KAMLESH SHARMA Vs. PARAMJIT SACHDEV

JUDGEMENT

(1.) THE complainant and the accused -petitioner have compromised the matter in this case. Statements of Shri Paramjit Sachdeva -respondent No. 1 (complainant) and Shri Vinod Arya, learned counsel for the accused -petitioner have been recorded today separately, in the Court.

(2.) IN view of the statement of the complainant and the statement of the counsel for the accused -petitions and also in the interest of justice this revision -petition is accepted and the impugned judgment/order dated 28.10.1995 passed by the Judicial Magistrate Ist Class, Chandigarh and the judgment dated 12.9.1997, passed by the Addl Sessions Judge Chandigarh, are hereby setaside. Resultantly, the accused -petitioner is acquitted of the charge framed against her. The accused -petitioner be released immediately. Accepted.