ANIL KUMAR Vs. STATE OF M P

JUDGEMENT

(1.) Since both the aforesaid cases arise out of the common impugned judgment, this judgment/order shall govern the disposal of both the cases.

(2.) In Criminal Appeal No.2036/1998 appellant has challenged the judgment dated 27 th August 1998, passed by VI Additional Sessions Judge, Jabalpur, in Sessions Trial No.909/1994, convicting him under Section 307/34 of the Indian Penal Code and sentencing him to rigorous imprisonment for 10 years with fine of Rs.2000/-.

(3.) In M.Cr.C.No.6922/2009, an application under Section 482 of the Code of Criminal Procedure, applicant has prayed for quashing of the criminal proceedings against him including the impugned judgment of conviction on the ground that the complaint/injured Raju has compounded the offence with him by filing application under Section 320 of the Code of Criminal Procedure.