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Judgment
Suresh Kait, J.
Crl. M.A.12375/2011 (for exemption)
Allowed, subject to all just exceptions.
Crl. REV. P. 464/2011 & M.B.1826/2011
Notice of the petition and application is accepted by Ms. Rajdipa Behura, Addl. PP on behalf of the State/Respondent No. 2. Respondent No. 1 is personally present in the court and accepts notice.
The instant revision petition has been filed challenging order dated 12.10.2011 of the learned Sessions Judge in Crl. Appeal No. 8/2011 whereby judgment dated 10.01.2011 of the trial court has been upheld and order on sentence dated 15.01.2011 awarding sentence of one year SI was reduced to SI for 6 months. Vide the trial court judgment the petitioner was directed to pay a sum of Rs.4.5 lakh as compensation also.
The learned counsel for the petitioner submits that total amount of Rs.4.5 lakh has been paid by the petitioner to the complainant and the complainant does not want to pursue this matter any further.
Since the complainant has come forward and wants to compound the case, therefore, in the interest of justice and as provided u/s 147 of the Negotiable Instrument Act, 1881, the same stands compounded.
Consequently, the petitioner is acquitted from the case.
Accordingly, Jail authorities are directed to release the petitioner forthwith, if not required in any other case.
A copy of this order be sent to the concerned Superintendent.
The petition stands disposed of.
No order as to costs.