WAHID BEG Vs. STATE OF M.P.

JUDGEMENT

(1.) IA No. 5344/97 is an application purporting to be under section 320 (2) of the Cr.P.C. for permission to enter into compromise. It has been signed by the accused as well as by the legal representatives of the deceased, Naseer Khan alias Channa. It has been alleged that respectable persons of the society had intervened and got the compromise affected so that the parties may live peacefully and bad blood should extinguish. The accused persons have been convicted under section 324 I.P.C. by the learned trial Court. The offence is compoundable with the leave of the Court. Under the circumstances mentioned in the application, it is allowed and leave is permitted.

(2.) THIS appeal has been preferred by the appellants Wahid Beg and Shahid against the order of conviction and sentence passed against them by the learned trial Court on 16th February, 1991 whereby he convicted and sentenced them under section 324, I.P.C. to one year's RI and fine of Rs. 250/ - each.

(3.) THE prosecution produced oral and documentary evidence. Accused persons denied the charge. After considering the material on record, the learned Court below convicted the accused and sentenced them as aforesaid, hence this appeal.