INDERJIT @ INDER Vs. STATE OF UT CHANDIGARH

JUDGEMENT

(1.) THE appellate were convicted for an offence under Section 148,307,323 and 325 IPC read with Section 149 IPC by the Additional Session Judge vide judgment dated 23.07.2010. Vide order dated 24.7.2010, the appellants were sentenced to undergo rigorous imprisonment for a period of one year each under SEction 148 IPC rigorous imprisonment for a period of 5 year and fine of Rs. 1000/- each under Section 307 read with Section 149 IPC, rigorous imprisonment for a period of six months under Section 323 read with Section 149 IPC, rigorous imprisonment for a 2 years and fine of Rs. 500/- each under Section 325 read with Section 149 IPC. Hence the present appeal.

(2.) LEARNED counsel for the appellant has submitted that now with the intervention of relatives and friends, the parties have arrived at a compromise. Laxman-complaint (PW-4) had not sported prosecution case during the trial and was declared hostile. injured Ramesh has arrived at compromise with the appellants and has no objection, if the sentence qua imprisonment of the appellants is reduced to already under gone by them.

(3.) RAMESH injured (PW-3) is present in person along with his counsel and has admitted the factum of compromise between the parties and the contents of his affidavit on record. Injured Ramesh had further stated that he has no objection if the sentence qua imprisonment of the appellant is reduced to already undergone.