(1.) This Criminal Petition is filed under Sec. 482 Cr.P.C. seeking to quash the proceedings in C.C.No.318 of 2015 on the file of the Judicial Magistrate of First Class, Naidupeta, SPSR District, and to set aside the conviction and sentence imposed against them in the said vide judgment dtd. 6/3/2018, in view of the compromise entered into by both the parties
(2.) Heard learned counsel for the petitioners, learned Additional Public Prosecutor for the 1st respondent-State and learned counsel appearing for the respondents 2 and 3/victims.
(3.) The petitioners are accused Nos.1 to 5 in C.C.No.318 of 2015 on the file of the Judicial Magistrate of First Class, Naidupeta, SPSR Nellore. They were tried for the offences punishable under Ss. 452, 427, 323, 290, 506 r/w 34 IPC. Eventually, they were found guilty for the aforesaid offences and they were convicted as follows:- sentenced to undergo simple imprisonment for a period of two years and also to pay a fine of Rs.5000.00 each in default of fine amount to suffer simple imprisonment for a period of six months for the offence under sec. 452 of IPC; sentenced to go to simple imprisonment for a period of six months and shall to pay a fine of Rs.3000.00 each in default of fine amount to suffer simple imprisonment for a period of one month for the offence under sec. 427 of IPC; sentenced to go to simple imprisonment for a period of six months and shall to pay a fine of Rs.1000.00 each in default of fine amount to suffer simple imprisonment for a period of one month for the offence under sec. 323 of IPC; sentenced to pay a fine of Rs.200.00 each in default of fine amount to suffer simple imprisonment for a period of ten days for the offence punishable under sec. 290 of IPC; further sentenced to go simple imprisonment for a period of six months and shall to pay a fine of Rs.5000.00 each in default of payment of fine amount suffer simple imprisonment for three months for the offence under sec. 506 IPC. All the punishments shall run concurrently.