ILAM SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet was filed against the applicants for the offences punishable under Sections 323, 324, 325, 308, 504, 506 of IPC.

(2.) A compounding application, being CRMA no. 1350 of 2014, has been filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Said application is supported by the affidavits of applicant no. 1 and respondent no. 2 and Kapil, son of respondent no. 2. A joint compromise is also filed by the parties duly countersigned by their counsel.

(3.) BOTH the injured persons, namely, Vijay Pal and Kapil are present in person before the Court, duly identified by their counsel Mr. M.S. Tyagi, who stated that they are no more interested in prosecuting the applicants, in as much as, the dispute between them has been settled amicably. One of the applicants, namely, Ilam Singh is also present in person before the Court, duly identified by his counsel Mr. Sanjeev Singh, who also affirms what is stated by both the injured in the open Court.