SUKHVIR SINGH Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) APPELLANT Sukhvir Singh was convicted by learned Sessions Judge, Chamoli for the offence punishable under Section 307 of IPC and was directed to undergo rigorous imprisonment for five yeas along with a fine of Rs. 5000/ - vide judgment and order dated 04.05.2005. Aggrieved against his conviction and sentence, present Criminal Appeal was filed by the convict -appellant.

(2.) A Compounding Application being CRMA No. 1263 of 2014 is filed by the parties to indicate that they have settled their dispute amicably. An affidavit is field by the appellant with the prayer to accept the compromise entered into between the injured and him. Affidavit is also filed by Ashish Kandari (injured) with the prayer that he does not want to proceed with the present criminal appeal, in as much as, their dispute is resolved with the intervention of a few elderly persons of the society. Informant/injured , who is present in person before this Court, duly identified by his counsel Ms. Sangeeta Bharadwaj, submitted that he is not willing to prosecute the accused -appellant. He seeks permission to compound the offence for which the appellant was convicted. Accused - appellant is also present before the Court. He is duly identified by his counsel Mr. Prashant Khanna, Advocate.

(3.) PERUSED the injury report of the injured Ashish Kandari, who sustained injuries, which were caused by sharp edged weapon. While the injuries no. 2 and 3 were simple in nature, injury no. 1 was grievous rendering serious threat to the life.