- (1.) IT appears that in this case the accused have entered into a compromise with the persons injured in the occurrence out of which this appeal arises. Taking note of this fact and following the decision of this Court in Ram Pujan v. State of U.P. (AIR 1973 SC 2418 : (1973) 2 SCC 456 : 1973 SCC (Cri) 870), the High Court in effect reduced the sentence of imprisonment of the two of the appellants before it to the periods already undergone by them, but in the case of the other two who are appellants before us a different order was made. We think that the ends of justice would be met if the sentences of imprisonment passed on the appellants before us are also reduced to the periods undergone by them. We do not disturb the sentences of fine imposed on the appellants. The appeal is disposed of accordingly.;