LAWS(MPH)-2019-8-123

ANIL Vs. STATE OF M.P.

Decided On August 06, 2019
ANIL Appellant
V/S
STATE OF M.P. Respondents

JUDGEMENT

(1.) Heard on I.A. No. 3459/2019 and I.A. No. 3460/2019 which are applications under Section 320(2) of Cr.P.C for compromise.

(2.) In compliance of the Court order dated 26.07.2019 the complainant-Vijay is produced by Shri Raviraj Singh Bais, S.I., Police Station Bhanwarkua, Indore. The complainant is identified by Shri Anil Soni, Advocate.

(3.) This Criminal Revision under sections 397 and 401 of Cr.P.C., is directed against the judgment of conviction and order of sentence dated 26.04.2019 passed by the appellate Court in Criminal Appeal No. 734/2016 confirming the judgment of conviction and order of sentence dated 09.08.2016 passed by the Judicial Magistrate, First Class, Indore, District-Indore in Criminal Case No. 1281/1998, whereby the applicants have been convicted under Section 326 of IPC and sentenced to suffer one year rigorous imprisonment with fine of Rs.1,000/- each with default stipulation.