IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1374 OF 2004

K.K. SREEDHARAN & ORS. ..... APPELLANTS

VERSUS

STATE OF KERALA & ANR. ..... RESPONDENTS

O R D E R

We have heard Mr. Roy Abraham learned counsel for the  

appellant as also Mr. P.S. Sudheer, learned counsel for  

the  complainant.   The  parties  have  filed  a  compromise  

petition in this court under Section 320 of the Code of  

Criminal  Procedure.   We,  however,  find  that  the  

complainant has been convicted under Sections 143, 147,  

447, 342 and 427 read with Section 149 of the Indian Penal  

Code and that but for the offences under Sections 143 and  

147, all the other offences are compoundable.  In the  

light of the fact that the parties have compromised their  

dispute we reduce the sentence of the appellants to that  

already  undergone.   With  this  modification  in  the  

sentence, the appeal is dismissed.  The appellants are on  

bail.  Their bail bonds shall stand discharged.

..................J [HARJIT SINGH BEDI]

...................J

[GYAN SUDHA MISRA]  NEW DELHI JULY 21, 2011.