JHALA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instance criminal appeal under Sec. 374(2) Cr.P.C. has been filed by the appellants for quashing and setting aside of the judgment of conviction and sentence dtd. 4/8/2023, passed by learned Additional Sessions Judge, Jalore on the basis of compromise arrived at between the parties.

(2.) Learned counsel for the petitioners submits that the trial court vide judgment dtd. 4/8/2023 convicted and sentenced the petitioners for offences under Ss. 148, 452, 323/149 and 325/149 IPC. Against the said conviction and sentence, the appellant has filed the present appeal which is pending consideration. Counsel submits that during the pendency of the appeal, the petitioners and complainant have entered into a compromise in the spirit of Lok Adalat. In this regard, the complainant has also filed an application for compounding the offences. Therefore, it is prayed that the petitioners' conviction may be quashed and set aside and they may be acquitted for the aforesaid offences on the basis of the compromise arrived at between the parties.

(3.) Learned counsel for the respondent No.2 has submitted that the respondent No.2 has no objection if the conviction of the petitioners for offence under Ss. 148, 452, 323/149 and 325/149 is set aside.