VIMAL KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner, who stands convicted in the trial for the FIR No.48/2014 registered at Police Station Kalu, District Bikaner, has comes 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.) In Khursheed and others v. State of U.P., Appeal (crl.) 1302 of 2007, decided on 28/9/2007, the appellants were convicted by Trial Court under Sec. 325, 323 read with 34 IPC. Their appeal against conviction was dismissed by the Sessions Court and revision petition was also dismissed by High Court. The convicts approached the Apex Court and Hon'ble Supreme Court held as under:-

(3.) In Maya Sanjay Khandare v. State of Maharashtra, [2021 (1) RCR (Cri) 450], a three-member bench of Bombay High Court observed as follows: