DINGURAM RAMAJI SANGORE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) All the revisions are against the judgment of conviction dated 06.03.2007 awarded by Chief Judicial Magistrate, Gadchiroli in Regular Criminal Case No. 44 of 2003 for the offence punishable under Sections 468 and 120B of the Indian Penal Code. All the applicants are convicted for the offence punishable under Section 468 of the Indian Penal Code and sentenced them to suffer Rigorous Imprisonment for the period of six months with fine of Rs. 1,000/- each, in default, to suffer RI for one month. All the applicants sentenced to suffer RI for six months and fine of Rs. 1,000/- each, in default, RI for one month for the offence punishable under Section 120B.

(2.) All the applicants/accused moved before Sessions Court by filing criminal appeals. The said appeals came to be dismissed vide judgment dated 27th October, 2009. Hence, all the applicants/accused before this Court in the respective revisions.

(3.) The case against the applicants (hereinafter referred as "accused" for the sake of brevity) in short is that one Smt. Rahidas was working as a nurse in Primary Health Center, Subhashgram. She lodged a report against accused Tridev Majumdar and Dinbandhu Samaddar. On her report, Summary Criminal Case No. 720 of 1996 (4/2008) was registered before the Judicial Magistrate, First Class at Chamorshi. It is the case of prosecution that the husband of complainant namely Dinguram (applicant/accused No.1) and accused Nos.3 and 4 Tridev and Dinbandhu brought accused No.2 Sau. Sonam to Advocate Dhait. Dinguram introduced her as his wife and requested to draft compromise petition. Compromise Petition was drafted and submitted to the Court of Judicial Magistrat, First Class. Offence punishable under Section 294 of the Indian Penal Code is not compoundable, therefore, compromise was not effected.