VIKAS JISHTU Vs. SUMANT GAUTAM AND ORS.

JUDGEMENT

(1.) The parties have no objection in case the revision petition is disposed of in terms of the undertaking furnished by the petitioner along with Cr.M.P. No. 770 of 2019 wherein it is stated by the petitioner that he has already deposited a sum of Rs.50,000/- in the Court of learned Additional Chief Judicial Magistrate, Rampur Bushehar and remaining amount of Rs.50,000/- shall be paid by him to respondent No.1 on or before 20th June, 2019.

(2.) In this view of the matter, learned counsel for the petitioner prays that the case be compounded in view of the very recent judgment of the Hon'ble Supreme Court in Bhangu Trading Co. and another versus Surjit Singh (dead) through LRs, Criminal Appeal Nos. 808 and 809 of 2018 decided on 02.07.2018 and in terms of the subsequent judgment in N.P. Murugesan versus C. Krishnamurthy, Criminal Appeal No.818 of 2018, decided on 04.07.2018.

(3.) It would be noticed that in the judgments referred to above, on the payment of the outstanding amount, the Hon'ble Supreme Court had compounded the cases by setting aside the convictions.