REPORTABLE

 IN THE SUPREME COURT OF INDIA

CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO. 1489 of 2012

Ramgopal & Anr.         ..... Appellant(s)

                                       VERSUS

The State of Madhya Pradesh  ..... Respondent

WITH

CRIMINAL APPEAL NO.1488 of 2012

Krishnappa & Ors. ..... Appellant(s)

                                       VERSUS

State of Karnataka ..... Respondent

JUDGMENT

Surya Kant, J.

These two Criminal Appeals, No. 1489 of 2012 emanating from

the judgment and order dated 27

th

 November, 2009 of the High Court

of Madhya Pradesh, Gwalior Bench and No. 1488 of 2012 arising out

of judgment and order dated 9

th

  January, 2009 passed by the High

Court   of   Karnataka,   though,   pertain   to   two   different   and   distinct

Page | 1

occurrences, but are proposed to be disposed of by way of a common

order as the short question of law involved in both these appeals is

identical. 

BRIEF FACTS OF CRIMINAL APPEAL NO. 1489 OF 2012

2.The prosecution version, arising out of FIR dated 3

rd

 November

2000,   Police   Station   Ambah,   Morena,   M.P.   is   that   on   account   of

certain   monetary   dispute,   the   Appellants   abused   and   assaulted

Padam Singh (Complainant). Appellant No.1 is alleged to have struck

the Complainant with a  pharsa, which resultantly cut off the little

finger of his left hand. Appellant No.2 also struck lathi blows on the

body of the Complainant. Appellants were thereafter committed  for

trial under Sections 294, 323 and 326 read with 34 of Indian Penal

Code,   1860  (hereinafter,   ‘IPC’)  and   Section   3  of   the   Prevention  of

Atrocities (Scheduled Caste and Scheduled Tribes) Act, 1989. Upon

analyzing the evidence, the Learned Judicial Magistrate(FC), Ambah,

convicted the Appellants under Sections 294, 323 and 326 read with

34 IPC with a maximum sentence of three years under Section 326

read with 34 IPC. They were acquitted of the remaining charges.

3.The   Appellants   assailed   their   conviction   before   the   Court   of

Additional   Sessions   Judge,   Ambah.   During   the   pendency   of   that

Appeal,   the   Appellants   and   the   Complainant   reconciled   their

Page | 2

difference(s)   and   a   compromise   ensued   between   them   on   13

th

September   2006.   Learned   Sessions   Judge   took   notice   of   the

settlement, moved jointly by the parties, and compounded the offences

under   Sections   294   and   323   read   with   34   IPC,   acquitting   the

Appellants of the same. The Court, nevertheless, maintained their

conviction under Section 326 read with 34 IPC, since the said offence

is   `non­compoundable’   within   the   scheme   of   Section   320   Cr.P.C.

Learned   Additional   Sessions   Judge,   taking   into   consideration   the

settlement between the parties, reduced the quantum of sentence from

Rigorous Imprisonment of three years to one year. Still aggrieved, the

Appellants preferred a Criminal Revision before the High Court of

Madhya   Pradesh,   Gwalior   Bench,   challenging   their   conviction   and

sentence. Alternatively, they sought compounding of offence under

Section 326 IPC in light of the compromise. However, such a prayer

was not acceded to by the High Court, re­iterating that the offence is

‘non­compoundable’.  The High Court, even so, further reduced the

duration  of  imprisonment to the  period  already undergone by the

Appellants.  The   Appellants   are   now   before   this   Court,   seeking

compounding of their Actus Reus under Section 326 IPC in view of the

settlement between parties.

BRIEF FACTS OF CRIMINAL APPEAL NO. 1488 OF 2012

Page | 3

4.The incident is charted from FIR No. 24 of 1995, Police Station

Thirthahalli, Shimoga, Karnataka, dated 28

th

  January 1995. As per

the allegations, the Appellants and the other accused persons, all of

whom   belong   to   the   same   family,   were   aggrieved   against   the

Complainant as he had imparted some inculpatory information to the

Forest Department officials, which had caused financial loss to them.

The disgruntled Appellants lured the Complainant to their house and

assaulted him with weapons after tying his hands to a window. It is

further alleged that Accused Nos. 5 to 7 instigated the Appellants to

assault the Complainant, besides kicking him with fists and legs. The

Complainant’s family members found him semi­conscious lying in a

pit near their house.

5.The Appellants, together with Accused Nos. 5 and 7 were tried

and convicted under Sections 143, 144, 147, 148, 342, 324 and 326

read with 149 IPC and the maximum sentence awarded to them was

two   years   simple   imprisonment   under   Section   326   IPC.   The   trial

against Accused No. 6 was split after filing of the chargesheet, since he

remained   absconding.   The   Appellants   along   with   the   co­accused,

approached the High Court of Karnataka, challenging their conviction

and sentence. The High Court acquitted Accused Nos. 5 & 7 finding

insufficient evidence to sustain their involvement in the subject crime,

but maintained the conviction and sentence  qua  the Appellants. In

Page | 4

this case as well, the parties entered into a compromise.   The said

compromise was, however, not placed on record before the Trial Court

or the High Court. The Appellants are now seeking ‘compounding of

the offences’ and their consequential acquittal on the basis of the

compromise reached between them and the Complainant­victim.

6.When both these  appeals  came  up for hearing,  a two­Judge

Bench of this Court,  vide  common order dated 21

st

 September 2012

granted leave to appeal. The Bench further directed the appeals to be

listed after the disposal of reference made in Gian Singh vs. State of

Punjab

1

, where a 3­Judge Bench of this Court, at that point in time,

was considering the issue as to whether `non­compoundable’ offences

can be `compounded’ by a Court or in the alternative, whether the

High   Court   in   exercise   of   its   inherent   powers   under   Section   482

Cr.P.C.   could   quash   non­compoundable   offences,   based   on   a

compromise/settlement   arrived   at   between   the   accused   and   the

victim­complainant, and if so, under what circumstances. 

7.The Appellants, in both the appeals, thus seek the Court to

invoke powers under Article 142 of the Constitution to do complete

justice to them.

ANALYSIS:

1

(2012) 10 SCC 303

Page | 5

8.We have heard learned Counsels  for the Appellants and  the

State(s) at a considerable length. The questions of law concerning the

power of a High Court to quash proceedings emanating from non­

compoundable offences which have no impact or depraving effect on

the society at large, on the basis of a compromise between the accused

and the victim­complainant, are no longer  res integra  and the same

have been authoritatively settled by this Court in affirmative. Learned

Counsel for the Appellants and Complainant(s) in both the appeals

have,   therefore,   heavily   counted   on   the   compromise/settlement

between the parties and seek quashing of the criminal prosecution in

its entirety, Learned State Counsel(s) without controverting the factum

of compromise, vehemently opposed such a recourse and asserted that

no substantial question of law is involved in these appeals.

9.Before scrutinizing the facts of these cases and rephrasing the

scope   of   powers   exercisable   by   a   High   Court   under   Section   482

Cr.P.C., it would be apropos to illuminate the following principles laid

down by a 3­Judge Bench of this Court in Gian Singh (Supra) case:

“61. …the   power   of   the   High   Court   in   quashing   a

criminal proceeding or FIR or complaint in exercise of

its inherent jurisdiction is distinct and different from

the power given to a criminal court for compounding

the offences under Section 320 of the Code. Inherent

power   is   of   wide   plenitude   with   no   statutory

limitation but it has to be exercised in accord

with the guideline engrafted in such power viz. :

Page | 6

(i) to secure the ends of justice, or (ii) to prevent

abuse of the process of any court. In what cases

power   to   quash   the   criminal   proceeding   or

complaint or FIR may be exercised where the

offender   and   the   victim   have   settled   their

dispute   would   depend   on   the   facts   and

circumstances of each case and no category can

be   prescribed.  However,   before   exercise   of   such

power, the High Court must have due regard to the

nature and gravity of the crime. Heinous and serious

offences of mental depravity or offences like murder,

rape, dacoity, etc. cannot be fittingly quashed even

though the victim or victim's family and the offender

have settled the dispute. Such offences are not private

in   nature   and   have   a   serious   impact   on   society.

Similarly, any compromise between the victim and the

offender   in   relation   to   the   offences   under   special

statutes like the Prevention of Corruption Act or the

offences committed by public servants while working

in that capacity, etc.; cannot provide for any basis for

quashing   criminal   proceedings   involving   such

offences.  But   the   criminal   cases   having

overwhelmingly   and   predominatingly   civil

flavour   stand   on   a   different   footing   for   the

purposes of quashing, particularly the offences

arising from commercial, financial, mercantile,

civil, partnership or such like transactions or

the offences arising out of matrimony relating to

dowry,   etc.   or   the   family   disputes   where   the

wrong is basically private or personal in nature

and   the   parties   have   resolved   their   entire

dispute. In this category of cases, the High Court

may   quash   the   criminal   proceedings   if   in   its

view,   because   of   the   compromise   between   the

offender   and   the   victim,   the   possibility   of

conviction is remote and bleak and continuation

of the criminal case would put the accused to

great   oppression   and   prejudice   and   extreme

injustice   would   be   caused   to   him   by   not

quashing   the   criminal   case   despite   full   and

complete  settlement  and  compromise  with  the

Page | 7

victim. In other words, the High Court must consider

whether it would be unfair or contrary to the interest

of justice to continue with the criminal proceeding or

continuation   of   the   criminal   proceeding   would

tantamount   to   abuse   of   process   of   law   despite

settlement and compromise between the victim and

the wrongdoer and whether to secure the ends of

justice, it is appropriate that the criminal case is put to

an end and if the answer to the above question(s) is in

the affirmative, the High Court shall be well within its

jurisdiction to quash the criminal proceeding.”

(Emphasis Applied)

10.The   compendium   of   these   broad   fundamentals   structured   in

more than one judicial precedent, has been recapitulated by another

3­Judge Bench of this Court in State of Madhya Pradesh vs. Laxmi

Narayan & Ors.

2

 elaborating:

“(1) That the power conferred under Section 482 of the

Code to quash the criminal proceedings for the non­

compoundable offences under Section 320 of the Code

can   be   exercised   having   overwhelmingly   and

predominantly the civil character, particularly those

arising out of commercial transactions or arising out of

matrimonial relationship or family disputes and when

the parties have resolved the entire dispute amongst

themselves;

(2)   Such   power   is   not   to   be   exercised   in   those

prosecutions   which   involved   heinous   and   serious

offences of mental depravity or offences like murder,

rape, dacoity, etc. Such offences are not private in

nature and have a serious impact on society;

(3) Similarly, such power is not to be exercised for the

offences under the special statutes like the Prevention

of Corruption Act or the offences committed by public

2

(2019) 5 SCC 688, ¶ 15

Page | 8

servants while working in that capacity are not to be

quashed merely on the basis of compromise between

the victim and the offender;

(4) xxx xxxxxx

(5) While exercising the power under Section 482

of the Code to quash the criminal proceedings in

respect of non­compoundable offences, which are

private   in   nature   and   do   not   have   a   serious

impact on society, on the ground that there is a

settlement/compromise between the victim and

the   offender,   the   High   Court   is   required   to

consider   the   antecedents   of   the   accused;   the

conduct   of   the   accused,   namely,   whether   the

accused   was   absconding   and   why   he   was

absconding,   how   he   had   managed   with   the

complainant to enter into a compromise, etc.”

(Emphasis Applied)

11.True it is that offences which are ‘non­compoundable’ cannot be

compounded by a criminal court in purported exercise of its powers

under  Section   320   Cr.P.C.   Any   such   attempt   by   the   court   would

amount to alteration, addition and modification of Section 320 Cr.P.C,

which is the exclusive domain of Legislature. There is no patent or

latent ambiguity in the language of Section 320 Cr.P.C., which may

justify its wider interpretation and include such offences in the docket

of ‘compoundable’ offences which have been consciously kept out as

non­compoundable.   Nevertheless,   the   limited   jurisdiction   to

compound an offence within the framework of Section 320 Cr.P.C. is

not an embargo against invoking inherent powers by the High Court

Page | 9

vested in it under Section 482 Cr.P.C. The High Court, keeping in view

the peculiar facts and circumstances of a case and for justifiable

reasons can press Section 482 Cr.P.C. in aid to prevent abuse of the

process of any Court and/or to secure the ends of justice.

12.The High Court, therefore, having regard to the nature of the

offence and the fact that parties have amicably settled their dispute

and the victim has willingly consented to the nullification of criminal

proceedings, can quash such proceedings in exercise of its inherent

powers   under   Section   482   Cr.P.C.,   even   if   the   offences   are   non­

compoundable.   The   High   Court   can   indubitably   evaluate   the

consequential effects of the offence beyond the body of an individual

and thereafter adopt a pragmatic approach, to ensure that the felony,

even if goes unpunished, does not tinker with or paralyze the very

object of the administration of criminal justice system.

13.It appears to us that criminal proceedings involving non­heinous

offences or where the offences are pre­dominantly of a private nature,

can be annulled irrespective of the fact that trial has already been

concluded or appeal stands dismissed against conviction. Handing out

punishment is not the sole form of delivering justice. Societal method

of applying laws evenly is always subject to lawful exceptions. It goes

without   saying,   that   the   cases   where   compromise   is   struck   post­

conviction,  the  High Court  ought to  exercise  such discretion  with

Page | 10

rectitude, keeping in view the circumstances surrounding the incident,

the fashion in which the compromise has been arrived at, and with

due regard to the nature and seriousness of the offence, besides the

conduct of the accused, before and after the incidence. The touchstone

for  exercising the  extra­ordinary  power  under Section 482  Cr.P.C.

would be to secure the ends of justice. There can be no hard and fast

line constricting the power of the High Court to do substantial justice.

A   restrictive   construction   of   inherent   powers   under   Section   482

Cr.P.C. may lead to rigid or specious justice, which in the given facts

and circumstances of a case, may rather lead to grave injustice.  On

the other hand, in cases where heinous offences have been proved

against   perpetrators,   no   such   benefit   ought   to   be   extended,   as

cautiously observed by this Court in  Narinder Singh & Ors. vs.

State of Punjab & Ors.

3

 and Laxmi Narayan (Supra).

14.In   other   words,   grave   or   serious   offences   or   offences   which

involve moral turpitude or have a harmful effect on the social and

moral fabric of the society or involve matters concerning public policy,

cannot be construed betwixt two individuals or groups only, for such

offences have the potential to impact the society at large. Effacing

abominable offences through quashing process would not only send a

wrong signal to the community but may also accord an undue benefit

3

(2014) 6 SCC 466, ¶ 29

Page | 11

to unscrupulous habitual or professional offenders, who can secure a

‘settlement’ through duress, threats, social boycotts, bribes or other

dubious means. It is well said that “let no guilty man escape, if it can

be avoided.”

15.Given these settled parameters, the order of the High Court of

Madhya Pradesh culminating into Criminal Appeal No. 1489 of 2012,

to the extent it holds that the High Court does not have power to

compound a non­compoundable offence, is in ignorance of its inherent

powers   under   Section   482   Cr.P.C.   and   is,   thus,   unsustainable.

However, the judgment and order dated 9

th

 January, 2009 of the High

Court of Karnataka, giving rise to Criminal Appeal No. 1488 of 2012

cannot be faulted with on this count for the reason that the parties did

not bring any compromise/settlement to the notice of the High Court.

16.Let us now delve into the nature of powers vested in this Court

under Article 142 of the Constitution, with an intent to do complete

justice. It would be ad rem to outrightly cite the Constitution Bench

decision in Union Carbide Corporation & Ors. vs. Union of India &

Ors.

4

, where this Court has ruled as follows:

“83. It   is   necessary   to   set   at   rest   certain

misconceptions in the arguments touching the

scope of the powers of this Court under Article

142(1)   of   the   Constitution.   These   issues   are

4

(1991) 4 SCC 584, 83

Page | 12

matters   of   serious   public   importance.   The

proposition that a provision in any ordinary law

irrespective   of   the   importance   of   the   public

policy on which it is founded, operates to limit

the   powers   of   the   apex   Court   under   Article

142(1)   is   unsound   and   erroneous.   In

both Garg [1963 Supp 1 SCR 885, 899­900 : AIR 1963

SC 996] as well as Antulay cases [(1988) 2 SCC 602 :

1988 SCC (Cri) 372] the point was one of violation of

constitutional provisions and constitutional rights. The

observations as to the effect of  inconsistency  with

statutory provisions were really unnecessary in those

cases as the decisions in the ultimate analysis turned

on the breach of constitutional rights. We agree with

Shri Nariman that the power of the Court under

Article   142   insofar   as   quashing   of   criminal

proceedings are concerned is not exhausted by

Section 320 or 321 or 482 CrPC or all of them

put together. The power under Article 142 is at

an   entirely   different   level   and   of   a   different

quality. Prohibitions or limitations or provisions

contained in ordinary laws cannot, ipso facto,

act   as   prohibitions   or   limitations   on   the

constitutional   powers   under   Article   142.  Such

prohibitions   or   limitations   in   the   statutes   might

embody and reflect the scheme of a particular law,

taking   into   account   the   nature   and   status   of   the

authority or the court on which conferment of powers

—   limited   in   some   appropriate   way   —   is

contemplated.   The   limitations   may   not   necessarily

reflect   or   be   based   on   any   fundamental

considerations of public policy. Sri Sorabjee, learned

Attorney General, referring to Garg case [1963 Supp 1

SCR 885, 899­900 : AIR 1963 SC 996] , said that

limitation   on   the  powers   under   Article   142   arising

from “inconsistency with express statutory provisions

of   substantive   law”   must   really   mean   and   be

understood as some express prohibition contained in

any substantive statutory law. He suggested that if

the   expression   ‘prohibition’   is   read   in   place   of

‘provision’ that would perhaps convey the appropriate

idea. But we think that such prohibition should also

Page | 13

be   shown   to   be   based   on   some   underlying

fundamental and general issues of public policy and

not merely incidental to a particular statutory scheme

or pattern. It will again be wholly incorrect to say that

powers under Article 142 are subject to such express

statutory prohibitions. That would convey the idea

that   statutory   provisions   override   a   constitutional

provision. Perhaps, the proper way of expressing

the   idea   is   that   in   exercising   powers   under

Article   142   and   in   assessing   the   needs   of

“complete justice” of a cause or matter, the apex

Court will take note of the express prohibitions

in any substantive statutory provision based on

some   fundamental   principles   of   public   policy

and   regulate   the   exercise   of   its   power   and

discretion accordingly. The proposition does not

relate to the powers of the Court under Article

142,   but   only   to   what   is   or   is   not   ‘complete

justice’ of a cause or matter and in the ultimate

analysis of the propriety of the exercise of the

power. No question of lack of jurisdiction or of

nullity can arise.”

(Emphasis Applied)

17.The afore­quoted precept has been consistently followed by this

Court   in   numerous   subsequent   decisions,   including   in  Monica

Kumar & Anr. vs. State of U.P.

5

, Manohar Lal Sharma vs. Union

of India

6

 and Supreme Court Bar Association vs. Union of India

7

,

inter­alia, reiterating that: 

“47. The plenary powers of this Court under Article

142 of the Constitution are inherent in the Court and

are complementary to   those   powers   which

5

(2008) 8 SCC 781, ¶ 45

6

(2014) 2 SCC 532, ¶ 43

7

(1998) 4 SCC 409, ¶ 47

Page | 14

are specifically   conferred   on   the   Court   by   various

statutes   though   are   not   limited   by   those   statutes.

These powers also exist independent of the statutes

with   a   view   to   do   complete   justice   between   the

parties.  These powers are of very wide amplitude

and are in the nature of supplementary powers. This

power exists as a separate and independent basis of

jurisdiction apart from the statutes. It stands upon the

foundation and the basis for its exercise may be put

on   a   different   and   perhaps   even   wider   footing, to

prevent injustice in the process of litigation and to do

complete justice between the parties. This plenary

jurisdiction   is,   thus,   the   residual   source   of

power   which   this   Court   may   draw   upon   as

necessary whenever it is just and equitable to do

so and in particular to ensure the observance of

the due process of law, to do complete justice

between the parties, while administering justice

according to law. There is no doubt that it is an

indispensable adjunct to all other powers and is

free   from   the   restraint   of   jurisdiction   and

operates as a valuable weapon in the hands of

the Court to prevent “clogging or obstruction of

the stream of justice”…”

(Emphasis Applied)

18.It is now a well crystalized axiom that the plenary jurisdiction of

this Court to impart complete justice under Article 142 cannot  ipso

facto be limited or restricted by ordinary statutory provisions. It is also

noteworthy that even in the absence of an express provision akin to

Section   482   Cr.P.C.   conferring   powers   on   the   Supreme   Court   to

abrogate   and   set   aside   criminal   proceedings,   the   jurisdiction

exercisable under Article 142 of the Constitution embraces this Court

with scopious powers to quash criminal proceedings also, so as to

Page | 15

secure complete justice.  In doing so, due regard must be given to the

overarching  objective of sentencing in the criminal justice  system,

which  is   grounded   on   the   sub­lime   philosophy   of   maintenance   of

peace of the collective and that the rationale of placing an individual

behind bars is aimed at his reformation.

19.We   thus   sum­up   and   hold   that   as   opposed   to   Section   320

Cr.P.C.   where   the   Court   is   squarely   guided   by   the   compromise

between the parties in respect of offences ‘compoundable’ within the

statutory framework, the extra­ordinary power enjoined upon a High

Court under Section 482 Cr.P.C. or vested in this Court under Article

142 of the Constitution, can be invoked beyond the metes and bounds

of Section 320 Cr.P.C.  Nonetheless, we reiterate that such powers of

wide   amplitude   ought   to   be   exercised   carefully   in   the   context   of

quashing criminal proceedings, bearing in mind: (i) Nature and effect

of the offence on the conscious of the society; (ii) Seriousness of the

injury,   if   any;   (iii)  Voluntary   nature   of   compromise   between   the

accused and the victim; & (iv) Conduct of the accused persons, prior

to and after the occurrence of the purported offence and/or other

relevant considerations.

20.Having   appraised   the   afore­stated   para­meters   and   weighing

upon the peculiar facts and circumstances of the two appeals before

Page | 16

us, we are inclined to invoke powers under Article 142 and quash the

criminal proceedings and  consequently set  aside the  conviction in

both the appeals. We say so for the reasons that:

Firstly, the occurrence(s) involved in these appeals can be categorized

as  purely personal or  having overtones  of  criminal  proceedings  of

private nature;

Secondly, the nature of injuries incurred, for which the Appellants

have been convicted, do not appear to exhibit their mental depravity or

commission of an offence of such a serious nature that quashing of

which would override public interest;  

Thirdly, given the nature of the offence and injuries, it is immaterial

that the trial against the  Appellants  had been concluded  or  their

appeal(s) against conviction stand dismissed;

Fourthly, the parties on their own volition, without any coercion or

compulsion, willingly and voluntarily have buried their differences and

wish to accord a quietus to their dispute(s);

Fifthly, the occurrence(s) in both the cases took place way back in the

years  2000  and 1995,  respectively.  There  is nothing on record to

evince   that   either   before   or   after   the   purported   compromise,   any

untoward incident transpired between the parties;

Page | 17

Sixthly, since the Appellants and the complainant(s) are residents of

the  same  village(s) and/or work  in close  vicinity, the  quashing of

criminal   proceedings   will   advance   peace,   harmony,   and   fellowship

amongst the parties who have decided to forget and forgive any ill­will

and have no vengeance against each other; and

Seventhly,   the   cause   of   administration  of   criminal  justice   system

would remain un­effected on acceptance of the amicable settlement

between the parties and/or resultant acquittal of the Appellants; more

so looking at their present age.

CONCLUSION: 

CRIMINAL APPEAL NO.1489 OF 2012

21.Consequently, and for the reasons stated above, read with the

settlement dated 13

th

 September 2006, we find it appropriate to invoke

our   powers   under   Article   142   of   the   Constitution   and   quash   the

criminal proceedings in the aforesaid case. As a sequel thereto, all

offences emanating out of the FIR leading to Criminal Appeal No. 1489

of 2012 stand annulled, and the judgment and orders passed by the

trial   court,   appellate   court   and   the   High   Court   are   set   aside.

Resultantly, the Appellants shall be deemed to have been acquitted of

the charged offences for all intents and purposes. 

Page | 18

CRIMINAL APPEAL NO.1488 OF 2012

22.In so far as this appeal is concerned, we note that even though

the Learned Counsel(s) for the Appellants and the Complainant­victim

have jointly stated before this Court that the parties have settled their

dispute(s), but no formal settlement has either been brought on record

nor has it been even clarified that such a deed of settlement has been

recorded. Admittedly, the factum of compromise/settlement between

the parties has been raised for the first time before this Court. In the

absence of any proof of settlement, we find ourselves hard­pressed to

take cognizance of the asseverated compromise. We, therefore, direct

both the Appellants as well as the complainant­victim to appear before

the Chief Judicial Magistrate, Shimoga and submit their settlement, if

any, in writing within a period of three months. The C.J.M. shall send

a Report to this Court immediately, recording his satisfaction with

regard to the genuineness of the compromise. In the event, the said

Report would reflect a  bona­fide  settlement between the parties, the

present appeal shall also be deemed to have been disposed of in same

terms   as   Criminal   Appeal   No.   1489   of   2012,   referred   to   above.

Further, the incontrovertible corollary in such event would be that the

Appellants shall be treated to have been acquitted of all the charged

offences for all intents and purposes.  On the other hand, if no formal

settlement   is   placed   before   C.J.M.,   Shimoga   within   the   stipulated

Page | 19

period or the Report reflects to the contrary, the criminal appeal shall

stand as dismissed as no other substantial question of law is raised or

involved in this appeal. 

23.Both the Criminal Appeals are disposed of  in above terms.

……………………….. CJI.

(N.V. RAMANA)

………..………………… J.

(SURYA KANT)

NEW DELHI

DATED : 29.09.2021

Page | 20