MOHD. IBRAHIM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) Leave granted.

(2.) These appeals by special leave are directed against the judgment and order dated 27.09.2016 passed by the Single Judge of the High Court of Karnataka, Kalaburagi Bench in Criminal Appeal No. 3726 of 2010 whereby the High Court dismissed the appeal filed by the accused persons and confirmed the judgment and order dated 5.10.2010 of the Principal Sessions Court, Bidar passed in S.C. No. 18 of 2009.

(3.) Notice was issued to the respondents on 6.2017 and 17.4.2017 respectively in these special leave petitions, to verify as to whether the parties are ready to compromise the matter. On the very date, Mr. Shirish K. Deshpande, learned counsel appeared and accepted notice on behalf of the complainant. State of Karnataka is represented by Mr. V.N. Raghupathy, learned counsel. The complainant's counsel has no objection for compounding the offence.