Mr. S.P. Pathak, J. - (1.) This petition has been filed under Section 482 Cr.P.C. against the order dated 27.8.2007 passed by the learned Sessions Judge, Sikar in Criminal Appeal No. 29/2007 whereby the appellate Court refused to record compromise on an application filed under Section 320 Cr.P.C.
(2.) Briefly stated, the facts for the disposal of the present petition are that non-petitioner No. 2 Sumitra Aaloriya lodged an F.I.R. against the petitioners for the offence under Sections 498-A and 307 I.P.C. and Section 4 of the Dowry Prohibition Act. After usual investigation the case was committed before the learned Court below for trial. At the time of framing of charge learned Court below discharged the accused petitioners from the offence under Section 307 I.P.C. and framed charge under Sections 498-A and 324 I.P.C. and Section 4 of the Dowry Prohibition Act. After trial and on hearing learned counsel for the parties the learned trial Court vide its order dated 13.4.2007 convicted and sentenced the accused-petitioners. Against the said order of the trial Court the petitioners preferred appeal before the learned Sessions Judge and the learned Sessions Judge suspended the sentence awarded to the accused petitioners during the pendency of the appeal.
(3.) On 6.5.2007 during the pendency of the appeal, both the parties entered into a compromise and a written compromise was filed in the Court of the Sessions Judge under Section 320 Cr.P.C. The learned Sessions Judge rejected the application for compounding the offence. Feeling aggrieved of the rejection of application for compounding the offence present petition under Section 482' Cr.P.C. has been filed to quash the entire criminal proceedings as the parties have compromised the matter and they do not want to pursue the matter any further.;