Raghunath vs State of U.P. and Another

C.A. Rahim, J.—Perused the verification report of A.C.J.M. IInd, Azamgarh dated 30.5.1997 in which he has reported that he has verified the compromise petition and found the same in order.

It appears from the judgment that Appellant Nos. 1, 2 and 3 were convicted u/s 323, I.P.C.; and Appellant No. 4 was convicted u/s 323/34. I.P.C. All the Appellants were acquitted under Sections 504 and 506. I.P.C. The offence appears to be compoundable. Accordingly, the revision is disposed of in terms of the said compromise. All the Appellants are acquitted of the charge under Sections 323 and 323/34. I.P.C. If they are in custody they should be released.

A certified copy of the order be issued to the learned Counsel for the Appellants on payment of usual charges within two days.