PRADHAN ORAON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Mr. Arun Kumar, learned counsel appearing for the petitioner, Ms. Mohua Palit, learned counsel appearing for the State and Mr. Shambhu Nath Tiwari, learned counsel appearing for opposite party no.2.

(2.) Learned counsel appearing for the petitioner submits that this criminal revision petition has been filed against the judgment dtd. 26/11/2016 passed by the learned Sessions Judge, Gumla in Criminal Appeal No.08/2015, whereby, the learned appellate court partly allowed the appeal and partly dismissed the appeal by giving benefit of doubt to convict nos.2 and 3, who have been acquitted and so far as this petitioner is concerned, confirmed the judgment of conviction and order of sentence dtd. 9/1/2015 passed by the learned Sub Divisional Judicial Magistrate, Gumla in G.R. No.576/2008, corresponding to Ghaghra P.S. Case No.52/2008 (T.R. No.52/2015) by which the learned trial court convicted the petitioner and sentenced him to undergo R.I. for one year and six months for the offence under Sec. 498(A) of the Indian Penal Code. He further submits that the petitioner is the husband of the informant, who is opposite party no.2. He then submits that the matter is arising out of matrimonial dispute. He next submits that even now both the petitioner and opposite party no.2 have been legally separated and they have re-married to another person. He also submits that now a good sense has prevailed between the petitioner and informant/opposite party no.2 and they have compromised the matter and the joint compromise petition has been filed in the form of I.A. No.15218 of 2025. He next submits that one time alimony of Rs.1,50,000.00 has been settled in light of the compromise, which has already been paid by petitioner to the informant/opposite party no.2. He submits that in view of that, the compromise petition may kindly be allowed and the petitioner may kindly be acquitted.

(3.) Learned counsel appearing for the State submits that it appears from the said I.A. that the matter has been compromised.