- (1.)The appellant was tried by the Judicial Magistrate, First Class, Didwana for offence punishable under Section 420 of the IPC in Criminal Case No. 41/89.
(2.)Deceased Hardeva Ram filed complaint against the appellant on 9/8/1988 stating that since the appellant used to send persons abroad for employment, he also arranged passport for his son Arjun Ram. The appellant told him that if he wants to send his son abroad, he will have to pay him Rs.15,000/- and hand over his passport to him. The complainant gave him Rs.8,300/- but the appellant did not send his son abroad. The complainant asked for his money but the appellant refused to return the same. After investigation charge sheet was filed under Sections 406 and 420 of the IPC. The learned Magistrate framed charge under Section 420 of the IPC. The appellant denied the charge. Upon conclusion of the trial, the learned Magistrate by his order dated 13/07/1992 convicted the appellant under Section 420 of the IPC and sentenced him to suffer simple imprisonment for 2 years and to pay a fine of Rs.1,000/-, in default, to undergo simple imprisonment for two months. Appeal filed by the appellant was dismissed by the Sessions Court on 12/9/1996. The appellant filed a criminal revision application in the Rajasthan High Court which was dismissed on 23/1/2014. Being aggrieved by the said order the present appeal is filed.
(3.)It appears that original complainant expired on 30/05/1994. During the pendency of the present appeal, Arjun Ram, the heir of the original complainant and the appellant have entered into a compromise. Application for impleadment was filed by Arjun Ram in which it is confirmed that he and the appellant have compromised the matter. The said application was granted by this Court. This Court was informed that the appellant and the heir of the complainant i.e. the newly added respondent had settled all their disputes and an amount of Rs.8,000/- has already been paid to the newly added respondent. A statement was made by the counsel for the appellant that further amount of Rs.12,000/- will be paid to the newly added respondent within a period of two weeks. This statement was recorded and the matter was adjourned.