MAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard learned counsel.

(2.) Special leave granted.

(3.) The appellant is convicted under S. 326 of Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of three years. The charge against him was that he cut off the nose of the complainant who is his mother-in-law. The complainant and the appellant had earlier filed in these proceedings an application seeking leave to compound the offence and for an order of acquittal of the appellant. That application was rejected by this court as the prayer sought was not permissible having regard to S. 320 (9 Criminal Procedure Code.