MADHUSUDAN KRIPARAM DANSENA Vs. STATE OF M P

JUDGEMENT

(1.) THIS is an application Under Section 482 of the Code of Criminal Procedure, for compounding the offence Under Section 354 of the Indian Penal Code and 3 (1) (xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 (for short 'the Act' ).

(2.) WITH the consent of Shri Prashant Mishra, counsel for the applicant and Miss Maya Verma, Panel for the respondent/state, this case is being heard and disposed of finally.

(3.) IT is not necessary to state the facts of this case in detail, except to say that this Court dismissed the Criminal Appeal No. 163 of 1993 (Madhusudan v. State of M. P.), by judgment dated 5-9-1997, maintaining the conviction and sentence of six months' R. I. Under Section 354 of the Indian Penal Code and further six months' R. I. and a fine of Rupees One Thousand Under Section 3 (1) (xi) of 'the Act'. Both the sentences, imposed upon the applicant, were directed by the trial Court, to run concurrently. After dismissal of criminal appeal, the applicant has approached this Court with this application for compounding the offence.