VINOOD KALA @ VISHAL Vs. STATE OF M P

JUDGEMENT

(1.) In this case, the appellant was convicted for offence under Sections 341, 294 and 307 of IPC and he has been directed to undergo various sentences, but for the offence under Section 307 IPC he has been directed to undergo sentence of 5 years R.I. besides payment of fine of Rs.1000/-. For offence under Section 341 of IPC, he has been directed only to pay fine of Rs.500/-.

(2.) During the pendency of this appeal, a compromise has been reached between the parties. Thus they have filed an application under Section 320(2) read with Section 482 Cr.P.C. which has been signed by the complainant and has been presented through his counsel A.B.Gupta alongwith the compromise deed and affidavit.

(3.) Appellant submits that in view of the judgment delivered by the Supreme Court in the case of Gulab Das Vs. State of M.P., 2012 CrLJ 667 the Apex Court taking note of the compromise has quashed the proceedings. Relevant paragraphs are reproduced here under:-