ANAND PRAKASH Vs. STATE

JUDGEMENT

(1.) THE present appeal is directed against the judgment dated 29.11.2004 and order on sentence dated 30.11.2004 by which the appellants have been sentenced to the period already undergone for the offence committed under Section 326/34 IPC and further the appellants were directed to pay fine of Rs.4000/ - each, and in default of payment of fine further imprisonment of one month.

(2.) COUNSEL for the appellants submits that while deciding the matter, the trial court had taken into account that parties are neighbours, related to each other and that they had arrived at an amicable settlement.

(3.) MS .Neetu and Mr.Jai Kishore are present in court. They submit that they have arrived at an amicable settlement with the appellants and they had filed the necessary affidavits before the trial court. They reiterated that in view of the settlement they have no objection if the FIR and all the proceedings, including judgment dated 29.11.2004 and order on sentence dated 30.11.2004, are quashed/ set aside.