ALI ABBAS Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The copies of the settlement terms have been tendered and they were marked as annexure 'A' respectively in both the cases.

(2.) The parties admit the contents of the settlement. They have resolved the dispute amicably out of Court.

(3.) The accused/applicant were convicted for the offence punishable under Sec. 420 read with Sec. 34 of the Indian Penal Code. The respondent No.2 was the complainant. The offence under Sec. 420 of the Code of Criminal Procedure is compoundable under Sec. 320 (2) of the Code of Criminal Procedure. The settlement appears voluntarily. Hence leave granted to compound the offence. The compromise is accepted. Since the parties have voluntarily compounded the offence the following order is passed. ORDER