K V NANJUNDASWAMY Vs. STATE

JUDGEMENT

(1.) THE appellant -accused, convicted for an offence punishable under Section 417 of the Indian Penal Code and the victim -Vijayalakshmi (PW -1) have filed a compromise petition, reading as hereunder:

(2.) THE accused has filed an affidavit, reading as hereunder:

(3.) THE offence punishable under Section 417 of the Indian Penal Code is compoundable. The appellant -accused is working as a Professor in Arvinda College of Dentistry, Indore, Madhya Pradesh. The victim -Vijayalakshmi has completed B.D.S. and is working as a Dentist.