RADHESHYAM Vs. STATE OF M P

JUDGEMENT

(1.) The appeal is disposed of in terms of I.A.No.407/2013 and I.A.No.408/2013 which are the applications for taking compromise on record.

(2.) This appeal has been filed under Section 374 of the Cr.P.C. being aggrieved by the judgment dated 24.01.2001 passed by Special Judge, Indore in S.T.No.267/2000 whereby the appellants Radheshyam and Ajabsingh were convicted for offence punishable u/S.420 of the IPC and sentenced to 2 1/2 years rigorous imprisonment with fine of 2000/- each; in case of default of payment of fine they were to undergo additional three months imprisonment.

(3.) Brief facts necessary for elucidation are that on 12.12.1999 appellants promised the complainants to allot a plot in the scheme of Rajiv Avas plan and demanded the differentdifferent amount from all the complainants. All the complainants deposited some money with the appellants but they have not beenalloted the plots and abused them in filthy language. Upon the complaint of the complainant case was registered against the appellants. After framing of charge and recording of evidence, appellants were convicted as stated above, hence the present appeal.