SHEIKH JAFAR Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This revision has been filed under Section 397 read with Section 401 of the Cr.P.C., 1973, by the applicants against the judgment dated 01.11.2019, passed by learned I Additional Sessions Judge, Burhanpur, District- Burhanpur (MP) in Criminal Appeal No.201/2018 arising out of judgment and conviction dated 16.11.2018 passed by JMFC Burhanpur in Criminal Case No.4690/2016, whereby the learned trial Court has convicted the applicants for the offence punishable under Section 325 read with Section 34 of IPC and sentenced to undergo R.I. for 1 year with fine of Rs.1000/-each with default stipulation, but learned Sessions Judge has partly allowed the appeal and modified the judgment and conviction order dated 16.11.2018.

(2.) During pendency of this revision, complainant and injured, namely, Naseeba Bano and Mahboob Ahmed have filed an application under Section 320(2) of Cr.P.C. for permission to compromise in the matter.

(3.) It appears that both the parties have filed Compromise Petition under Section 320(2) of Code of Criminal Procedure and both the parties were directed to appear before Registrar (J-II) for verification of the Compromise petition.