S KHAJA HUSSAIN Vs. GURRAPU JAYARAMUDU

JUDGEMENT

(1.) The petitioners in the Crl.RC, were tried for offences under Sections 148, 324 and 326 IPC as A1 to A10 in SC No.285/97 on the file of the Assistant Sessions Judge, Gooty. The Trial Court convicted A1 to A10 for offences under Section 148 and sentenced them to pay a fine of Rs.300/- each. A1 and A5 to A10 were convicted for offence under Section 324 IPC and were sentenced to undergo rigorous imprisonment (RI) for 6 months and to pay a fine of Rs.200/- each. A2, A3 and A4 were convicted for offence under Section 326 and were sentenced them to undergo Rigorous Imprisonment for 2 years and to pay a fine of Rs.500/- each.

(2.) The petitioners filed Criminal Appeal No.40/98 on the file of the III Additional District and Sessions Judge (FTC), Anantapur. Through its judgment dated 1-8-2001, the Appellate Court dismissed the appeal and upheld the conviction as well as sentences ordered by the Trial Court. The petitioners filed the present Crl.RC challenging the conviction as well as sentences imposed against them.

(3.) During the pendency of the revision, the de facto complainant as well as the accused have filed Crl. MP No.8467/ 2002, under Section 320(2) read with Section 482 Cr.PC to permit them to compound the offences for which the accused were tried and sentenced. The de facto complainant filed an affidavit in support of the Crl.MP stating that the dispute between himself and the accused has been settled due to the intervention of village elders and that he no longer intends to press the complaint. He also expressed his readiness to compound the offences, particularly, in view of the fact that the respondents have already undergone imprisonment for about 3 weeks. The parties appeared before the Court on 23-12-2002. The views of the parties, particularly, the de facto complainant, have been ascertained by this Court and he expressed his willingness to compound the offences.