BIPIN KUMAR Vs THE STATE OF BIHAR
Bench: HON'BLE MR. JUSTICE KURIAN JOSEPH, HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
Judgment by: HON'BLE MR. JUSTICE KURIAN JOSEPH
Case number: Crl.A. No.-000993-000993 / 2018
Diary number: 6436 / 2018
Advocates: KUMAR MIHIR Vs
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO(S). 993/2018
(ARISING FROM SLP (CRL) NOS.4557/2018)
BIPIN KUMAR & ORS. APPELLANT(S)
VERSUS
THE STATE OF BIHAR & ANR. RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellants are before this Court, aggrieved
by the conviction in Sessions Trial No.113/2012 on
the file of Additional Sessions Judge III, Banka,
Bihar. They have been convicted under Sections 323,
325 and 341 read with 34 IPC and sentenced to undergo
rigorous imprisonment for six months under Section
323/34 IPC, three years under Section 325/34 IPC and
simple imprisonment of one month under Section 341/34
IPC. The sentences are to run concurrently. The
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conviction and sentence have been confirmed by the
High Court. Thus, the appellants are before this
Court.
3. There is no dispute that the parties are
relatives. During the pendency of the appeal, the de
facto complainant has been impleaded in the party
array.
4. The de facto complainant has now filed an
affidavit stating that the disputes in the family
have been settled amicably with the intervention of
the elders of the family and the normal relationship
is being restored in the family.
5. It is prayed jointly by the parties that the
offences may be compounded.
6. Learned counsel appearing for the State submits
that this is essentially a dispute among the members
of the family and the State has no objection in case
the offences are compounded.
7. Having heard the learned counsel appearing for
the contesting parties, we are of the view that it is
only in the interest of restoring peace in the family
that the offences are compounded. Ordered
accordingly.
8. The appeal is disposed of, as above.
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9. Pending applications, if any, shall stand
disposed of.
.......................J. [KURIAN JOSEPH]
.......................J. [SANJAY KISHAN KAUL]
NEW DELHI; AUGUST 13, 2018.
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