VALJIBHAI POPATBHAI VEKARIA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The appellants have filed Criminal Appeal against the judgment and order of conviction dated 23.09.2003 passed by the learned Additional Sessions Judge, Fast Track Court No.1, Amreli in Sessions Case No.51/1996 convicting and sentencing all the appellants for the offences punishable under Sections 324 and 326 read with Section 114 of the Indian Penal Code, 1860.

(2.) With the consent of the parties and in view of the order passed in Criminal Misc. Application No.20804/2016, the present Criminal Appeal is taken up today for its disposal.

(3.) Learned advocate for the appellants as well as learned advocate for the original complainant submits that the offences under Section 320 read with Section 482 of the Code of Criminal Procedure, 1973 are compoundable as the parties have amicably settled the dispute. It is submitted that the settlement took place between the parties on 12.03.2010 and in pursuance to the same, compromise deed is also executed between the parties. It is also submitted that both the learned advocates for the parties jointly submit that this Court has granted permission to compound the alleged offences and the parties do not want to go further with the proceedings and therefore, now the criminal appeal is required to be disposed of.