JATAN GOPE Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned Counsel for the Appellants and learned Counsel for the informants as well as learned Counsel for the State.

(2.) The learned Counsel for the Appellants submits that the Vijay Gope (Appellant No. 2) is died. learned Counsel for the informant however supports this contention and hence the name of Vijay Gope deleted and the appeal against the Vijay Gope stands abated. The Appellant No. 1 Jatin Gope has been convicted under Section 324 and sentenced to under go R.I for six month and Krishna Gope has also been sentenced to undergo R.I for six months.

(3.) Learned Counsel for the Appellants and informant has made a joint prayer that the case has been compromised between the parties and now the informant has no grievance against the Appellants and due to afflux of time they are both living in the village in cordial atmosphere. Having regard to the fact that since both the parties have compromised, they pray that the offence be compounded and hence in view of the compromise between the parties the offence Under Sections 324 and 380 is hereby compounded and the order of convictions sentence is hereby set aside and the appeal is allowed.