SATISH CHAND Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Though the parties seem to have settled their differences as the offence falls under Sec. 409, Indian Penal Code, there is no question of allowing the compounding of the offence. However, the appellant has deposited a sum of Rs. 9,000.00 in this Court. While confirming the conviction we reduce the sentence to the period already undergone and direct that the sum of Rs. 9,000.00 which has been deposited in this Court will be allowed to be withdrawn by the complainants, Gurbachan Singh and Kirpal Singh. Bail bond of the appellant cancelled. The complainants undertake to withdraw the civil suit in view of the payment of Rs. 9,000.00 to them.

(2.) The appeal stands disposed of accordingly.