DEEP NATH Vs. STATE OF ASSAM

JUDGEMENT

(1.) THIS appeal has been preferred against the judgment dated 31. 08. 2002 passed by learned Addl. Sessions Judge No. 1, Kamrup, Guwahati in Sessions Case No. 280 (K) of 2000, convicting the accused-appellant under Section 307 IPC and sentencing him to undergo simple imprisonment for 7 years and to pay fine of Rs. 1,000/- and in default of payment of fine to undergo simple imprisonment for another one month.

(2.) HEARD Mr. T. J. Mahanta, learned counsel for the accused-appellant and also heard Mr. B. B. Gogoi, learned Addl. P. P. , Assam.

(3.) MR . Mahanta, learned counsel for the appellant submits that the informant injured person and the accused appellant have come to a negotiated settlement outside the Court. In this regard an application being Criminal Misc. Case No. 452 of 2009 has been filed by the accused-appellant by annexing an affidavit in original sworn by the victim stating that the accused-appellant and the informant had compromised the matter and also they are maintaining good relation each other and he does not pursue with the case any more and accordingly, he wants to drop the pending criminal proceeding.