Madhya Pradesh High Court
Tata @ Suraj Prasad Soni vs The State Of Madhya Pradesh on 13 November, 2017
THE HIGH COURT OF MADHYA PRADESH CRA-2780-2012 sh (TATA @ SURAJ PRASAD SONI Vs THE STATE OF MADHYA PRADESH) e 2 ad Jabalpur, Dated : 13-11-2017 Pr Mr.D.V.Pendharkar, learned counsel for the appellant.
Mr.Manoj Kumar Singh, learned counsel for the complainant.
a Mr.Rajeev Kumar Pandey, learned PL for the State.
hy Pursuant to order dated 6.11.2017 the parties appeared before the Registrar(J-
ad II) and have recorded their statements. The Registrar(J-II) by way of abandoned M caution has also recorded the statement of complainantâs son Prabhat Kumar as the complainant himself has passed away on 30.12.2014.
of The statement of the son of the complainant reveals that that there has been a compromise between the complainantâs side and the appellant herein and rt that the dispute arose out of a domestic fight and that they have decided to ou bury the differences and live together in peace. He has also stated that C compromise has taken place without any compulsion, force, fear, inducement, h pressure, coercion or influence on him by anyone. The offence for which the ig appellant was convicted is under section 325 IPC and the maximum sentenced H imposed is rigorous imprisonment for one year. As it is the said offence is compoundable in nature.
Under the circumstances, the compromise is allowed and the conviction of the appellant Tata alias Suraj Prasad Soni imposed upon him vide order dated 19.12.2012 by the Court of the learned IInd Additional Sessions Judge, Maihar, District Satna passed in Sessions Trial No.168/2012, is quashed and set aside.
The appellantâs bail bonds are discharged.
The appeal is disposed of in the above said terms.
Certified copy as per rules.
(ATUL SREEDHARAN) JUDGE e sh ad ss Pr Digitally signed by SHYAMLEE a SINGH SOLANKI hy Date: 2017.11.14 15:40:50 +05'30' ad M of rt ou C h ig H