CHHOTEY SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) THROUGH this application the applicants have prayed for permission to compromise the offence.

(2.) THE applicants were prosecuted for having committed the offence punishable under Sections 307/149 of the I. P. C. They were convicted and sentenced to five years' rigorous imprisonment. Against this conviction and sentence the applicants preferred appeal to this Court. By judgment and order dated 3-10-1978 I set aside the conviction of the applicants under Section 307 of the Penal Code; instead I convicted the applicants under Sections 323 and 324 of the I. P. C.

(3.) AFTER the above judgment had been signed by me the present application was moved by the applicants on 19-10-1978. Along with the application the applicants presented compromise which bore the signatures of the injured Ram Gopal and the present four applicants who were convicted by me.