AJAY SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner herein was convicted and sentenced for the offences under Ss. 406, 498-A, 323 and 377 of the IPC by the learned Judicial Magistrate, First Class No. 1, Sri Ganganagar vide judgment dtd. 4/5/2011 passed in Criminal Regular Case No. 647/2010. Being aggrieved of the said judgment, he preferred an appeal bearing No. 50/2017, which was partly allowed by the learned Additional Sessions Judge No. 2, Sri Ganganagar vide judgment 5/9/2018, whereby the petitioner was acquitted from the offences under Ss. 406 and 323 of the IPC, however, his conviction for the offences under Ss. 498-A and 377 of the IPC and the sentence awarded in the following manner were affirmed:--

(2.) Being aggrieved of the aforesaid judgments, the petitioner has preferred the instant criminal revision petitions.

(3.) Learned Counsel for the petitioner submits that the parties have decided to settle the dispute amicably and thus, they have arrived at a compromise. He has placed on record a compromise deed-cum-affidavit, wherein it is stated that the parties have arrived at a compromise and the complainant does not wish to pursue criminal proceedings against the petitioner, therefore, the revision petition may be allowed.