SAMPATI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ON a complaint been filed by the petitioner, a charge sheet for offence under Sec. 406/34 IPC was filed against three persons namely Chhiman, Harkesh and Smt. Kalli. After completion of the trial, the trial court convicted the accused persons under Sec. 406 IPC. Aggrieved by the order of conviction, the accused preferred an appeal before the appellate court. During the pendency of the appeal, the petitioner filed an application for compounding the offence under which the accused were convicted. ON the basis of a compromise between the parties. The appellate court vide order dated 10. 5. 2000 dismissed the application. Hence, the present petition challenging the order dated 10. 5. 2000.

(2.) AFTER hearing counsel for the parties, I have carefully gone through the material on record.