CHENNAREDDY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) The petitioners and the respondent no.2 and other victims have already appeared before this Court on the previous date of hearing and the compromise petition filed by them has already been recorded by this Court.

(2.) In the application for compromise, they have specifically stated that the offences are not punishable with death or imprisonment for life. Though the accused petitioners were convicted for the offences U/Sec.147, 148, 323, 504 R/w 149 of IPC and U/Sec.3(1) (x) of SC/ST (POA) Act they submit that, they are not anti social elements. Therefore, requested the Court to permit the petitioners and the respondent no.2 and other victims to compromise the matter and consequently quash the entire proceedings in Special Case No.104/2010 and consequently the further proceedings in appeal preferred by the appellants in Criminal Appeal No.3567/2012, pending on the file of this Court.

(3.) The records disclose that, the accused persons/petitioners herein were convicted in the above said case for the above said offences. The offences U/Sec.323 and 504 of IPC are compoundable in nature and the offence U/Sec.3(1) (x) of SC/ST (POA) Act and offence U/Sec.147 of IPC are non compoundable in nature. Therefore, the appellants have approached this Curt for quashing of the conviction judgment as well as the proceedings before this Court.