KAILASH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this criminal misc. petition under Sec. 482 Cr.P.C., the accused-petitioners have approached this Court with a prayer to quash order dtd. 13/1/2020 passed by learned Additional Sessions Judge, Shahpura, District Bhilwara in Criminal Case No. 129/2005 whereby the petitioners have been convicted for the offences punishable under Ss. 148, 447/149, 323/149, 324/149 and 325/149 and 326/149 of IPC mainly on the ground that the parties have entered into compromise and amicably settled their dispute and now no dispute remains between them.

(2.) The brief facts are that on the First Information Report lodged by the complainant-respondent No. 2, after investigation charge-sheet for the aforesaid offences was filed against the accused-petitioners and on that basis aforesaid criminal proceedings in Case No. 129/2005 were initiated.

(3.) After framing of the charges, the learned trial Court vide judgment and order dtd. 13/1/2020 acquitted the petitioners for the offence under Sec. 147 of IPC but convicted and sentenced them for the offences under Ss. 148, 447/149, 323/149, 324/149 and 325/149 and 326/149 of IPC.