K.K. Sreedharan and Others vs State of Kerala and Another

We have heard Mr. Roy Abraham learned Counsel for theAppellant as also Mr. P.S. Sudheer, learned Counsel for the complainant. The parties have filed a compromisepetition in this Court u/s 320 of the Code of Criminal Procedure. We, however, find that thecomplainant has been convicted under Sections 143, 147, 447, 342 and 427 read with Section 149 of the Indian Penal Code and that but for the offences under Sections 143 and 147, all the other offences are compoundable. In thelight of the fact that the parties have compromised theirdispute we reduce the sentence of the Appellants to that already undergone. With this modification in thesentence, the appeal is dismissed. The Appellants are onbail. Their bail bonds shall stand discharged.