Pramod Pandey vs State Of Madhya Pradesh
2021 Latest Caselaw 9152 MP

                                                                         1                             CRA-189-2020
                                              The High Court Of Madhya Pradesh
                                                        CRA No. 189 of 2020
                                                   (PRAMOD PANDEY AND OTHERS Vs STATE OF MADHYA PRADESH)


                                   Jabalpur, Dated : 22-12-2021
                                             Ms. Indu Pande, learned counsel for the appellants.
                                        Ms. Seema             Jaiswal,       learned   Panel    Lawyer     for   the
                                   respondent/State.

T his criminal appeal has been filed by the appellants against the impugned judgment of conviction and sentence whereby the appellants have been convicted for offence particularly under Sections 307, 325, 323 read

with Section 34 of the Indian Panel Code.

Learned counsel for the appellants submitted that the and appellants and complainant/injured person have filed I.A.No.22805/2021, an application for grant of leave to compound the offence under Section 482 read with Section 320(5) of Cr.P.C. as the parties have amicably entered into compromise and resolved their dispute. The aforesaid application is supported by affidavits.

In view of aforesaid, it is directed that the parties shall present themselves before the Registrar (Judicial-II) of this Court on 22.12.2021 at

12:30 p.m. for their verification.

List this case in the next week.

(SMT. ANJULI PALO) JUDGE

shahina

Signature Not Verified SAN

Digitally signed by SHAHINA KHAN Date: 2021.12.22 17:14:23 IST