Himachal Pradesh High Court
Sh. Balwant Singh vs Smt. Sheela Devi & Another. ... on 24 June, 2015
Author: P.S. Rana
Bench: P.S. Rana
IN THE HIGH COURT OF HIMACHAL PRADESH, SHIMLA.
Cr. Revision No. 165 of 2015
Decided on: 24.6.2015.
.
Sh. Balwant Singh ....Revisionist
versus
Smt. Sheela Devi & another. ....Non-revisionists.
___________________________________________________________
Coram
The Hon'ble Mr. Justice P.S. Rana, Judge.
Whether approved for reporting or not?1Yes.
For revisionist : Mr. B.R. Sharma, Advocate.
For the non-revisionistNo.1:
r Mr. Bhim Raj Sharma, Advocate.
For the non-revisionistNo.2.: Mr. J.S. Rana, Assistant Advocate
General.
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P.S. Rana, Judge (Oral)
Mr. Bhim Raj Sharma Advocate appears and waives service of notice on behalf of respondent No.1 and learned Assistant Advocate General waives service of notice on behalf of respondent No.2. Learned Advocate appearing on behalf of the revisionist submitted before the Court that a compromise has been executed inter-se the parties and present revision petition be disposed of as per the compromise executed inter-se the parties. Statements of the parties recorded. Court is satisfied that a lawful compromise inter-se the parties has been executed. In view of the compromise executed inter-se the parties it is ordered that revisionist Sh. Balwant Singh 1 Whether the local reporters of the newspapers are allowed to see the judgment? Yes.
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.
Sentence of imprisonment imposed by learned trial Court and affirmed by learned first appellate Court are set aside. Learned Advocates appearing on behalf of the parties submitted before the Court that Rs. 33,200/- (Rupees thirty three thousand and two hundred) paid by way of cash by Sh. Balwant Singh to Smt. Sheela Devi and an amount of Rs. 16,800/- (Rupees sixteen thousand and eight hundred) already stood deposited before the learned trial Court.
Smt. Sheela Devi will be legally entitled to withdraw the amount of Rs. 16,800/- deposited before the learned trial Court. Statements of the parties recorded today will form part and parcel of this order.
Judgment and sentence passed by learned trial Court and affirmed by learned appellate Court are modified to this extent only. In addition to this Sh. Balwant Singh will deposit 15% compounding fee before learned trial Court within one month. Thereafter learned trial Court will transmit compounding fee amount to the Legal Services Authorities. Revision petition is disposed. Pending applications are also disposed of.
24th June, 2015 (P.S. Rana)
(kck) Judge
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