ANGAT RAM Vs. HANS RAJ

JUDGEMENT

(1.) Present Revision Petition has been filed, assailing judgment dtd. 2/12/2020, passed by learned Additional Sessions Judge, Sundernagar, District Mandi, H.P., in Criminal Appeal No.55 of 2015, titled as Angat Ram vs. Hans Raj and another, whereby judgment/order dtd. 29/12/2014, passed by learned Additional Chief Judicial Magistrate, Court No.1, Sundernagar, District Mandi, H.P., in Criminal Complaint No.266- I/2011-193-III/2011, titled as Hans Raj vs. Angat Ram, convicting and sentencing the petitioner-accused to undergo simple imprisonment for one year and to pay compensation of Rs.2,50,000.00 to the complainant, has been affirmed.

(2.) Petitioner-Angat Ram and respondent No.1-Hans Raj- complainant, are present in person in the Court today, who have been identified by their respective learned counsel. Their Statements, on oath, have been recorded today in the Court. In his statement, respondent No.1-Hans Raj has stated that he is complainant in Criminal Complaint Nos.266- I/2011-193-III/2011 and 268-I/2011-195-III/2011, both titled as Hans Raj vs. Angat Ram, and keeping in view the poor financial condition of petitioner Angat Ram, he has settled the dispute for payment of Rs.95,000.00 only, and in turn, he has agreed to withdraw the complaints in both cases. He has further stated that petitioner-Angat Ram has paid a sum of Rs.70,000.00 in cash and Rs.25,000.00 has been deposited by him in the trial Court in Criminal Complaint No.266-I/2011-193-III/2011, titled as Hans Raj vs. Angat Ram, and as per compromise, said amount is to be released in his favour. In view of compromise, he has prayed for compounding the case after granting permission to withdraw the complaints and directing the trial Court to remit Rs.25,000.00 in his account details whereof, shall be supplied by him.

(3.) In his statement, petitioner-Angat Ram endorsing the statement of complainant-Hans Raj to be true and correct has stated that matter has been amicably settled in both the complaints and he has paid a sum of Rs.70,000.00 to complainant- Hans Raj and Rs.25,000.00 has been deposited by him in the trial Court in Criminal Complaint No.266-I/2011-193-III/2011, titled as Hans Raj vs. Angat Ram, and in terms of the compromise, the said amount is to be released in favour of complainant-Hans Raj and he has no objection for that. He has further stated that keeping in view his poor financial condition, compounding fee may kindly be exempted.