BHARAT SINGH Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Heard finally, with the consent of the parties.

(2.) This petition has been filed by the petitioner under Sec. 482 of Cr.P.C. to enter into a compromise with the complainant's legal heirs after the Criminal Appeal No.662 of 2009 having dismissed by this Court vide its judgement dtd. 29/9/2022, and the SLP arising therefrom having dismissed as withdrawn.

(3.) In brief, the facts of the case are that the petitioner has been convicted under Sec. 307 of IPC in S.T. No.100 of 2008 vide judgement dtd. 18/6/2009, and sentenced under Sec. 307 of IPC for four years' R.I., with default stipulations, against which the petitioner preferred a Criminal Appeal No.662 of 2009 before this Court, which was also dismissed by this Court vide its judgement dtd. 29/9/2022, and the SLP (Criminal) Diary No.12733 of 2023 against the aforesaid judgement, has also been dismissed as withdrawn vide its order dtd. 1/5/2023.