HARDEO Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Dr. Bhati, learned counsel for the petitioner submits that after the order of conviction, the petitioner and the complainant have entered into compromise and the same has been reduced in writing.

(2.) Copy of the compromise has been placed on record.

(3.) Mr. Sodha, learned counsel for the complainant accepts the factum of compromise having been entered.