Nainya @ Amarsingh vs The State Of Madhya Pradesh
2022 Latest Caselaw 5748 MP

THE HIGH COURT OF MADHYA PRADESH CRR-953-2022 Nainya @ Amarsingh and another Vs. State of MP

Gwalior, Dated : 20/04/2022

Shri Rishikesh Bohare, Counsel for the applicants.

Shri Rohit Mishra, Counsel for the State.

Shri Anil Jha, Counsel for the complainant.

This criminal revision under Section 397, 401 of CrPC has been

filed against the judgment dated 08.03.2022 passed by the Sessions

Judge, Guna in Criminal Appeal No.94/2019 thereby affirming the

judgment and sentence dated 10.04.2019 passed by JMFC, Guna in

RCT No.4969/2017, by which the applicant No. 1 has been convicted

under Section 325 of IPC and sentenced to undergo rigorous

imprisonment of six months and a fine of Rs.1,000/- with default

rigorous imprisonment of one month and the applicant No. 2 has been

convicted under Section 325/34 of IPC and sentenced to undergo

rigorous imprisonment of six months and a fine of Rs.1,000/- with

default rigorous imprisonment of one month.

I.A. No.5319/2022 and I.A. No.5320/2022 have been filed

under Sections 320(1) of CrPC and 320(2) of CrPC seeking

permission to compound the offence.

The offence under Section 325 of IPC is compoundable with the

permission of the Court. Accordingly, by order dated 12.04.2022, the

parties were directed to appear before the Principal Registrar of this

Court on 13.04.2022 for verification of factum of compromise. The

THE HIGH COURT OF MADHYA PRADESH CRR-953-2022 Nainya @ Amarsingh and another Vs. State of MP

Principal Registrar of this Court after recording the statement of the

witnesses has submitted following report:-

"After verifying from Complainant/Victim Nenakram S/o Shri Kishanlal Banjara and Accused/Petitioner No. 1 Nainya @ Amarsingh and No. 2 Pappu S/o Shri Ratna Banjara that they have arrived at compromise voluntarily, without any threat, inducement and coercion.

According to Sec. 320 of CRPC the Offence U/S 325 of the I.P.C. is compoundable."

Thus, it is clear that the complainant has voluntarily agreed to

compound the offence. However, this Court cannot lose sight of the

fact that the charge-sheet was filed on 12.04.2017 and the judgment

was pronounced on 10.04.2019, thereafter the appeal was filed which

was decided by the Appellate Court by judgment dated 08.03.2022. It

appears that the applicants did not make any effort to develop

harmonious atmosphere till they were sent to jail as they had not

remained in jail even for one day as an undertrial prisoner and after

their conviction, sentence was suspended. Only when they have been

sent to jail after the dismissal of the appeal, they made some attempt to

develop harmonious atmosphere and the relationship with the

complainant. Under these circumstances, this Court cannot lose sight

of the fact that valuable time of the Courts below was also consumed

because of non-effort made by the applicants to realize their mistake

and to improve their relationship with the complainant. Furthermore,

THE HIGH COURT OF MADHYA PRADESH CRR-953-2022 Nainya @ Amarsingh and another Vs. State of MP

as per the X-ray report, the complainant had suffered fracture of left

radius and ulna bone. Under these circumstances, the application for

compounding can be accepted only on depositing the cost for

consuming the valuable time of the Trial Court as well as the

Appellate Court. Accordingly, I.A. No.5319/2022 and I.A.

No.5320/2022 are allowed subject to payment of cost of Rs.20,000/-

each which is to be deposited in the Registry of this Court.

Accordingly, judgment dated 08.03.2022 passed by the Sessions

Judge, Guna in Criminal Appeal No.94/2019 and the judgment and

sentence dated 10.04.2019 passed by JMFC, Guna in RCT

No.4969/2017 are hereby set aside qua the applicants. The applicants

are acquitted of all the charges. The deposit of cost shall be a

condition precedent. The fine amount, if any, deposited by the

applicants shall be refunded.

The revision succeeds and is hereby allowed.

(G.S. Ahluwalia) Judge Abhi ABHISHEK CHATURVEDI 2022.04.21 15:45:43 +05'30'