OM PRAKASH PALIYA Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) APPLICANT Om Prakash Paliya has been convicted and sentenced to fine Rs. 50/- on each count under Sections 147, 427 and 323/149 of the Indian Penal Code in appeal arising out of the conviction and sentence passed by Magistrate First Class, Gwalior on 28-4-1973. The present revision is directed against the convic­tion and sentence passed by the Addi­tional Sessions Judge, Gwalior.

(2.) IN revision applicant Om Pra­kash Paliya and the complainant Bharosi filed an application under Sec­tion 320 of the Criminal Procedure Code (1973) for permission to compound the offences. Compromise petition was also filed.

(3.) IN the result, the revision is allowed and the applicant is acquitted of the charges under Sections 147, 427 and 323/149 of the Indian Penal Code.