TARSEM SINGH AND OTHERS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this application is for suspension of sentence of the applicant-appellants No. 2 and 3, namely, Nishan Singh, son of Amrik Singh; and Satnam Singh, son of Mohinder Singh, who were held guilty for the offences punishable under Sections 326, 427 and 452 read with Section 34, IPC, and sentenced to undergo the following imprisonments: <FRM>JUDGEMENT_331_LAWS(P&H)10_2012_1.html</FRM>

(2.) Learned counsel submits that during the pendency of the trial, the private parties had effected a compromise. He further submits that the applicant-appellants No. 2 and 3, Nishan Singh and Satnam Singh, have not been attributed any overt act/injuries on the person of the complainant, Paramjit Kaur. He further submits that the main accused, Tarsem Singh, who had caused the injury attracting the mischief of Section 326, IPC, has already been granted the benefit of suspended sentence by this Court, vide order dated 21.2.2012.

(3.) Learned counsel for the complainant has admitted the factum of the compromise and has no objection if the applicant appellants No. 2 and 3 are released on bail by suspending their remaining sentence.