PRADEEP KUMAR Vs. STATE OF H.P.

JUDGEMENT

(1.) Both these petitions are being decided by a common order for the reason that both these petitions arise from the same judgment of conviction recorded by learned Trial Court. Two different sets of convicted persons had preferred two separate appeals before the learned Appellate Court and therefore, on the dismissal of such appeals, two separate revision petitions came to be filed before this Court.

(2.) Petitioners were convicted for offences under Ss. 325, 323 and 341 of Indian Penal Code by learned Judicial Magistrate First Class, Court No. 3, Hamirpur, H.P., vide judgment dtd. 31/7/2012. The maximum sentence imposed upon each of them is to undergo simple imprisonment for six months for commission of offence under Sec. 325 of IPC. Two sets of appeal preferred by the petitioners herein were dismissed by learned Appellate Court on 21/12/2012. Thereafter, these revision petitions were filed before this Court and were pending adjudication

(3.) Petitioners have approached the Court, now by way of Cr.MP. No. 3752 of 2022 in Cr.R. No. 18 of 2013 and Cr.MP No. 3753 of 2022 in Cr.R. No. 19 of 2013, with a prayer to place on record compromise effected between the parties and to quash FIR No. 288 of 2006 and all consequential criminal proceedings arising therefrom including the judgment of conviction as noticed above.