PARVEEN Vs. STATE OF HARYANA

JUDGEMENT

(1.) This is a revision petition challenging the judgment dated 03.10.2018 passed by learned Additional Sessions Judge, Karnal, whereby, the appeal filed by the petitioner was dismissed, and the judgment of conviction dated 05.01.2016 and order of sentence dated 06.01.2016 passed by Judicial Magistrate 1st Class, Karnal, vide which, the petitioner was held guilty for committing offence punishable under Section 379 of IPC and was sentenced to undergo 02 year of rigorous imprisonment and to pay a fine of Rs.1,000/- and in default of payment of fine, to further undergo simple imprisonment for a period of 15 days, was upheld.

(2.) During the pendency of the present petition, the parties appeared to have compromised the matter. Therefore, an application i.e. CRM No.1698-2019 was filed by the petitioner for accepting the compromise and quashing of FIR No.91, dated 23.03.2012, registered under Section 379 of IPC at Police Station Nissing and all the subsequent proceedings thereon. A prayer was made by the counsel for the petitioner, to send the parties to the trial Court/Illaqa Magistrate to get their statements recorded qua the compromise arrived at between the parties.

(3.) Learned counsel for the petitioner had submitted that since the matter has been amicably settled between the parties, therefore, the parties may be permitted to compound the offence; and by setting aside the judgments/orders passed by the Courts below, the petitioner be ordered to be acquitted of the charges.