- (1.)Leave granted.
(2.)The appellant was convicted by the Sessions Judge, Faridabad in Sessions Case No. 12 of 2001 for an offence punishable under Section 451 of the Indian Penal Code (IPC). He was sentenced to suffer rigorous imprisonment for one year and a fine of Rs. 500/-, in default, to suffer further rigorous imprisonment for a period of two months. The appellant was also convicted under Section 354 of the IPC and sentenced to undergo rigorous imprisonment for one year and a fine of Rs. 500/-, in default, to further suffer rigorous imprisonment for two months. The substantive sentences were ordered to run concurrently. Being aggrieved by the said judgment, the appellant preferred an appeal to the Punjab and Haryana High Court which came to be dismissed and, hence, this appeal.
(3.)During the hearing of this appeal, this Court was informed that the appellant and the complainant Smt. Mukesh w/o Shri Rakesh have entered into a compromise. The appellant filed an application for impleadment of complainant Smt. Mukesh w/o Shri Rakesh. On 27/1/2014 this Court permitted impleadment. Thus, the complainant Smt. Mukesh w/o Shri Rakesh is respondent No. 2 in the present appeal. Affidavit dated 3/10/2013 has been filed by the complainant stating that with the intervention of respectable persons of the village and relatives from both sides, the matter has been compromised between her and the appellant and now there is no dispute between them, at all. It is further stated that respondent No. 2 and the appellant are neighbours and are living peacefully and no untoward incident has taken place since 2000. It is further stated that respondent No. 2 will have no objection if the FIR lodged by her and all the consequential proceedings arising out of the said FIR including the judgments rendered by the courts below against the appellant, are set aside. Respondent No. 2 has further stated that she is filing this affidavit without any pressure or coercion. Learned counsel for the appellant and respondent No. 2 have confirmed that the parties have entered into a compromise.