KEDAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) SINCE two charge -sheets have been filed by the investigating officers in cross versions and compounding applications being CRMA No. 1810 of 2014 and CRMA 1811 of 2014 have been filed by the parties in both the above noted applications under Section 482 Cr.P.C., therefore, they are being decided together for the sake of brevity and convenience.

(2.) A charge -sheet was submitted against Prem Singh, Kedar Singh, Vijay Singh, Ram Naresh (applicants of C -482 Petition No. 1460 of 2014) for the offences punishable under Sections 325, 326/34, 504 and 506 of IPC. Likewise, a charge -sheet was also filed against Ram Das, Ajeet Narayan (applicants of C -482 Petition No. 1468 of 2014) for the offences punishable under Sections 307 of IPC. Compounding applications have been filed in both the cross versions.

(3.) RAMDAS , Ajeet Narayan, Bablu and Balsugreev are present in person before this Court, duly identified by their counsel Mr. Harshpal Sekhon, Advocate. They say that they are not interested in prosecuting the accused persons, in as much as, the disputes between the parties have been settled with the intervention a few elderly persons of the society. They also say that they want to compound the offences alleged against the accused persons.