DESH RAJ Vs. AJAY KUMAR

JUDGEMENT

(1.) Present revision petition has been filed assailing judgment passed by learned Additional Sessions Judge(III), Kangra at Dharamshala, H.P. in Cr. Appeal No. 10-P/X/2015, dtd. 11/10/2018, whereby judgment and order of conviction and sentence passed by learned Additional Chief Judicial Magistrate (1), Palampur, District Kangra dtd. 11/3/2015 in complaint No. 122-III/2013 convicting and sentencing the petitioner/accused to undergo simple imprisonment for a period of six months and to pay a fine of Rs.1,50,000.00 has been affirmed.

(2.) Learned counsel for the petitioner, vide his separate statement placed on record, has stated that he has been authorized by the petitioner to give the statement on his behalf and he has instructions to depose on behalf of the petitioner/accused to the effect that he has deposited the total compensation amount in the Courts i.e. Rs.1,12,500.00 have been deposited in Registry of this Court and Rs.37,500.00 have been deposited in the trial Court during pendency of appeal before learned Additional Sessions Judge, Kangra at Dharamshala and as respondent No.1 has agreed for withdrawing the complaint as per compromise arrived at between the parties, the amount deposited by petitioner in Courts is to be released in favour of respondent No.1 and further stated that compromise, arrived at between the parties, is out of free will, consent and also without any threat, coercion or pressure etc.

(3.) Separate statement of counsel, appearing on behalf of complainant/respondent No.1, has also been recorded, whereby he, under the instructions of respondent/complainant, has endorsed the statement made by counsel for the petitioner and compromise arrived at between the parties and complainant has also no objection in compounding the case.