RATAN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) S.B. Criminal Misc. Application No. 242/2006 has been filed by complainant-applicant Lokendra Singh seeking permission to compound the offences. Accused-appellants have been convicted, apart from the other offences, also for the offence under Section 307/149 IPC, which is not compoundable and, therefore, the effect of application will be considered at the time of hearing of the appeal itself.

(2.) By filing S.B. Criminal Misc. Second Bail Application No. 500/2006, appellant Ratan Lal seeks suspension of sentence. I have heard learned counsel for the appellantapplicant and the Public Prosecutor, as also the counsel appearing for the complainant.

(3.) Mr. B.S. Rathore, Learned counsel for the complainant, submits that the complainant has compromsied the matter with the appellant-applicant and if the sentence awarded to appellant-applicant is suspended, the complainant has no objection. It is also pointed out that there is a cross-case and in that cross-case also, a compromise has been arrived at between the parties.