SUNDER Vs. STATE OF M.P.

JUDGEMENT

(1.) Appellant has filed this Criminal Appeal under Section 374 (2) of the Cr.P.C . being aggrieved by the judgment dated 11.07.2018, in Special Session Trial No.3900126/2016, passed by Special Judge/IXth Additional Sessions Judge (POCSO) Act, 2012 Sagar, District-Sagar, whereby the learned Session Judge found guilty the appellant for the offence punishable under Section 354 (A) 1 (ii) and Section 354 of the IPC and sentenced to undergo R.I. for one year with fine of Rs.1000/- in each offences. In default of payment of fine, additional R.I. for 1 month in each offences has also been imposed by the trial Courtt.

(2.) During pendency of this appeal, parties have entered into compromise and want to close the proceeding by way of settlement for which they have preferred an applications bearing I.A.No.6563/2019 and I.A.No.6565/2019 for compromise.

(3.) Vide order dated 10.04.2019, this Court has directed to the parties to record their statements in respect of compromise application before the Registrar J-II and in compliance of that Registrar J-II has recorded the statements of both the parties and prepared the report dated 25.04.2019.