RAGHU @ RADHSHYAM Vs. STATE OF M. P.

JUDGEMENT

(1.) Let appellants and complainant shall remain present before the Principal Registrar of this Court for recording the statements and verification of contents of IA No.7980/2019; compromise application, IA No.7981/2019, an application filed under Section 320(2) Cr.P.C. and IA No.7982/2019, an application filed under Section 320(5) Cr.P.C.Call out at 3:30pm.Later on,At 3:30, case is taken up.Parties as before.

(2.) Compromise entered into between the parties has been placed on record by the Principal Registrar and the same is recorded.

(3.) This criminal appeal is filed under Section 14(A)(1) of SC and ST Act against the judgment of conviction and order of sentence dated 03/02/2018 passed by Special Judge (SC & ST) Act, Mandleswar in S.T. (Atrocities) No.75/2015 convicting appellant No.1-Radhu @ Radheshyam under Section 323/34 of IPC and sentenced to undergo three months rigorous imprisonment with fine of Rs.500/- and appellant No.2 under Section 323/34 of IPC and sentenced to undergo three months rigorous imprisonment with fine of Rs.500/- and under Section 3(1)(10) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act and sentenced to undergo one year rigorous imprisonment with fine of Rs.1,000/- with default stipulation respectively. Both the sentences shall run concurrently.