RAM VILAS GUPTA Vs. STATE OF U P

JUDGEMENT

(1.) I. M. Quddusi, J. Heard the learned counsel for the applicant and the learned A. G. A.

(2.) THIS is an application in which a prayer has been made that Ram Bilas Gupta may be permitted under Section 320 (5), Cr. P. C. to compound the offence covered under Section 323, I. P. C. with the appellant Ved Prakash Chawla. The revision has been filed by Ram Bilas Gupta as Criminal Revision No. 838 of 1991 and criminal appeal filed by Ved Prakash Chawla, which has been registered as Criminal Appeal No. 578 of 1991 against his conviction under Section 323, I. P. C. and was released on probation of good conduct for one year.

(3.) WITH regard to the Criminal Ap peal No. 578 of 1991, it is noticed that the offence is compoundable. Hence the par ties are permitted to compound the case on the basis of the compromise filed today. Sri S. K. Garg learned counsel for the ap plicant has made a statement at the Bar that this client Ram Bilas Gupta is injured and he has agreed to compound the case. The verification be dispensed with in view of his statement. The verification is dis pensed with accordingly and the judgment and order passed by the learned Court below dated 21-3-1991 in S. T No. 15 of 1986 is set aside to the extent that the case is hereby compounded on the basis of the compromise. The appellant Ved Prakash Chawla stands acquitted. A copy of this order be kept in Criminal Appeal No. 578 of 1991. Revision dismissed. .