RAM SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The present appeal is filed against the order of conviction and sentence dtd. 31/3/2023 passed by 3rd Additional Sessions Judge, Ratlam in ST No.2400231/2014, whereby the appellants have been convicted under Sec. 148, 323/149(2), 307/149 of the IPC and sentenced to undergo RI 1year, 6 months, 5 year respectively with fine of Rs.1000, 1000, 6000.00 with default stipulations.

(2.) The parties have filed application for compounding IA No.5187/2023 and IA No.5186/2023. The said application is signed by the complainants/victims duly verified by the counsel for the complainants.

(3.) It is submitted that the appellants and the victims are resident of the same village and they have entered into the compromise on their own free will and coercion. It was a case of free fight and the complainants have also been convicted under Sec. 325/34, 323/34 of the IPC and sentenced to undergo RI of 3 years with fine by judgment dtd. 31/3/203 passed in Sessions Trial No.2400232/2014. Learned counsel for the respondent/state submits that the offence under Sec. 307 IPC is non-compoundable offence under Sec. 320 of the Cr.P.C.