- (1.) This revision is directed against the judgment dated 01.06.2011 passed by Sessions Judge, Bokaro in Cr. Appeal No. 54 of 2010 whereby he dismissed the appeal of petitioners and confirmed conviction of petitioners passed by SDJM, Bokaro in C.P. Case No. 233 of 2006 on 31.7.2010 under section 498A of the IPC. It is submitted by Sri A.K. Sahani, learned counsel for the petitioner that during the pendency of the revision, parties had compromised and at present the complainant is residing in her husband's house.
(2.) It is submitted that it has been held by this Court in Smt. Indra Bai and others Vs. State of Jharkhand,2007 3 ECC 52 that with a view to restore good relation between the parties who are husband and wife, the conviction under section 498A read with section 34 of the IPC can be set aside on the basis of compromise.
(3.) Learned counsel for the O.P. No. 2 ( wife/complainant) had also admitted that the parties had compromised their case and at present O.P. No. 2 resides with her husband.;