BAJRANG YADAV Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioners herein have been convicted for offences punishable under Sections 148, 506 Part-II, 326 read with Section 149 of IPC and have awarded sentence appropriately by the Jurisdictional Magistrate First Class, Champa vide judgment dated 24/02/2018 against which they preferred criminal appeal under Section 374 of CrPC before the Session Judge, Janjgir, Distt. Janjgir Champa in which the sentence awarded to them has been suspended and they have been admitted to the privilege of bail and their substantive criminal appeal is pending consideration before the Court of Sessions.

(2.) It is the case of the petitioners that during the pendency of the criminal appeal, the petitioners and respondents No. 2 and 3 have settled their dispute amicably and therefore, the judgment of conviction recorded by the trial Magistrate and the sentence awarded to the petitioners deserves to be set aside and they be acquitted of all the charges.

(3.) Respondents No. 2 and 3 have filed their return supporting the petitioners and Respondent No. 1/State has filed its return opposing the prayer made by the petitioners.