S JANARADHAN REDDY Vs. S MADHAVA REDDY

JUDGEMENT

(1.) THIS criminal petition is filed under Section 320 of Cr.P.C. by the petitioners to permit them to compound the offences in Crl.A.No.38 of 2011 on the file of the VI Additional Sessions Judge, Vikarabad, Ranga Reddy District preferred against the conviction and sentence passed in S.C.No.186 of 2008 on the file of the Assistant Sessions Judge, Vikarabad.

(2.) I have heard Sri T.Pradyumnakumar Reddy, the learned counsel appearing for the petitioners accused and the learned Public Prosecutor representing the State.

(3.) AT the conclusion of the trial for the aforementioned charges, on hearing the prosecution and the accused, the learned Assistant Sessions Judge convicted the petitioners/accused for the offences under Sections 147, 148, 307 r/w 149 IPC and sentenced them for the respective convictions recorded against them. The maximum sentence passed against the petitioners is five years rigorous imprisonment and fine of Rs.2,000/ for the offence under Section 307 r/w 149 IPC. The petitioners preferred appeal against the said order of conviction and sentence and it is now pending as Crl.A.No.38 of 2011 on the file of the VI Additional Sessions Judge, Vikarabad.