ABDUL SATTAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Special leave granted. The appellant has been convicted of offence under Section 325 of the I. P. C. and Sections 120 and 121 of the Railways Act and has been sentenced to rigorous imprisonment for six months on the first count, a fine of Rs. 25/- on the second and a fine of Rs. 75/- on the third. He has compounded the offence first above mentioned with the injured person whose affidavit in that behalf is on the record and who is represented before us by Mr. A. P. Mohanty. We grant permission to the parties to compound the offence and acquit the appellant of the charge under Section 325 of the 1. P. C. The appeal is accepted to that extent and is dismissed for the rest so that the conviction for offences under Sections 120 and 121 of the Railways Act and the sentences of fine imposed in that behalf shall stand. along with the direction that the appellant shall suffer simple imprisonment for 15 days in case the fines are not paid.