as common issue is involved in all these cases.

(2.) FACTS are being taken from CRR No.1583 of 2014. In this revision petition, impugned order dated 14.05.2014 passed by Additional Sessions Judge, Chandigarh confirming and upholding conviction and order of sentence dated 24.01.2012 passed by Judicial Magistrate, Ist Class, Chandigarh has been assailed.

(3.) DURING pendency of revision petition(s) in this Court, both the parties have amicably settled their dispute by way of entering into a compromise on 24.03.2015.