Ziauddin & Ors. vs State
2016 Latest Caselaw 693 Del

$-3
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                  DECIDED ON : 29th JANUARY, 2016

+            CRL.A.705/2003 & CRL.M.A.No.14114/2015

      ZIAUDDIN & ORS.                                     ..... Appellants

                         Through :    Mr.Dheeraj Kumar, Advocate with
                                      appellants in person.


                         versus

      STATE                                               ..... Respondent

                         Through :    Mr.Amit Gupta, APP.

       CORAM:
       HON'BLE MR. JUSTICE S.P.GARG

S.P.Garg, J. (Oral)

1. Aggrieved by a judgment dated 12.09.2003 of learned

Additional Sessions Judge in Sessions Case No.87/2001 arising out of FIR

No.960/2000 PS Uttam Nagar whereby the appellants were held guilty for

committing offences punishable under Sections 323/324/506/34 IPC, they

have filed the instant appeal. By an order dated 01.10.2003, the appellants

were sentenced to undergo various prison terms with fine.

2. During the pendency of the appeal, the matter was

compounded / settled by the victims / complainants with the appellants.

Crl.M.A.No.14114/2015 was filed to record compromise / settlement. The

victims were directed to appear before the Court to report settlement (if

any). Today all the victims numbering four have appeared in the Court

and have been identified by the Investigating Officer. Enquiries have been

made from the victims whether they have settled the dispute with the

appellants of their own without any fear or pressure. All the victims

inform the Court that the settlement has been arrived at with the appellants

with their free consent and they have no objection to dispose of the appeal

as settled / compounded. They further inform that `25,000/- each has been

received by them pursuant to the settlement arrived at between the parties

as compensation from the appellants. The victims have filed their

affidavits.

3. The incident pertains to the year 2002. The appellants have

suffered ordeal of trial / appeal for about fifteen years. They have paid

`1,00,000/- to the victims as compensation. Two of the victims remained

in custody for certain duration. Since the matter has been settled by the

victims amicably with their free consent with the appellants, the appeal

stands disposed of as settled / compounded. The appellants are acquitted

of the charge. Pending application also stands disposed of.

4. Trial Court record be sent back forthwith with the copy of the

order. A copy of the order be sent to the Superintendent Jail for

information.

(S.P.GARG) JUDGE

JANUARY 29, 2016 / tr