Uttarakhand High Court
25 June vs State Of Uttarakhand And Another on 25 June, 2025
Author: Pankaj Purohit
Bench: Pankaj Purohit
2025:UHC:5377
HIGH COURT OF UTTARAKHAND AT NAINITAL
Criminal Revision No. 300 of 2025
25 June, 2025
Laxman Singh @ Lacham Singh --Revisionist
Versus
State Of Uttarakhand and Another --Respondents
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Presence:-
Mr. Pankaj Sharma, learned counsel holding brief of Mr.
Amit Kapri, learned counsel for revisionist.
Mr. S.C. Dumka, learned A.G.A. with Ms. Sweta Badola
Dobhal, learned Brief Holder for the State of
Uttarakhand/respondent No.1.
Mr. Deep Prakash Bhatt, learned counsel for respondent
No.2.
Hon'ble Pankaj Purohit, J.
Heard learned Counsel for the parties.
2. This criminal revision is filed against the
judgment and order dated 08.05.2025 passed by the
learned Sessions Judge, Pithoragarh in Criminal Appeal
No.12 of 2025 Laxman Singh @ Lacham Singh Vs. State of
Uttarakhand, whereby, the said appeal was dismissed by
affirming the judgment and order dated 18.02.2025 as
well as the judgment and order dated 18.02.2025 passed
by learned Judicial Magistrate/Civil Judge (JD),
Gangolihat, District Pithoragarh, in Criminal Case
No.136 of 2021 State Vs. Laxman Singh @ Lacham Singh,
whereby, the revisionist was convicted and sentenced
under Sections 323 & 324 IPC and under Section 4/25 of
the Arms Act, 1959, for a period of maximum two years'
simple imprisonment.
3. Along with the present revision, a joint
Compounding Application (IA/2/2025) duly supported by
affidavits of the revisionist and respondent No.2 has been
filed.
2025:UHC:5377
4. In the compounding application, it has been
stated by the parties that the parties have settled their
dispute amicably outside the Court and now they have
no grudge against each other. It is also stated that both
the parties have entered into compromise with their own
free will without any fear or pressure and that the
respondent no.2 does not want to prosecute the
revisionist any further.
5. In view of the fact that a compounding
application was filed by the parties, a Coordinate Bench
of this Court, vide order dated 23.05.2025, directed the
parties to appear before the Secretary, District Legal
Services Authority, District Almora for recording of their
statements and for verification of the compromise deed
on 02.06.2025. The revisionist was also directed to
deposit a sum of Rs.20,000/- before the concerned trial
court.
6. Pursuant to the said order, the Secretary,
District Legal Services Authority, District Almora has
submitted a report dated 02.06.2025, which clearly
indicates that the parties have amicably settled their
dispute and have duly verified the contents of the
compromise deed. It is further mentioned in the report
that the revisionist has deposited Rs.20,000/- with the
concerned trial court, in compliance with the directions
of this Court. A receipt acknowledging the said deposit
has also been annexed with the compliance report dated
02.06.2025.
7. Since both the parties have settled their
dispute, there is no use in keeping this revision pending
and it would be appropriate to decide the same on the
basis of compromise arrived at between the parties.
2025:UHC:5377
8. Consequently, impugned judgment and order
dated 08.05.2025 passed by the learned Sessions Judge,
Pithoragarh in Criminal Appeal No.12 of 2025 Laxman
Singh @ Lacham Singh Vs. State of Uttarakhand, as well
as the impugned judgment and order dated 18.02.2025
passed by learned Judicial Magistrate/Civil Judge (JD),
Gangolihat, District Pithoragarh, in Criminal Case
No.136 of 2021 State Vs. Laxman Singh @ Lacham Singh,
are set aside.
9. Subject to the above, the criminal revision is
allowed and the revisionist is acquitted of the charge for
the offences punishable under Sections 323 & 324 IPC
and under Section 4/25 of the Arms Act, 1959, on the
basis of compromise arrived at between the parties.
10. Pending applications, if any, also stand
disposed of.
(Pankaj Purohit, J.)
25.06.2025
PN
DN: c=IN, o=HIGH COURT OF UTTARAKHAND,
PREETI NEGI
2.5.4.20=63c75a8c4765581180a58d7478fadbe
38331bac55c78b5f9f0276c16432f6aab,
postalCode=263001, st=UTTARAKHAND,
serialNumber=2BA53171893B3C3CB3CCCAE81
FAE064498483A83D84BDB0F9229D5BF08D959
AC, cn=PREETI NEGI
Date: 2025.06.26 16:01:10 +05'30'
