AMIR ALI Vs. STATE OF M P

JUDGEMENT

(1.) Counsel for the appellant has moved an IA No. 1625/11 for early hearing since the translator version of the Nikahanama in Hindi has now been sent from the Sub-Jail at Khargone by Dy. Superintendent. The application is allowed. Matter is taken up for hearing.

(2.) On considering IA No. 368/10 which is an application under section 320 (2) of the CrPC to take the compromise on record.

(3.) The compromise is taken on record and as per the prayer the conviction is set aside and the accused appellant Amir Ali is acquitted from the said offence. THE accused is in jail. He shall be set at liberty forthwitth, if not required in any other offence under intimation in writing to this Court. THE appeal is allowed to the extent herein above indicated.