G SRINIVASULU Vs. S H O KANDUKUR

JUDGEMENT

(1.) The sole accused in Sessions Case No 34/90 on the file of the Asst. Sessions Judge, Kandukuru is the revision petitioner. He was charge sheeted under section 307 IPC on the allegation that he stabbed PW 1 with a knife in an attempt to commit murder. The injury inflicted by the accused is a stab wound on the lower part of the body of PW 1.

(2.) During the trial of the Sessions Case the accused and PW 1 who are no other than the cousins have entered into a compromise at the instance of the respective family members and the village elders.

(3.) In pursuance of the said compromise the accused filed CrlMP No 33/90 under section 482 Crl P C requesting the learned Asst. Sessions Judge to permit the accused and the defacto complainant to enter into a compromise. The learned Asst. Sessions Judge has rejected that request.