GOPAL Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS appeal has been preferred by the appellants under Section 374(2) of the Cr.P.C. being aggrieved by the judgment dated 20.09.2006 passed by Additional Sessions Judge, Burhanpur in S.T. No. 289/2005 whereby appellants have been convicted as under : -

(2.) IT is undisputed that during the pendency of this appeal, complainant/injured persons and appellants have been entered into a compromise. The genuineness of compromise has already been verified by Registrar (J -1) on 24.07.2014.

(3.) DURING investigation, appellants were arrested and respective weapon of offence have been recovered from their possession. After due investigation, appellants have been charge sheeted before Judicial Magistrate First Class, Burhanpur, who in turn, committed the case to the Court of Sessions. The Sessions Judge has made over the case for trial to the Additional Sessions Judge, Burhanpur. The Additional Sessions Judge framed the charge under Sections 147, 148, 307/149 (2 counts against appellants Ramesh and Raju and under sections 147, 148, 307/149 (3 counts) of the I.P.C. against other appellants.