PAPINDER KUMAR Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) Present Criminal revision petition filed under Section 397 read with section 401 of the Cr.P.C, 1973 is directed against the judgment dated 1.10.2011, rendered by the learned Sessions Judge, Sirmaur, District at Nahan, H.P., in Criminal Appeal No. 53-Cr.A/10 of 2009, affirming the judgment of conviction and order of sentence dated 15.09.2009/17.09.2009, passed by learned Judicial Magistrate, Ist Class, Court No. 1, Paonta Sahib, District at Nahan, H.P., in Criminal Case No. 40/2 of 2007, whereby learned trial Court held petitioner-accused guilty of having committed the offences punishable under Sections 279, 337and 338 of Indian Penal Code (for short 'IPC) and accordingly convicted and sentenced him as under:-

(2.) Petitioner-accused, being aggrieved and dissatisfied with the judgment of conviction, passed by the learned trial Court, filed an appeal under section 374 of Cr.P.C, 1973 before the Court of learned Sessions Judge, Sirmaur District at Nahan, H.P, which came to be registered as Criminal Appeal No. 53-Cr.A/10 of 2009, but fact remains that same was dismissed, as a result of which, judgment of conviction passed by learned trial Court came to be upheld. In the aforesaid background, present petitioner-accused approached this Court by way of instant criminal petition, praying therein for acquittal of the petitioner-accused after setting-aside and quashing the judgment of conviction recorded by the learned Courts below.

(3.) It may be noticed that during the pendency of the present case, Miscellaneous application i.e. Cr.M.P. No. 829 of 2017 under Section 482 read with section 320 of Code of Criminal Procedure, 1973 came to be filed on behalf of the applicant/petitioner, seeking therein permission to place on record compromise deed, dated 24.8.2015 entered into between the applicant/petitioner and the complaints namely Sh. Anayat Khan and Smt. Anjum.