STATE Vs. MOHAMMAD AKBAR

JUDGEMENT

(1.) JUDGMENT :- The State has filed Acquittal Appeal (No. 20 of 1995) against the judgment dated 24-11-1994 passed by the learned Sessions Judge, Poonch whereby he acquitted the respondents herein. It is stated that the trial Court has committed error in appreciating the evidence and the law.

(2.) On behalf of the respondents, IA-1/96 was presented by Mst. Zainab Bi, who is the complainant in this case wherein it is stated that during the currency of this appeal the parties have entered into a compromise and they want to compound the offences under Ss. 323/395, RPC because the parties reside in the same village and this litigation which was started in the year 1988 is proving as a stumbling block for restoring their age old brotherhood and the complainant who is now an old lady and bed-ridden wants to die peacefully after the village Panchayat had settled the differences between them and the parties want to live in peaceful atmosphere in future as well.

(3.) Instances are given of the following cases where the Apex Court and this Court had granted permission to compound the offences which were non-compoundable and they are :-