PARAS RAM. Vs. MADAN LAL SONI.

JUDGEMENT

(1.) Present Revision Petition has been filed assailing judgment dated 18.2.2019, passed by learned Additional Sessions Judge-cum- Special Judge (CBI), Shimla, District Shimla, H.P., in Cr. Appeal No. 22- T/10 of 2016, whereby judgment/order dated 17.9.2016/23.9.2016, passed by learned Additional Chief Judicial Magistrate, Theog, District Shimla, H.P., in Criminal Case No. 94/3 of 2010, convicting and sentencing the petitioner-accused to undergo simple imprisonment for two months and to pay compensation of Rs.95,000/-, to the complainant, has been affirmed.

(2.) Statements of learned counsel representing petitioner as well as respondent have been recorded.

(3.) Mr.Ajay Singh Kashyap, learned counsel representing respondent in his statement has deposed that he is duly authorized and competent to depose on behalf of respondent and has instructions to say that the matter has been amicably settled between the parties and complainant Madan Lal Soni has received the entire amount of Whether the reporters of the local papers may be allowed to see the Judgment? Yes compensation, except Rs.23,750/- deposited by the petitioner/accused in the trial Court and as per compromise, the said amount of Rs.23,750/- is to be released in favour of respondent Madan Lal Soni and after release of the amount, nothing is to be recovered from the petitioner Paras Ram, in terms of compromise and in turn respondent Madan Lal Soni has agreed to withdraw the complaint filed by him for compounding the case. He has further deposed that his aforesaid deposition in the Court is strictly in terms of instructions imparted by Mr.Madan Lal Soni/respondent.