KHAJA NAYEEMUDDEIN Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) Appellant stands convicted under Section 338 of the Indian Penal Code. He has been sentenced to undergo imprisonment for three months and pay fine of Rs. 500. His conviction and sentence were confirmed in appeal and High Court dismissed his revision against which this appeal has been filed by special leave.

(3.) During the pendency of the Special Leave Petition Appellant had come to terms with the victim of the accident (Public witness. 2) and thereupon a petition has been filed for permission of the Court to compound the offence. We issued notice to Public witness. 2 Mohd. Ezaz. Today, Mr. Abhijit Sen Gupta entered appearance for him and submitted that as a matter of fact the Appellant and Public witness. 2 have come to terms regarding the offence and so permission is sought for compounding it.