Supreme Court - Daily Orders
Sompal vs The State Of Uttar Pradesh on 24 August, 2018
Bench: Kurian Joseph, Sanjay Kishan Kaul
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NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 1065 OF 2018
[@ SPECIAL LEAVE PETITION (CRL.) NO. 6723 OF 2018]
SOMPAL & ANR. Appellant (s)
VERSUS
THE STATE OF UTTAR PRADESH & ANR. Respondent(s)
J U D G M E N T
KURIAN, J.
1. Leave granted.
2. The appellants have been convicted under Section 324 read with Section 34 IPC. The learned counsel appearing for the respondent - complainant submits that the disputes have been amicably settled between the parties and hence, he has no objection in case the offence is compounded.
3. Having heard the learned counsel appearing on both sides, we are of the view that it is in the interest of justice that the offences for which the Signature Not Verified appellants have been convicted under Sections 324 Digitally signed by JAYANT KUMAR ARORA Date: 2018.08.29 10:42:22 IST Reason: read with Section 34 IPC in S.T. No. 361 of 2002 on the file of Additional District and Sessions Judge, Moradabad are compounded. Ordered accordingly. 2
4. In view of the above, the appeal is allowed.
.......................J. [ KURIAN JOSEPH ] .......................J. [ SANJAY KISHAN KAUL ] New Delhi;
August 24, 2018.
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ITEM NO.57 COURT NO.4 SECTION II
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 6723/2018
(Arising out of impugned final judgment and order dated 06-10-2017 in CRLA No. 2003/2003 passed by the High Court Of Judicature At Allahabad) SOMPAL & ANR. Petitioner(s) VERSUS THE STATE OF UTTAR PRADESH & ANR. Respondent(s) Date : 24-08-2018 This petition was called on for hearing today. CORAM : HON'BLE MR. JUSTICE KURIAN JOSEPH HON'BLE MR. JUSTICE SANJAY KISHAN KAUL For Petitioner(s) Mr. Pramod Swarup, Sr. Adv.
Ms. Pareena Swarup, Adv.
Ms. Sushma Verma, Adv.
Mr. Praveen Swarup, AOR For Respondent(s) Mr. Pradeep Misra, Adv.
Mr. Prashant Chaudhary, AOR Mr. Shashank Singh, Adv.
UPON hearing the counsel the Court made the following O R D E R Leave granted.
The appeal is allowed in terms of the signed non-reportable Judgment.
Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (RENU DIWAN) COURT MASTER ASSISTANT REGISTRAR (Signed non-reportable Judgment is placed on the file)