PRADEEP KUMAR SRIVASTAVA ,J. - (1.)Heard Sri Umesh Kumar Dubey, learned counsel for the revisionist, Sri Arun Kumar Singh, learned counsel for the opposite party no. 2, learned A.G.A. and perused the record.
(2.)Without advancing any argument on the merits of the case, learned counsel for the parties have submitted that by means of compromise application filed on 03.05.2019, they have annexed a compromise between both the parties by which both the parties have agreed to end their dispute. The compromise is taken on record.
(3.)Learned counsel for the parties have jointly submitted that the revision was filed against the judgment and order dated 15.09.2003, pass by Sessions Judge, Kanpur Nagar in Criminal Appeal No. 23 of 2003, dismissing the criminal appeal and upholding the judgment and order dated 26.02.2003, passed by Metropolitan Magistrate-II, Kanpur Nagar, in Criminal Case No. 820 of 2002. It appears that the revisionist has been convicted and sentence of the offence under Section 354 I.P.C. for one year's imprisonment, for the offence under Section 323 I.P.C. for six months' imprisonment and for the offence under Section 324 I.P.C. for one year's imprisonment along with fine of Rs. 500/- and in default of fine one month's additional imprisonment.