YADVINDER SINGH Vs. DINESH SOOD

JUDGEMENT

(1.) It is heartening to note that with the intervention of Mr. G.D. Verma, learned Senior Advocate, a trained Mediator of this Court, parties through the process of mediation, have amicably resolved their dispute. Efforts put in by the learned Mediator are highly appreciable.

(2.) Yadvinder Singh (petitioner) present in Court.

(3.) Assailing the judgment dated 28.2014, passed by Special Judicial Magistrate, Kullu, H.P., in Criminal Complaint No.87-1/2012/1709-1/2013, titled as Shri Dinesh Sood vs. Shri Yadvinder Kapoor, as affirmed by the learned Additional Sessions Judge, Kullu, H.P., vide judgment dated 7.9.2015, passed in Criminal Appeal No. 106 of 2014, titled as Yadvinder Singh vs. Dinesh Sood, the petitioner has filed the present Revision Petition under the provisions of Section 397 read with Section 401 of the Code of Criminal Procedure, 197