DINESH KUMAR KARTIKE Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Some of the appellants in this appeal have been convicted under S. 307, IPC and other under S. 307 read with S. 149, IPC. They have also been convicted under S. 323 and S. 323 read with S. 149, IPC. They have been sentenced to suffer rigorous imprisonment for three years for the offence punishable under S. 307, IPC. Only point now urged by the learned counsel for the appellants as that the appellants and P.Ws. 3, 4 and 5 who were injured in the incident, are close relatives, they have now settled their dispute, their relations have now become cordial and therefore their sentence may be reduced. Considering the near relationship of the parties and the fact that there is a genuine compromise between the parties, we reduce the sentence of the appellants to the period already undergone even though we maintain their conviction. The appeal is thus partly allowed.