VIJAY KUMAR SHUKLA,J. - (1.)The present appeal is filed under Sec. 374 Cr.P.C. being aggrieved by the judgment dtd. 21/12/2022 passed by 2nd Additional Sessions Judge, Bagli, Dist. Dewas in Sessions Trial No.300271/2016 in which the trial Court has convicted the appellants under Sec. 420 of IPC and Sec. 420 r/w Sec. 120-B of the IPC and sentenced to RI for 5 years and fine of Rs.5000.00, in default of payment of fine, 1 month R.I.
(2.)Counsel for the parties have filed IA No.8 of 2023 under Sec. 320(2) of Cr.P.C. for permission to compound the offence.
(3.)It is submitted that the matter has been compromised by the appellants and the complainant and alleged cheated amount of Rs.31,01,111.00 has been paid to the complainant through demand draft. The matter has been settled between the parties. The complainant does not wish to prosecute the appellants further and she wants to withdraw the case against them.