OM PRAKASH SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner has challenged the judgment of conviction dated 29.03.2016 passed in C.P. Case No.1149 of 2011 by which he has been convicted and sentenced to S.I for six months, as also the judgment dated 29.09.2016 passed in Cr. Appeal No.78 of 2016. By way of compensation, he has been directed to pay Rs.14 Lacs to the complainant. His appeal against the judgment dated 29.03.2016 vide, Cr. Appeal No.78 of 2016 has been dismissed by judgment dated 29.09.2016.

(2.) In the present proceeding, by an order dated 11.07.2018, he has been granted bail by this Court.

(3.) Now, a joint compromise petition vide, I.A. No.6019 of 2019 has been filed. In this application, the petitioner has stated as under: