MATADIN Vs. STATE OF M P

JUDGEMENT

(1.) THIS is a petition filed under Section 482 of Cr. P. C. for quashment of the proceedings of Criminal Appeal No. 234/2006 pending in the Court of Third Additional Sessions Judge, Indore in view of the settlement and compromise between both the parties.

(2.) FACTS of the case are that respondent No. 2 Arti was married to petitioner No. 4, Durgaprasad, s/o Matadin Pasi on 4. 5. 2003. It is alleged that immediately after marriage, petitioner had started harassment of the complainant Arti and made demand of dowry. She was also beaten by them. Ultimately Arti lodged a report at Police Station Bhanwarkuwa on the basis of which offence under Section 498a of IPC was registered against the petitioners and a charge sheet was filed before Judicial Magistrate, First Class, Indore. After trial, learned Judicial Magistrate found the petitioners guilty of the offence punishable under Section 498a of IPC and sentenced them to undergo R. I. for one year with fine of Rs. 500. The impugned judgment of conviction was challenged by filing an appeal by the petitioners before Third Additional Sessions Judge, Indore which is pending.

(3.) DURING pendency of criminal appeal both the parties submitted an application on 1. 7. 2006 stated therein that complainant Arti and the petitioners have settled the disputes and matter has been compromised. It has also been requested that this compromise be accepted and the petitioners be acquitted of the charge.