AMARJIT KAUR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This order will dispose of aforesaid two petitions. The first CRM-M-52694-2019 has been filed by Amarjit Kaur and five others against State of Punjab and Ram Singh under Sec. 482 Cr.P.C. praying for quashing of complaint no.10RT dtd. 24/7/2009/15 under Ss. 324, 325, 342, 323, 148, 149, 34 IPC read with Sec. 120-B IPC (hereinafter referred to as "complaint case") and all other consequential proceedings arising therefrom including judgment of conviction and order of sentence dtd. 1/11/2016 passed by the Judicial Magistrate 1st Class, Rajpura, on the basis of compromise dtd. 29/8/2019 (Annexure P-5). The second CRM-M-49536-2019 has been filed by Ram Singh and four others against State of Punjab and Amarjit Kaur under Sec. 482 Cr.P.C. for quashing the FIR no.55 dtd. 1/6/2009 registered under Ss. 325, 323, 148, 149 IPC at Police Station Banur, District Patiala (hereinafter referred to as "FIR case") and all the consequential proceedings arising therefrom on the basis of compromise dtd. 29/8/2019 (Annexure P-2).

(2.) Both the cases are being taken up together as these cases are of version and cross-version.

(3.) In CRM-M-52694-2019, challenge is to the complaint dtd. 24/7/2009 which was filed by Ram Singh (respondent no.2-complainant in CRM-M-52694-2019 who is petitioner no.l in CRM-M-49536-2019) against Amarjit Kaur and others in the Court of Judicial Magistrate 1st Class, Rajpura, under Ss. 324, 325, 342, 323, 148, 149, 34 IPC read with Sec. 120-B IPC, Police Station Banur, Rajpura. In the said complaint case, the petitioners Amarjit Kaur and others were convicted and sentenced as follows:-