SHYAM SUNDER Vs. STATE OF M.P.

JUDGEMENT

(1.) This criminal appeal has been filed by the appellants being aggrieved by the judgment of conviction and order of sentence dtd. 20/9/2017 passed by Additional Session Judge Niwari, District Tikamgarh in Session Trial No.218/2015, whereby the appellants have been convicted under Sec. 420 of the Indian Penal Code and sentenced them to undergo R.I. for 3 years with fine of Rs.1000.00to each appellants, Sec. 467 of the Indian Penal Code and sentenced them to undergo R.I. for 5 years with fine of Rs.1000.00to each appellants, Sec. 468 of the Indian Penal Code and sentenced them to undergo R.I. for 5 years with fine of Rs.1000.00to each appellants and Sec. 471 of the Indian Penal Code and sentenced them to undergo R.I. for 5 years with fine of Rs.1000.00to each appellants with default stipulations.

(2.) The counsel for the appellants submits that during the pendency of the present appeal, good sense prevailed over the parties and the appellants and complainant have arrived at an amicable settlement and therefore, in view of the compromise entered into between the parties, the appellants be acquitted of the aforesaid offences. I.A. No.2077 of 2025 [(under Sec. 320(1) of Cr.P.C.] and I.A.No.2078 of 2025 [under Sec. 320(2) of Cr.P.C.] have been filed seeking permission to compound the offences.

(3.) In terms of the order passed by this Court on 5/3/2025, the parties appeared before the Registrar Judicial - II on 11/3/2025 for verification of their compromise where their statements have been recorded and the Registrar Judicial - II vide his report dtd. 11/3/2025 has verified the compromise entered into between the parties. It is mentioned in the report that the complainant has expressed that she has voluntarily entered into compromise with the appellants with free will and volition and without any threat and inducement to settle their disputes.