TINKU VISHWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Kamdeo Pandey, learned counsel appearing for the petitioner, Mr. Azeemuddin, learned counsel appearing for the State and Mr. Virendra Kumar, learned counsel appearing for the informant/opposite party no.2.

(2.) Learned counsel appearing for the petitioner submits that this criminal revision petition has been filed against the judgment dtd. 18/12/2019 passed by the learned Additional Sessions Judge-VI, Giridih in Criminal Appeal No.34/2017, by which, the learned appellate court has dismissed the appeal and affirmed the judgment of conviction and order of sentence dtd. 7/4/2017 passed by the learned Judicial Magistrate, Giridih in G.R. No.2157/2009 [arising out of Giridih (M) P.S. Case No.331/2009], whereby, the petitioner has been convicted under Sec. 354 of the Indian Penal Code and he has been sentenced to undergo R.I. for two years along with fine of Rs.5,000.00 and in case of default of payment of fine, further direction is there to undergo S.I. for six months. He further submits that both the sides are neighbours. He then submits that now a good sense has prevailed between them and compromise has taken place. He submits that the joint compromise petition has been filed in the form of I.A. No.2461 of 2022, which has been filed on separate affidavit on behalf of both the sides.

(3.) Learned counsel appearing for the State submits that the compromise is there, however, there are concurrent findings of two courts.