RAM NATH Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS revision petition is directed against the judgment dated 24.01.2002, rendered by the Court of Additional Sessions Judge, Kurukshetra, vide which it dismissed the appeal against the judgment of conviction dated 26.08.2000 and the order of sentence dated 28.08.2000, rendered by the Court of Judicial Magistrate Ist Class, Pehowa, convicting the accused for the offences, punishable under Sections 294, 341 and 506 and awarding sentence to him, for various terms of imprisonment.

(2.) DURING the pendency of revision-petition, the parties have entered into a compromise. Sishpal, complainant, submitted his affidavit P-1, to the effect that he settled his dispute with the accused peacefully, after burying their hatchet. This affidavit, in the form of compromise, was duly signed by Harbans Kaur, his wife, the victim and Ram Nath, revision-petitioner. Thus, an application, under Section 482 Cr.P.C., for placing on record, the affidavit, and acquitting the accused, was filed. In other words, vide application, under Section 482 Cr.P.C., the petitioner implicitly sought that the judgments of the Courts below be set aside/quashed.

(3.) I have heard the learned Counsel for the parties, and have gone through record of the case, carefully.