Soni Khatoon @ Sonia Khatoon vs The State Of Jharkhand
2022 Latest Caselaw 3644 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 Criminal Appeal (S.J.) No.608 of 2020
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1. Soni Khatoon @ Sonia Khatoon

2. Md. Israil .... .... Appellants Versus The State of Jharkhand .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellants : Mr. Awanikant Prasad, Adv. For the State : Mr. Manoj Kr. Mishra, A.P.P.

For the Informant                     : Mr. K. S. Nanda, Adv.
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08/Dated: 12 September, 2022

1. Heard learned counsel for the appellants and learned counsel for the State and learned counsel for the informant.

2. The appeal has been filed against the judgment and sentence dated 30.09.2020 dated 30.09.2020 passed by the learned Sessions Judge, Hazaribag in Sessions Trial No.105 of 2016 arising out of Chouparan P.S. Case No.164 of 2014, corresponding to G.R. Case No.4183 of 2014, whereby and whereunder the learned court was pleased to convict the appellants for the offence under Sections 323/34 and 341/34 of the Indian Penal Code and sentenced the appellant no.1 to undergo six months rigorous imprisonment with fine of Rs.1000/- and in default of payment of fine, she shall further to undergo one month simple imprisonment for the offence under Section 323/34 of the I.P.C. and one month rigorous imprisonment for offence under Section 341/34 of the I.P.C. and the appellant no.2 was sentenced to one year rigorous imprisonment with fine of Rs.1000/- and in default of payment of fine, he shall further to undergo one month simple imprisonment for the offence under Section 323/34 of the I.P.C. and one month rigorous imprisonment for offence under Section 341/34 of the I.P.C.

3. At the very outset, it has been submitted by both the parties that it is family dispute and the informant is one of the 'gotni'.

4. Learned counsel for victim/informant is also present and he has supported the factum that the matter has been settled and they are living peacefully.

5. Counsel for the State is present.

6. Considering the fact that it is a dispute among the family members and the matter has been settled amicably. The conviction is under Sections 323/34 and 341/34 of the I.P.C. and both are compoundable.

7. Considering the above facts, the offence is, hereby, compounded and the judgment and sentence dated 30.09.2020 passed by the learned Sessions Judge, Hazaribag in Sessions Trial No.105 of 2016 is, hereby, set aside.

8. In view of disposal of the present appeal, pending I.A., if any, stands disposed of.

(Rajesh Kumar, J.)

Amar/-