MULUKURI SIVA PRASAD Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was convicted under Section 307 Indian Penal Code and sentenced to seven years' imprisonment by the trial court by its judgment dated 31/03/1994 for assaulting the complainant who is his real mother. The appellate court, however, by its judgment dated 9/6/1997 altered the conviction to Section 324 Indian Penal Code and sentenced him to undergo three years rigorous imprisonment. The revision filed thereafter in the High court was partly allowed and the sentence was reduced to two years. It is in these circumstances that the present appeal has been filed in this court.

(3.) During the pendency of the appeal in this court, an application for compounding the offence was filed on which we passed the following order on 30/08/1999: