SANJEEV KUMAR Vs. STATE OF H P

JUDGEMENT

(1.) Present revision petition has been filed for setting aside conviction of petitioner under Section 354 IPC in case FIR No. 159/2004 dated 25.7.2004 registered in Police Station Jawali, District Kangra in Criminal Case No. 68-II/2004.

(2.) Petitioner was convicted under Section 354 IPC by learned Sub Divisional Judicial Magistrate in criminal case No. 68-II/2004 titled State of H.P. Vs. Sanjeev Kumar and was sentenced to undergo simple imprisonment for one year and to pay fine of Rs. 1000/- and in default of payment of fine to further undergo simple imprisonment for 2 months. However, in the appeal, preferred by the petitioner, learned Sessions Judge modified the sentence to rigorous imprisonment for three months with fine of Rs. 1000/- and in default of payment of fine further imprisonment of one month.

(3.) During pendency of present petition, an application for compounding the offence in question has been filed as victim and her complainant father has compromised the matter with petitioner. The compromise deed arrived at between the parties has also been placed on record as Annexure C-1.