CHAMAN LAL Vs. RAJESH THAKUR

JUDGEMENT

(1.) Present Revision Petition has been filed assailing judgment passed by learned Sessions Judge Kullu, H.P. in Cr. Appeal No. 2 of 2018, dtd. 8/6/2018, whereby judgment and order of conviction passed by learned Chief Judicial Magistrate Kullu, H.P., dtd. 6/1/2018 in Criminal Complaint No. 340-1 of 2011, convicting and sentencing the petitioner-accused to undergo simple imprisonment for six months and to pay compensation of Rs.8,00,000.00, to the complainant, has been affirmed.

(2.) During pendency of present petition, a joint application under Sec. 147 of Negotiable Instruments Act, read with Sec. 482 Cr.P.C. has been filed for placing the compromise deed on record with respect to settlement between the parties, qua the present dispute, praying for passing of appropriate order in view of said settlement. It is evident from the perusal of compromise that the petitioner/convict has paid the amount of compensation i.e. Rs.8,00,000.00 to the respondent/complainant and in turn complainant had agreed to withdraw the complaint for maintaining cordial and friendly relations between the parties and has conveyed no objection for compounding of the case.

(3.) Learned counsel appearing for respondent, under instructions of original counsel, submits that amount stands received and now no claim is pending against the petitioner/convict and he has instructions to communicate no objection for allowing the application and compounding the case.