PARMAR RAMESHBHAI PRATAPBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) By this application under sec. 397 read with sec. 401 of the Code of Criminal Procedure, the applicants have prayed for the following reliefs:

(2.) In view of the fact that the parties have settled their disputes, learned advocate for respondent no.2- original complainant jointly with learned advocate for the applicants submitted that offence may be permitted to be compounded.

(3.) It appears from the record that applicants were put to trial in the Court of the learned Additional Civil Judge and Judicial Magistrate First Class, in Criminal Case No.383 of 2012 for the offences punishable under Sec. 323 , 325 , 504 , 506(2) and 114 of the Indian Penal Code. The Trial Court vide judgment and order dtd. 29/6/2013 held the applicants herein guilty for the offence punishable under Sec. 325 and 114 of the Indian Penal Code.