CHANDU ALIAS RAMCHANDRA S/O VISHWANATH PIMPALKAR Vs. STATE OF MAHARASHTRA THROUGH CHANDRAPUR CITY POLICE STATION, CHANDRAPUR

JUDGEMENT

(1.) The appellant is assailing the judgment dated 07.05.2002 in Sessions Case 10/1995 delivered by the 4th Additional Sessions Judge, Chandrapur convicting the appellant for offence punishable under section 307 of the Indian Penal Code and imposing sentence of rigorous imprisonment for two years and to pay a fine of Rs.1000/.

(2.) The appellant and the complainant Shri Sampat Ankush Madavi are present before this Court. The learned counsel Shri Vyas who appears for the appellant assures the Court that he is satisfied about the identity of the complainant. This statement is accepted.

(3.) The complainantinformant Shri Sampat Ankush Madavi has filed on record an affidavit dated 04.09.2017 stating that during the pendency of the criminal appeal the appellant and the informant and their families have reconciled all differences.