RAJU & ANR Vs. STATE OF H P

JUDGEMENT

(1.) Mr. Bhupinder Ahuja, Advocate, has filed power of attorney on behalf of the complainant/victim and states that he has complete instructions to inform the Court that the matter has been compromised in terms of agreement Annexure - I annexed with the application. His statement is taken on record.

(2.) Brief facts of the case are that on 14.04.2003, the local deity had visited the house of one Dogru Ram where complainant Rajesh Kumar and both the appellants were present. Anil Kumar told the complainant that both the appellants were looking for him. Both the appellants met the complainant in the fair and he asked them as to why they were searching for him upon which he was told by the appellants that he had molested girls in the house of Dobru Ram. Thereafter Raju son of Sohan Lal inflicted injury with knife on the stomach of the complainant due to which he fell down on the ground and blood started oozing out. When Anil, Vinod and Sagar Chand came to rescue him then Raju also caused injury with knife to Anil due to which he also sustained injuries. Raju son of Krishan Lal was also having a Nan-Chaku and he was swinging it with a view to kill him. The complainant/injured got recorded his statement under Sec. 154 Crimial P.C. On the statement of complainant / injured, the FIR was registered against the appellants.

(3.) Parties are present in person and identified as such by their respective counsels. It is jointly stated by learned counsel for the parties that the complainant/victim and appellants are the resident of same vicinity and no more want any case or dispute in near future in order to maintain cordial relations between them as they have amicably settled the matter as per agreement Annexure - I, placed on the file.