- (1.) THIS criminal revision has been filed challenging the order passed in Criminal Appeal No.34 of 2005 passed by the Sessions Judge, Barabanki by which the appeal was partly allowed and conviction of appellants under Section 504 and 506 I.P.C was quashed and conviction of appellants under Sections 323/34 and 324/24 I.P.C., was confirmed and the sentence passed by lower court was also confirmed.
(2.) HEARD learned counsel for the revisionist and learned A.G.A for the State.
(3.) DURING the course of argument, it was submitted that there was a compromise between the parties and compromise was filed which was verified by Senior Registrar of this Court vide order dated 8.1.2014. It was further submitted that on the basis of this compromise, revisionists be acquitted. A perusal of compromise and verification reveals that Section 324 I.P.C is not compoundable.;