DHANPAT Vs. BANSLA

JUDGEMENT

(1.) The instant petition, under Sec. 482 of the Code of Criminal Procedure (herein after referred to as 'Cr.PC'), has been filed by petitioneraccused, assailing judgment dtd. 11/3/2019 passed by learned Sessions Judge, Hamirpur, H.P., in Criminal Appeal No. 22 of 2016, titled Dhanpat Vs. Bansla @ Bandana Kumari, whereby judgment passed by learned Chief Judicial Magistrate Hamirpur in Petition No. 11 of 2014 has been upheld.

(2.) During pendency of this petition, matter was referred for mediation, where matter has been settled amicably. In furtherance to the compromise arrived at between the parties, joint application has been filed, duly supported by affidavits of both the parties.

(3.) Petitioner Dhanpat as well as respondent Bansla @ Bandna Kumari are present in the Court today. They have been duly identified by their respective counsel. Their statements, on oath, have been recorded separately.