Mukund vs Kantibai
2022 Latest Caselaw 11714 MP

                          HIGH COURT OF MADHYA PRADESH, BENCH AT INDORE

                                             Criminal Revision No.565/2011
                                               (Mukund Vs. Kantibai & Anr.)
                                                          -1-

                         Indore, dated 05/09/2022
                               Shri G. P. Singh, learned counsel for the applicant.
                               Shri Sanjay Karanjawala, learned Government Advocate for
                         the respondent No.2 / State.

From perusal of the record it appears that appellant has been convicted under Section 494 of IPC by the impugned judgment dated 25/05/2011.

As per the provisions of Section 320 (1) and (2) of Cr.P.C., offence under Section 494 of IPC is a non-compoundable offence, therefore, mediation proceeding is not fruitful in the matter.

List the matter after six weeks.

(ANIL VERMA) J U D G E Tej

Signature Not Verified Signed by: TEJPRAKASH VYAS Signing time: 9/5/2022 7:19:00 PM