- (1.) The petitioners herein were convicted for the offence under Section 498-A, IPC and were sentenced to undergo S. I. for a period of two years each by the trial Court by judgment dated 10-3-2004. The appellate Court also confirmed the conviction and sentence passed by the trial Court by the judgment dated 31-5-2005. Against that the present revision application has been filed.
(2.) The petitioners are represented by Mrs. Vandana Singh whereas O. P. No. 2 Smt.Pushpa Verma is represented by Mr. K. P. Deo.
(3.) It is jointly stated and submitted that due to intervention of the well-wishers and the close relatives of the parties now both the parties have compromised and have amicably settled their disputes. Now the O. P. No. 2 has no grievance left against the petitioners and she is peacefully living at her in-laws place. She is no more interested in pursuing with the case against her in-laws and, as such, it is prayed that the conviction against the petitioners be set aside keeping in view the matrimonial and conjugal life of both the husband and wife.;