Uttarakhand High Court
Jagat Singh And Bhupendra Singh ... vs State Of Uttarakhand on 11 May, 2024
Author: Alok Kumar Verma
Bench: Alok Kumar Verma
IN THE HIGH COURT OF UTTARAKHAND
AT NAINITAL
(Before the National Lok Adalat)
THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA
11TH MAY, 2024
CRIMINAL REVISION NO.245 OF 2024
Jagat Singh and Bhupendra Singh .....Revisionists
Versus
State of Uttarakhand .....Respondent
Counsel for the Revisionists : Mr. Amit Kapri, Advocate.
Counsel for the State : Mr. S.C. Dumka, AGA.
Counsel for the Injured : Mr. Deep Prakash Bhatt,
Advocate.
Hon'ble 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.
2. 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.
3. Today, before the National Lok Adalat, the injured
- Komal Singh is present in-person. He is identified by Mr.
Deep Prakash Bhatt, Advocate.
4. The revisionists are in judicial custody.
5. 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.
6. 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.
7. The injured - Komal Singh further submitted that
he has filed the Compromise Application with his free will
and without any pressure.
8. Both the parties have requested to decide the
present matter on the basis of the compromise.
9. 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.
10. The Compromise Application is verified.
11. 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.
12. The Registry is directed to send a copy of this
order to the Superintendent of Jail, Almora for information
and necessary action.
__________________
ALOK KUMAR VERMA, J.
Dated : 11th May, 2024
JKJ/Pant
