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Himachal Pradesh High Court

Sh. Parkash Chand S/O Late Sh. Hira Lal vs Sh. Bali Ram Thakur & Another ... on 13 May, 2016

Author: P.S. Rana

Bench: P.S. Rana

          IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                                                Civil Revision No. 222 of 2015
                                                 Date of Order 13.5.2016
    ________________________________________________________________




                                                                           .

    Sh. Parkash Chand S/o late Sh. Hira Lal.                             ....Revisionist

                                                Versus





    Sh. Bali Ram Thakur & another                                  ....Non-revisionists.
    ________________________________________________________________

    Coram




                                                 of
    The Hon'ble Mr. Justice P.S. Rana, J.

Whether approved for reporting?1 Yes. ________________________________________________________________ rt For revisionist: Mr. Jeevesh Sharma, Advocate.

For Non-revisionist No.1: Ms. Neelam Kaplus, Advocate.

For Non-revisionist No.2. Mr. R.K. Sharma, Deputy Advocate General.

________________________________________________________________ P.S. Rana, Judge.

Consent Order: Petition filed for compounding the case. Learned Advocates appearing on behalf of the parties submitted that out of court settlement executed inter-se the parties. Same is placed on record. In the ends of justice and with the consent of the parties following order passed:-

1. Final compensation amount settled as Rs. 1,20,000/-

(Rupees one lac twenty thousand).

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Whether Reporters of Local Papers may be allowed to see the judgment? Yes.

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2. Revisionist namely Sh. Parkash Chand has given Rs.

70,000/- (Rupees seventy thousand) to complainant Sh. Bali Ram Thakur and Sh. Bali Ram Thakur has admitted receipt of Rs. 70,000/- (Rupees Seventy thousand) in the Court.

.

3. Remaining compensation amount to the tune of Rs.

50,000/- (Rupees fifty thousand) will be paid by revisionist to Sh. Bali Ram Thakur within a period of three months w.e.f. 13.5.2016.

4. Compounding fee will be paid by revisionist before learned Trial Court within a period of two months according to law.

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5. Sentence of imprisonment imposed by learned Trial Court and affirmed by learned First Appellate Court set aside. Judgment of sentence passed by learned Trial Court and affirmed by learned First Appellate Court rt modified to this extent only.

6. Record of learned Trial Court and learned First Appellate Court be sent back forthwith along with certified copy of order. Criminal Revision Petition No. 222 of 2015 is disposed of. Pending applications if any also disposed of.

(P.S.Rana) Judge.

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