VIJAY BISHNOI, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioners with the prayer for quashing the criminal proceedings pending against them before the Sessions Judge, Jodhpur, Distt. Jodhpur (hereinafter referred to as 'the trial court') in Criminal Appeal No. 61/2016 wherein, the trial court vide order dated 13.3.2018 has attested the compromise for the offence punishable under Section 406 IPC but refused to attest the compromise for the offences punishable under Sections 498-A and 323 IPC as the same are not compoundable.
(2.) Brief facts of the case are that the respondent No. 2 has lodged a complaint against the petitioners for the offences punishable under Section 498-A, 406 and 323 IPC and after completion of investigation, the police has filed charge-sheet against the petitioners for the aforesaid offences in the court concerned. The trial court vide judgment dated 7.9.2017 has convicted and sentenced the petitioners for the aforesaid offences. The petitioners being aggrieved with the judgment dated 7.9.2017 preferred an appeal which is pending consideration before the appellate court.
(3.) During the pendency of the appeal, an application was preferred on behalf of the petitioners as well as the respondent No. 2 while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioners may be terminated.;