CHIKKAIAH Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE learned Sessions Judge has convicted and sentenced appellants (accused 1 & 2) for an offence punishable under section 324 r/w 34 IPC. The alleged offences were committed on 26.02.1999. As on the date of incident, an offence punishable under section 324 IPC was compoundable with the permission of court.

(2.) THE appellants (accused 1 and 2) and injured namely Nagarathnamma (PW2) have filed a compromise petition and affidavits of appellants 1 & 2 and de facto complainant (PW2) reading as hereunder: -

(3.) THE appellants herein undertakes before this Hon'ble Court that they will not indulge in similar type of criminal activities by harassing, torturing the complainant / respondent no.2 both physically and mentally in future and further undertakes that they would advise their family members not to harass or torture the complainant in future.