KHETPURI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Instance misc petition under Sec. 482 Cr.P.C. has been filed by the petitioners for quashing and setting aside of the judgment of conviction dtd. 16/9/2017, passed by learned Judicial Magistrate, Balesar, District Jodhpur on the basis of compromise arrived at between the parties.

(2.) Learned Counsel for the petitioners submits that the learned Trial Court vide judgment dtd. 16/9/2012 convicted and sentenced the petitioners for offences under Ss. 323, 365, 379, 451 IPC. Against their conviction, the petitioners filed an appeal before the learned Sessions Judge, Jodhpur, which is pending consideration. Counsel submits that during the pendency of the appeal, the petitioners and respondent No. 2-complainant have entered into a compromise in the spirit of Lok Adalat. 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. 323, 365, 379, 451 IPC is set aside.