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Judgment
2 paragraphs · 116 wordsBind Basni Prasad, J.—When the complainant himself considers this compensation as adequate I do not think it was proper for the learned Sessions Judge to hold it was insufficient. A compromise in a case like this will conduce to amicable relationship between the parties and the dispute will be better settled by accepting the compromise rather than by inflicting a punishment upon the accused. The accused is genuinely sorry for what was done and has paid pecuniary compensation to the complainant for his mistakes. In these circumstances I grant permission for compounding) the case and I accept the compromise.
The appeal is allowed. The conviction and sentence are set aside and the appellant is acquitted.