- (1.) HEARD learned counsel for the petitioners and learned counsel for the State.
(2.) THIS revision application is directed against the judgment of conviction and sentence dated 17.3.2007 passed by Sri Ravi Kumar Sahay, 1st Additional Sessions Judge, Dhanbad, by which judgment he has dismissed the appeal confirming the earlier judgment and sentence dated 24.1.2005 passed by Shri Shwaymbhu, Judicial Magistrate, 1st Class, Dhanbad, wherein he found the petitioners guilty under Sections 498A and 323 of the Indian Penal Code and sentenced them to undergo rigorous imprisonment for two years and pay fine of Rs. 1,000/ - under Section 498A of the Indian Penal Code and rigorous imprisonment for six months and a fine of Rs. 500/ - for the offence under Section 323 of the Indian Penal Code and to undergo further imprisonment for two months in default of payment of fine, with a direction that both the sentences of imprisonment were to run concurrently. The complainant, Sunita Devi has also appeared in the Court through her lawyer and both the parties filed a Joint Compromise Petition, which is I.A. No. 2505 of 2008, wherein it is..submitted that both the parties (husband and wife) have settled the dispute outside the court and as per the settlement, the complainantwife (Sunita Devi) has received a sum of Rs. 4,00,000/ - (four lakh) and the matter is pending before the Family Court, Bokaro in M.P. Case No. 18 of 2006. A draft of Rs. 4,00,000/ - (four lakh) has already been deposited by the husband Binod Hari which she will receive after the final order passed in M.P. Case No. 18 of 2006.
(3.) IN that view of the matter, the parties want that this matter should be disposed of, since the complainant, who is the wife of the petitioner No.1, Binod Hari, does not want to prosecute her husband and other in -laws.;