MOHINDER SINGH Vs. BRAHAM DASS

JUDGEMENT

(1.) Present revision petition has been filed assailing judgment dated 4.12.2018 passed by learned Sessions Judge, Hamirpur, District Hamirpur H.P. in Cr. Appeal No. 10 of 2017, whereby judgment and order of conviction and sentence dated 20.6.2017 passed by learned Additional Chief Judicial Magistrate, Nadaun, District Hamirpur in complaint No. 18-1 of 2013 convicting and sentencing the petitioner/accused to undergo simple imprisonment for a period of six months and to pay compensation amounting to Rs.60,000/-, has been affirmed.

(2.) Complainant/respondent No.1, present in Court, has stated that the matter has been amicably settled between the parties and now, as per compromise, in addition to compensation amount of Rs.60,000/-, as directed by the trial Court, petitioner has to pay Rs.20,000/- to him within two days i.e. on or before 7th August, 2019 and amount of Rs.60,000/- deposited by the petitioner in the trial Court is also to be released in his (complainant's) favour and he has no objection if the case is compounded.

(3.) Petitioner, present in Court, endorsing the compromise has stated that as per compromise, the amount of compensation of Rs.60,000/-, deposited by him in the Court is to be released to respondent/complainant and besides that, an additional sum of Rs.20,000/- has also to be paid by him to the complainant/respondent on or before 7th August, 2019.