RAMGOPAL Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD the arguments of both the parties.

(2.) PETITIONERS /accused have filed this Criminal Revision under Section 397 read with Section 401 of Cr.P.C. being aggrieved by the judgment dated 26.05.2011 passed by the court of Sessions Judge, Sheopur in Criminal Appeal No. 40/2009 confirming the conviction and sentence and judgment dated 15.07.2009 passed by the court of Judicial Magistrate First Class, Sheopur in Criminal Case No. 988/2008, whereby, the petitioners/accused were convicted under Sections 325/34, 324/34 and 323/34 of IPC and sentenced each of them to undergo one year RI with fine of Rs. 250/ -, six months RI with fine of Rs. 150/ - and three months RI with fine of Rs. 100/ - respectively with default stipulation mentioned in the impugned judgment.

(3.) ON its perusal, it is evident that the injured Ramswaroop has voluntarily compromised with the petitioners/accused.