RAM KISHAN Vs. UNION TERRITORY OF DELHI

JUDGEMENT

(1.) Heard counsel for the petitioner. As a special case, we are prepared to exempt the petitioner from surrendering to the sentence pending disposal of this special leave petition. On reading the records we find that the trial court had acquitted the petitioner both under section 337 and S. 338 of IPC. The High court reversed the acquittal and convicted him on both counts giving him six months' simple imprisonment and imposing a fine of Rs. 1,500. 00. Counsel tor the petitioner has agreed on our suggestion that this fine should be enhanced to enable higher compensation to be paid to the victims and sentence of imprisonment may be waived. Keeping this in view, we have suggested to the counsel for the petitioner to come prepared with a sum of Rs. 5,000. 00 to effectuate the proposal given by him which he has tentatively accepted subject to the respondent being heard. Notice shall be issued also to the victims to be present in court on the next date of hearing through the learned trial magistrate, so that compensation may be paid and the matter may be closed. 18/12/1986 is fixed for hearing of the respondent as also the victims.