Jagat Singh And Bhupendra Singh vs State Of Uttarakhand

Alok Kumar Verma, J

The revisionists – Jagat Singh and Bhupendra Singh were convicted under Sections 325, 504 and 506 of the Indian Penal Code, 1860 (in short, “IPC”). They were sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.1,000/- each under Section 325 IPC; they were sentenced to undergo rigorous imprisonment for a period of one year along with a fine of Rs.500/- each under Section 504 IPC; and, they were further sentenced to undergo rigorous imprisonment for a period of two years along with a fine of Rs.1,000/- each under Section 506 IPC. All the sentences were directed to run concurrently.

An Appeal (Criminal Appeal No.64 of 2023) was filed by the revisionists – appellants against the judgment and order dated 23.09.2023, passed by learned Chief Judicial Magistrate, Pithoragarh in Criminal Case No.999 of 2021. The Criminal Appeal has been dismissed vide judgment dated 03.04.2024, passed by learned Sessions Judge, Pithoragarh.

Today, before the National Lok Adalat, the injured – Komal Singh is present in-person. He is identified by Mr. Deep Prakash Bhatt, Advocate.

The revisionists are in judicial custody.

Mr. Amit Kapri, learned counsel for the revisionists, Mr. S.C. Dumka, learned AGA for the State and Mr. Deep Prakash Bhatt, learned counsel for the injured.

Both, Komal Singh, the injured, and learned counsel appearing for the revisionists submitted that both the parties have settled their private disputes and after resolving their disputes they have filed a Compromise Application.

The injured – Komal Singh further submitted that he has filed the Compromise Application with his free will and without any pressure.

Both the parties have requested to decide the present matter on the basis of the compromise.

Learned counsel for the State submitted that there were private disputes between the injured and the revisionists and they have resolved their disputes, therefore, the State has no objection.

The Compromise Application is verified.

The present Criminal Revision (No.245 of 2024) deserves to be allowed and is accordingly allowed by holding that the matter has been compounded by compromise between the parties. Consequently, the judgment and order dated 03.04.2024, passed by learned Sessions Judge, Pithoragarh and judgment and order dated 23.09.2023, passed by learned Chief Judicial Magistrate, Pithoragarh are set aside. The revisionists are ordered to be acquitted of the charges levelled against them. Revisionists be released from judicial custody immediately, if not required for any other offence.

The Registry is directed to send a copy of this order to the Superintendent of Jail, Almora for information and necessary action.