Ramdeen Gole vs State Of M.P.
2023 Latest Caselaw 3903 MP

                                                       1
                 IN         THE       HIGH COURT OF MADHYA PRADESH
                                            AT GWALIOR
                                              BEFORE
                           HON'BLE SHRI JUSTICE DEEPAK KUMAR AGARWAL
                                          ON THE 13 th OF MARCH, 2023
                                      CRIMINAL REVISION No. 654 of 2010

               BETWEEN:-
               RAMDEEN GOLE S/O BHUNDELAL GOLE , AGED ABOUT
               64  YEARS, OCCUPATION: PENSIONER, R/O VILL.
               GHURGHAN TAHSIL & DISTT. M OR EN A (MADHYA
               PRADESH)

                                                                                   .....PETITIONER
               (BY SHRI S.K.MISHRA- ADVOCATE)

               AND
               STATE OF M.P. THROUGH DISTT. MAGISTRATE
               MORENA DISTT.MORENA (MADHYA PRADESH)

                                                                                 .....RESPONDENT
               (BY SHRI C.P.SINGH- PANEL LAWYER FOR THE STATE
               BY SHRI S.S.TOMAR- ADVOCATE FOR THE COMPLAINANT )

                           Th is revision coming on for hearing this day, th e court passed the
               following:
                                                        ORDER

This revision has been filed by the petitioner against the judgment dated 11.8.2010 passed by the Sessions Judge, Morena, in Criminal Appeal No.25/2010 whereby appeal of the petitioner has been partly allowed and he has been convicted under Sections 323/34 & 325/34 of IPC and sentenced to fine of Rs.1,000/- under Section 323/34 of IPC and 1 year RI with fine of Rs.500/- under Section 325/34 of IPC instead of sentence of 3 months RI with fine of Rs.300/- under Section 323/34 of IPC and 1 year RI with fine of Rs.500/- under Signature Not Verified Signed by: MADHU SOODAN PRASAD Section 325/34 of IPC as awarded by learned trial Court vide judgment dated Signing time: 14-03-2023 09:49:34 AM

26.3.2010 in Criminal Case No.705/2007.

It is submitted by learned counsel for the parties that during pendency of this revision petition parties have resolved their dispute and they do not want to pursue the matter any further. It is further submitted that I.A.No.1432/2019 has been filed on behalf of the complainant & injured along with the affidavits of complainant Vacharam and injured Matreram, in which they have stated that voluntarily without any threat, inducement and coercion they have compromised the matter with the petitioner.

In view of the aforesaid submissions of the parties and the fact that offence under Sections 323 and 325 of IPC are compoundable with the consent

of the person to whom the hurt is caused, this revision is allowed. The impugned orders convicting and sentencing the petitioner under Sections 323/34 and 325/34 of IPC are set aside. Petitioner is acquitted from the aforesaid charges. Petitioner is on bail, his bail bonds are discharged.

(DEEPAK KUMAR AGARWAL) JUDGE ms/-

Signature Not Verified Signed by: MADHU SOODAN PRASAD Signing time: 14-03-2023 09:49:34 AM