RAM KUMAR Vs. STATE

JUDGEMENT

(1.) This criminal revision petition under Sec. 397/401 Cr.P.C. has been preferred against the judgment dtd. 11/1/2010 passed by the learned Additional Sessions Judge (Fast Track) No. 3, Jodhpur in criminal appeal No. 24/2008 (229/07), partly allowing the appeal of the present petitioner against the judgment dtd. 18/6/2007 passed by the learned Chief Judicial Magistrate, Jodhpur in Original Criminal Case No. 244/2002.

(2.) Learned counsel for the petitioners submits that the parties have entered into a compromise in the on-going criminal proceedings, which is also evident from the order-sheet of Deputy Registrar (Judicial) of this Court dtd. 29/9/2022, thus, they are not inclined to proceed further in the matter.

(3.) Learned counsel for the petitioners further submits that under Sec. 320 sub-sec. (6) of the Cr.P.C., the High Court in exercise of its revisional powers may allow any person to compound any offence(s), which such person would be competent to do. and that the conviction and sentence against the petitioners, pursuant to passing of the impugned judgment dtd. 11/1/2010 by the learned appellate court, now the offences remained to be compounded are under Ss. 323 and 325 IPC which may be compounded, in the manner provided as under Sec. 320 Cr.P.C.