SURAJ SINGH GUJAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The appellants have been convicted by the Trial Court under Ss. 323, 324 and 325 read with Sec. 34 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for three months, six months and one year for respective offences. Vide the impugned order dtd. 26/12/2023, Madhya Pradesh High Court disposed of the criminal appeal of appellants by maintaining their conviction and sentence as awarded by the Trial Court.

(3.) Now, the appellants have filed the present appeal stating that they have settled the dispute with the injured persons vide a Compromise Deed dtd. 29/1/2024 and thus, pray before us to grant permission for compounding the offence. The relevant portion from paragraphs 12 to 17 of the Settlement Deed reads as follows: