CHAIN DAN AND ORS 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 the Court, for the safety of all concerned.

(2.) Counsel for the appellant as well as counsel for the complainant jointly submit that the parties have entered into compromise and, thus, the sentence of six months' rigorous imprisonment under Sec. 3(1)(5) of SC/ST Act; three months' rigorous imprisonment and six months' rigorous imprisonment respectively under Ss. 447 and 427 IPC, be set aside.

(3.) Counsel for the parties have relied upon judgment of Hon'ble Apex Court in Ramawatar v. State of Madhya Pradesh reported in LL 2021 SC 589; which relevant reads as follows :-