INDER KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of filing the present cr. Appeal, the accused-appellants challenged the judgment dtd. 13/1/2022 passed by the learend Sessions Judge, Sirohi in Sessions Cases No.20/2014 whereby the learned trial court convicted and sentenced the accused-appellants as follows:

(2.) Learned counsel for the accused-appellants at the outset submits that a compromise has been arrived at between the parties, copy whereof has been produced before this Court, which is taken on record. Leanred counsel for the accused-appellants submits that though the accused-appellants have also been convicted and sentence under Sec. 324 of the IPC, which is not compoundable, but as per the ratio laid down by the Hon'ble Supreme Court in the cases of Mahesh Chand & Anr Vs. State of Rajasthan reported in 1990 (Supp) SCC 681 and Ram Prasad & Anr. Vs. State of Uttar Pradesh reported in (1982) 2 SCC 149 whereby the Hon'ble Supreme Court held that looking to the nature of the case and circumstances under which the offence was committed, the court concerned may accord permission to compound the offence.

(3.) In view of the above, learned counsel for the accused-appellants submits that while allowing the present appeal, the impugned judgment of conviction and sentence may be quashed and set aside.