IIMUDIN Vs. STATE

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

(2.) Learned counsel for the appellant points out from the impugned order that the learned trial court has accepted the compromise to the extent of Ss. 341 and 323 of IPC, but has convicted under Sec. 3(1)(x) of SC/ST Act for six months with fine.

(3.) Learned counsel for the appellant further submits that looking into the sentence period as well as the fact that the parties have already entered into a compromise and the main witnesses i.e. PW-1 Parvindra Singh and PW-2 Vishnu Giri were declared hostile, thus, the present petitioner be acquitted of the charges levelled against him.