SATISH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Rakesh Chandra Tiwari, learned counsel for the applicants and Sri Sushil Jaiswal, learned counsel for the private respondents.

(2.) Learned counsel for the parties submit that they have entered into a compromise in relation to Case Crime No.293C of 2014 in Criminal Case No.77 of 2017 (State Vs. Satish and others), under Ss. 323, 504, 506, 354(Ka), 354(Kha) IPC and 3(1) (XI) of SC/ST Act.

(3.) Sri Nagendra Srivastava, learned AGA for the State submits that this is a matter pertaining to SC/ST Act. He submits that there is a growing tendency on the part of the complainant to make accusations/collect compensation from the State Government and then enter into compromise.