ABHINANDAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the instant petition under Section 482 Cr.P.C, has been made for quashing FIR No. 51 dated 12.05.2013 (Annexure P-l) registered under Sections 307, 324, 452, 506 read with Section 34 IPC at Police Station Raipur Rani, District Panchkula and all subsequent proceedings arising therefrom, on the basis of compromise dated 24.01.2020 (Annexure P-3) effected between the parties, including judgment of conviction and order of sentence dated 17.02.2018 of the trial Court (Annexure P-2), whereby petitioners were convicted under Sections 324/34, 452/120-B and 506 IPC and sentence as under:

(2.) In default of payment of fine, they were ordered to undergo rigorous imprisonment for a period of three months each. All the sentences were ordered to run concurrently. It is also pertinent to mention here that petitioners were not convicted under Section 307 IPC as the injuries on the person of respondent No. 2-complainant were not found to be "dangerous to life".

(3.) Being aggrieved, the petitioners filed appeal against the judgment Annexure P-2. During the pendency of said appeal, the parties compromised the matter.