ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, who stand convicted in the trial for the FIR No. 0163/2012 registered at Police Station Falna, Distt. Pali, has come up before this Court under Sec. 482 Cr.P.C. for quashing the judgment of conviction, sentence, charges, and the FIR, based on the compromise with the victim.

(2.) The police after investigation submitted charge-sheet against the petitioner for offence under Ss. 304-A and 279 of IPC before the competent Court. The learned Additional Chief Judicial Magistrate, Bali upon appreciation of oral and documentary evidence available on record, by its judgment dt. 28/9/2015, convicted and sentenced the petitioner for offence punishable under Ss. 279, 304-A IPC and Sec. 146/196 of M.V. Act. Aggrieved by his conviction and sentence, the petitioner preferred an appeal before the Court of Additional Sessions Judge, Bali, which is still pending.

(3.) Learned Counsel for the petitioner submits that the respondent No. 2- complainant and the petitioner had entered into a compromise in the spirit of Lok Adalat during the pendency of the appeal. An application was also moved by the petitioner before the Appellate Court seeking compound the offence under Ss. 279, 304-A IPC and Sec. 146/196 of M.V. Act but the same was dismissed vide order dt. 1/8/2023.