BHAGWAN SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The parties submits that the matter has been compromised and the connected appeal Cr.A No.5070/2023 has been decided on the basis of compromise between the parties.

(2.) The offence under which the present appellants are convicted are compoundable under Sec. 320 of the Cr.P.C. Considering the fact that the matter has been compromised between the parties and they have amicably settled the dispute, the permission is granted to compromise the cases.

(3.) The appellants are acquitted of all the charges. They shall be released forthwith, if not required in any other case. The appellants who are on bail, their bail bond stands discharged. With the aforesaid, the present appeal stands disposed off