HARIRAM JATAV Vs. STATE OF M P

JUDGEMENT

(1.) Parties are heard on IA No.13626/2011 preferred under Section 320(1) of Cr.P.C..

(2.) Appellant Hari Ram Jatav has been held guilty of the offence punishable under Section 323 IPC and convicted to six months RI with a fine of Rs.1000/- with default stipulation by judgment dated 22.9.2010 in Sessions Trial No.86/2008.

(3.) The offences registered against the appellant are compoundable. Accordingly, both the parties have entered into a compromise and preferred IA No.13626/2011. Hari Ram Jatav is present in person and is identified by his counsel. Similarly, complainant Ramsewak is also present, who is identified by his counsel Ms. Shipra Agrawal.