RASTUM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned High Court Government Pleader takes notice for the first respondent.

(2.) SRI Sanganagouda V. Biradar, learned counsel files power for respondent No.2 and identified respondent No.2 before the Court. He has also filed affidavit of respondent No.2 before the Court stating that the matter has been compromised between the parties and they have compounded the offences which are involved in this particular case.

(3.) THE present petition is filed seeking quashing of the judgment of conviction and sentence passed in C.C.No.529/2010 as well as proceedings in Criminal Appeal No.35/2014 pending on the file of I -Additional Sessions Judge, Vijayapur, on the ground that the parties have compounded the offences.