SIMRO DEVI Vs. AJAY KUMAR & COMPANY

JUDGEMENT

(1.) Present Revision Petition has been filed assailing judgment dated 31.07.2019, passed by learned Sessions Judge, Hamirpur, H.P., in Criminal Appeal No. 42 of 2016, titled as Simro Devi v. Ajay Kumar and Company, whereby judgment and order of conviction dated 25.10.2016/27.10.2016, passed by learned Judicial Magistrate 1st Class, Court No. 3, Hamirpur, H.P., in Complaint No. 10-1-2011 titled as Anil Kumar and Company v. Simro Devi, convicting and sentencing the petitioner-accused to undergo simple imprisonment for fifteen days and to pay compensation of Rs. 1,11,000/- to the complainant, has been affirmed.

(2.) Today, respondent-complainant Ajay Kumar, is present in the Court, who has been duly identified by his learned counsel and his statement on oath has also been recorded.

(3.) In his statement, respondent-complainant has stated that matter has been amicably settled with petitioner Simro Devi, as she had made full and final payment to him in this case and, therefore, he has agreed to withdraw the complaint and compound the case and further that he has deposed in this Court out of his free will, consent and without any external pressure, coercion or threat of any kind.