WAMAN DEORAO JAMGE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) RULE made returnable forthwith. Heard by consent.

(2.) BY way of present application, which is filed on behalf of the complainant, victim, so also, accused, the applicants are praying for quashing and setting aside the order dated 9th January 2007 passed by the learned Additional Sessions Judge, Kandhar, in Criminal Appeal No.17/2006 (New) (i.e. Old Criminal Appeal No.104/2001), vide which the learned appellate court has refused to allow the parties to compound the case for the offence punishable under Section 147, 452 read with Section 149 of the Indian Penal Code.

(3.) BEING aggrieved thereby,the accused preferred an appeal before the Sessions Court. Initially the appeal was registered as Criminal Appeal No.104/2001 and upon transfer of the appeal in the Sessions Court at Kandhar, it was numbered as Criminal Appeal No.17/2006.