STATE OF KARNATAKA Vs. SHIV ALINGAPPA

JUDGEMENT

(1.) 1. On I. As. I & II. A-1 and A-2 had been acquitted by the II Addl. Munsiff and J.M.F.C. II Court, Gadag, in C.C.No.64 of 1978. The State challenged the correctness of the acquittal. This Court, by the judgment dated Novr. 23, 1982, set aside the acquittal and convicted A-1 and A-2 of the offence under S. 324 read with S. 34 I.P.C. and sentenced each of them to undergo rigorous imprisonment for one year and! to pay a fine of Rs. 1,000 or in default to undergo further rigorous imprisonment for 3 months.

(2.) Now A-l and A-2 have filed these petitions for permission to compound the offence of which they have been convicted and also to record the compromise. The compromise petition has been signed even by the injured persons.

(3.) The main question is whether this Court, after disposing of the appeal on 23.11.1982, has still got any jurisdiction to review or revise or alter its own order of conviction and sentence and also to exercise the inherent jurisdiction vested in. it under S 561 A Cr.P.C. (old Code) - 482 Cr.P.C. (new Code).