SUPREME COURT OF INDIA

Before:- K.T. Thomas and R.P. Sethi, JJ.

Criminal Appeal No. 339 of 2001 (Arising out of S.L.P. (Crl.) No. 3178 of 2000). D/d. 23.3.2001.

Vadluri Anjaiah - Appellant

Versus

The State of A.P. - Respondent

With

Criminal Appeal No. 340 of 2001 (Arising out of S.L.P. (Crl.) No. 3179 of 2000).

Vadluri Anjaiah - Appellant

Versus

The State of A.P. - Respondent

Criminal Procedure Code, 1973, Section 320(8) - Indian Penal Code, 1860, Section 354 - Permission for compounding of offence - Conviction under Section 354 Indian Penal Code - Appellant compromised with the prosecutrix-victim - Permission for compounding of offence granted.

[Para ]

JUDGMENT

1. Leave granted.

2. Appellant stands convicted under Section 354 of the Indian Penal Code and has been sentenced to undergo rigorous imprisonment for two years as per the impugned order before us. It is now reported that appellant has come to terms with the prosecutrix-victim. An application has been filed seeking permission to compound the offence. Learned counsel appearing for the prosecutrix submitted that it is a fact that she also had come to terms with the convicted person. Accordingly, we grant permission for compounding the offence.

3. We, therefore, acquit the appellant under section 320(8) of the Code of Criminal Procedure, 1973. These appeals are disposed of accordingly.

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