ABDULRAHAMAN Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS appeal is filed challenging the judgment dated 23.3.2013 passed by the II Addl. District and Sessions Judge, Bijapur in S.C.No.120/2012 convicting the appellants for the offence punishable under Section 498 -A of IPC and sentencing each of them to undergo S.I. for one year and to pay a fine of Rs.2,000/ - each and in default payment of fine to undergo S.I. for a period of three months for the above said offence.

(2.) HEARD Sri. R.S.Lagali, learned counsel for appellants and Sri. Sanjay.A.Patil, learned Addl. SPP for the respondent.

(3.) AT the time of hearing of this appeal, it is submitted by the learned counsel for the appellants that this being a matrimonial dispute the same has been resolved between the complainant -Reshma and the accused and that an affidavit is filed requesting this Court to permit her to compound the offences under Section 498 -A of IPC. Learned counsel for the appellants has cited the following ruling in the case of Gian Singh v. State of Punjab and Another, 2013 1 SCC(Cri) 160 in which, para 57 of the judgment reads as follows: -