MADARSAB Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The Appellants and the complainant-Respondent are present before the Court. Am application is sought to be filed under Section 320 of the Code of Criminal Procedure to compound the offence, with the permission of the Court.

(2.) It is stated that the Appellant No. 1 and the complainant are brothers. Appellant No. 2 is the wife of the Appellant No. 1 and sister-in-law of the Complainant. Appellant Nos. 3 and 4 are sons of Appellant No. 1 and Complainant is their uncle. Thus, the parties are closely related.

(3.) The Complainant, however, had lodged a complaint to the Ankalagi Police against the accused for the offences punishable under Sections 354, 324, 307 and 504 read with Section 34 of the Indian Penal Code. The Trial Court had convicted the Appellants for the aforesaid offences. Being aggrieved by the said judgment, the present appeal is filed.