ISHAQUE ALIAS TOTALIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) The appellant Ishaque alias Totaliya was convicted in S.T. No. 127 of 1985 by Addl. Sessions Judge East Nimar Khandwa vide judgment and order dated 8-8-86 where against the present appeal is directed.

(2.) The appellant was convicted u/S. 326, IPC and was sentenced to 2 1/2 years' RI together with fine of Rs. 500/-.

(3.) In the present case, a joint application was moved both by complainant and the appellant for seeking permission to compound the offence. The application was moved on 12-10-95 together with an affidavit of Abdul Sattar, the complainant and in the affidavit it was stated that they have mutually compromised the matter voluntarily, not being under duress and the relationship between the families have become good and friendly.