SURAJ DHANAK Vs. STATE OF M.P.

JUDGEMENT

(1.) This revision filed by the applicant under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure (hereinafter referred to as the Code for short), assailing the order dated 20.6.2011 passed by the Ist Addl. Sessions Judge, Gadarwara, in Cr.A. No.145/2010, whereby the judgment dated 26.8.2010 passed in Cr. Case No.1621/2008, by the learned Judicial Magistrate First Class, Gadarwara, convicting the applicant under Sec. 324 of Indian Penal Code, and sentencing him to undergo R.I. for one year and fine of Rs.500.00, in default of payment of fine amount, has been affirmed.

(2.) This case is listed today in compliance of order dated 25.4.2016 for consideration of the compromise application being I.A.No.7463/2016 filed under Sec. 320 of the (2), (5) and(8) of the Code of Criminal Procedure.

(3.) The applicant - Suraj Dhanak and complainant - Shivraj Kirar present before the Court and expressed their willingness to compromise in the matter. Applicant - Suraj Dhanak has been duly identified by his counsel Shri S.B. Shrivastava and complainant-Shivraj Kirar has been identified by his counsel B. Pandey.