HARBANS SINGH Vs. STATE

JUDGEMENT

(1.) THE petitioners-accused, who are father and son, have filed this petition under Section 482 of the Code of Criminal Procedure, 1973 and the prayer made therein is for quashing the criminal proceedings arising out of FIR No. and going on in the Court of Additional Sessions Judge against them for the commission of the offences punishable under Sections 308/452/427/34 IPC.

(2.) THE petitioners are being prosecuted for their having caused injuries with saria and sword to respondent no. 2 herein in an incident which took place on 19th May, 1997.

(3.) THE respondent no.2, who had lodged the FIR against the petitioners on the allegations that he was seriously injured by them with sword and sarias, appeared in Court and gave his no objection for the quashing of the ongoing trial of the petitioners in view of the compromise with them.