ARUN LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS Criminal Misc. Petition under Section 482, Cr. P. C. has been filed against the order dated 1-9-2003, passed by the learned Additional Judicial Magistrate, kotputali, District, Jaipur In Criminal Case no. 175/2002 State v. Arjun Lal. By the said order, the learned Magistrate, rejected the application of compromise in an offence under Section 326, IPC.

(2.) BROADLY speaking, the relevant facts are that a Criminal Case for the offences under Sections 323, 341, 326 and 541 was pending before the trial Court. During the pendency of the trial, both the parties, filed two separate applications with regard to compromise having been entered into between them in the case. The learned trial court, by its order dated 1/9/2003 accepted the applications on the basis of compromise for the offences under Sections 323,341 and 504, IPC. However, in respect of offence under Section 326, IPC, the prayer of compromise was declined.

(3.) BEING aggrieved of the order dated 1/9/2003, in respect of compromise for offence under Section 326, IPC passed by the trial court that the present Misc. Petition has been filed by the petitioners.