DHEERAJ KUMAR Vs. PURAN CHAND

JUDGEMENT

(1.) Petitioner is present in person. Learned counsel for petitioner submits that petitioner has served sentence of one month simple imprisonment and also 15 days simple imprisonment of default of payment of compensation imposed upon him vide impugned judgment and therefore, he has instructions to not to press the petition being infructuous. On inviting attention of petitioner as well as his counsel to direction to pay compensation of Rs. 8,00,000/- to the complainant, submission of not pressing the petition is reiterated with contention that as impugned judgment stands complied with, therefore, for petitioner nothing survives to agitate.

(2.) Besides sentence of simple imprisonment of one month, petitioner was also directed to pay a compensation of Rs. 8,00,000/- to the complainant under Section 357 Cr. P.C. and for default in paying compensation, 15 days further simple imprisonment was sentenced.

(3.) Despite serving sentence for default in making payment of compensation, petitioner is still liable to pay compensation to complainant-respondent as awarded by the trial court.