RAVI PATEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present revision petition has been filed by the complainant - Ravi Patel whereby the accused No.2-Bharat Singh @ Bharta and No.3-Bhupesh have been acquitted from the offences under Ss. 341, 323, 325, 326 and 308 IPC. A criminal appeal bearing No.130/2005 has been filed by State of Rajasthan against the order dtd. 6/7/2004 for acquittal of the respondents from the offences under Ss. 341, 323, 325, 326 and 308 IPC. Learned counsel for the complainant as well as counsel for both the accused submits that a compromise has arrived between the parties.

(2.) The copy of the compromise has been presented before this Court today and the same is hereby taken on record. In view of the aforementioned facts and circumstances, nothing survives in the present criminal revision petition and the same is hereby dismissed. Criminal Appeal No. 130/2005

(3.) The present criminal appeal has filed by the State of Rajasthan against the accused persons. Perused the judgment impugned, a detailed discussion has been made by the trial Court while acquitting the accused-respondents. The order impugned does not suffer from any illegality and perversity, hence, no interference is called for from this Court. Thus, the criminal appeal is hereby dismissed. The record of the case be sent back to the trial Court immediately.