LAWS(P&H)-2019-4-163

ABHEY Vs. STATE OF HARYANA

Decided On April 01, 2019
Abhey Appellant
V/S
STATE OF HARYANA Respondents

JUDGEMENT

(1.) CRM-44222-2018 Application is allowed. The document as Annexure P-1 is taken n record.

(2.) CRR No.3866-2018 (O&M) This is a revision petition challenging the judgment and conviction order dtd. 16/11/2018 passed by learned Additional Sessions Judge, Charkhi Dadri, whereby, the appeal filed by the petitioners was dismissed, and the judgment of conviction and order of sentence dtd. 11/6/2015 passed by Judicial Magistrate 1st Class, Charkhi Dadri, vide which, the petitioners were held guilty for committing offences punishable under Ss. 148, 323, 325, 506 of IPC read with Sec. 149 of IPC and was sentenced to undergo 18 months of simple imprisonment and to pay a fine of Rs.1,000.00 and in default of payment of fine, to further undergo simple imprisonment for a period of 02 months, was upheld.

(3.) Learned counsel for the petitioners 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 petitioners be ordered to be acquitted of the charges.