KAILASH Vs. STATE OF HARYANA

JUDGEMENT

(1.) KAILASH , Bhagwan and Ghanshyam revision petitioners were tried for offences under Sections 326/324 read with Section 34 IPC by Sub Divisional Judicial Magistrate, Jhajjar for causing injuries to Rup Singh, Sahib Singh and Dharu Singh. They were held guilty and were convicted and sentenced to undergo imprisonment for different periods under different counts and were also fined vide judgment dated 14.6.1985. They preferred an appeal against judgment recording their conviction, which was dismissed by the learned Additional Sessions Judge (III), Rohtak. The petitioners filed a revision petition assailing both the judgments vide which they were convicted and sentenced.

(2.) DURING the pendency of the revision petition all the three injured persons moved an applicant in for permission to compound the offence and for acceptance of compromise arrived at between them and the petitioners. 'they alleged that on the intervention of the brotherhood and in order to restore peace between the parties a compromise had been effected, They may be permitted to compound the offence with the petitioners so that they may live in peace and harmony in village with the petitioners who were members of the Village fraternity.' Dharu Singh also filed 'an affidavit in support of the allegations made in the application.