GURJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The trial of the petitioners in case DDR No.22 dated 12.05.2014, under Sections 323, 324 and 34 IPC in FIR No.45 dated 12.05.2014, under Sections 323, 324, 447, 148 and 149 IPC, registered at Police Station Lambi, District Sri Muktsar Sahib, culminated into their conviction under Sections 323 and 324 IPC read with Section 34 IPC and they were substantively sentenced to undergo rigorous imprisonment for a period of one year each. They challenged the judgment of conviction and order of sentence by way of an appeal before the first Appellate Court. During the pendency thereof, it is claimed that the parties have entered into a compromise with the intervention of respectable persons. Compromise deed dated 06.09.2019 (Annexure P-4) reiterating the factum of compromise, has been placed on record.

(2.) Vide order dated 16.11.2019 passed by this Court, the trial Court/Illaqa Magistrate was directed to record the statements of the parties with regard to the genuineness and authenticity of the compromise.

(3.) In compliance thereof, the learned Sub Divisional Judicial Magistrate, Gidderbaha, has submitted a report vide letter dated 08.01.2020 which indicates that the parties had appeared before the Magistrate and got their respective statements recorded with regard to the validity of the compromise. As per the report, the compromise arrived at between the parties is genuine and without any pressure or coercion from any corner.