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Dev Sundar Mahto and Others vs State of Bihar

Supreme Court Of India · Decided on 17 November 1997 · Citation: (1997) 11 SC CK 0048

HON’BLE JUDGES
M.K. Mukherjee, J · K.T. Thomas, J
ACTS & SECTIONS REFERRED
Penal Code, 1860 (IPC) — Section 323, 324, 325
RESULT
Disposed Of
CASE NUMBER
Criminal Appeal No. 1071 of 1997 (Arising out of SLP (Cri.) No. 3524 of 1997)
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Judgment

3 paragraphs · 162 words
1.

Leave granted.

2.

When the matter is taken up for hearing learned Counsel for the three Appellants and one of the two injured, namely, Ghuman and the legal representative of the other (Dukhi since dead) state that they have settled their disputes and differences out of Court and pray for permission to compound the offences for which the Appellants have been convicted, namely, Section 324, 323 and 325 of the Indian Penal Code. In support of their contention they have drawn our attention to a joint petition of compromise and an affidavit filed by Rajhdev, son of the deceased Dukhi. Since we are satisfied about the bonafides of the compromise we permit the parties to compound the offences and acquit the three Appellants of the charges for which they have been convicted. The Appellants, Dev Sundar and Kishan Mahto who are in jail, be released forthwith. Fine, if paid, be refunded to the Appellants.

3.

The appeal is, thus, disposed of.