Vivek Singh Thakur, J. - (1.)Present revision petition has been filed assailing judgment dated 21.01.2019, passed by learned Additional Sessions Judge-II, Mandi H.P., in Cr. Appeal No. 12 of 2017, whereby judgment/order dated 30/31.5.2017 passed by learned Judicial Magistrate 1st Class, Chachiot at Gohar, District Mandi, in Criminal Case No. 107-1/2016/43-III/2016, convicting and sentencing the petitioner/accused to undergo simple imprisonment for a period of three months and to pay compensation of Rs.90,000/- to the complainant, has been affirmed.
(2.)Accused/Petitioner Hari Ram, present in-person and is duly identified by his counsel, has stated on oath that he has paid entire compensation amount except Rs.5500/- to respondent No.1/complainant and the said remaining amount of Rs.5500/- shall be paid by him to respondent/complainant on or before 15.1.2020, by remitting the same in his bank account being supplied by his counsel. He has also undertaken to deposit compounding fee of Rs.2500/- with HP State Legal Services Authority, Shimla HP on or before 25.2.2020 and according to him, respondent/complainant has agreed for compounding of the case and has also stated that he has deposed in Court out of his free will, consent and also without any fear, threat, pressure or coercion.
(3.)Separate statement of learned counsel for the respondent/complainant, has also been recorded, whereby he has endorsed the statement made by accused and compromise arrived at between the parties and has further stated that according to instructions imported to him by respondent, in case amount of Rs.34,500/- deposited by petitioner in the trial Court is ordered to be released in favour of the respondent, by remitting the same in his bank account, respondent has agreed to compound the case. He has further stated that he has deposed in the Court strictly in accordance with instructions imparted to him by respondent.
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