GOVIND SINGH Vs. STATE OF M.P.

JUDGEMENT

(1.) The present appeal is filed against the judgment conviction and sentence dtd. 22/12/2022, passed by Special Judge, Mandsaur in Sessions Trial No.79/2017, whereby, the appellants have been convicted under Sec. 459 & 307/34 of IPC and sentenced to undergo 5-5 years of R.I. (each) with fine of Rs.2000.00 for each offence respectively with default stipulations.

(2.) Before this Court, both the parties have filed an application for compounding the offences.

(3.) The said application was sent for verification before the Principal Registrar of the Court. In compliance to the said order, the appellants were produced before the Principal Registrar in Escort and complainants also appeared before the Principal Registrar. The compromise was verified and a report dtd. 30/11/2023 has been submitted that accused/appellants and the complainants have entered into compromise with mutual consent. There is no dispute remaining between the accused/appellants and the complainants.