DALIP KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This is an application under Section 482 of the Cr.P.C for disposal of the above noted appeal in terms of the compromise and affidavit (Annexures A-1 and A-2). Taking into account the facts and circumstances, the present application is allowed as prayed for and the appeal is, accordingly, being taken up for hearing today itself.

(2.) This appeal is directed against the Judgment dated 25.04.2009 passed by the Additional Sessions Judge, Fast Track Court, Ludhiana, whereby, the appellant was convicted and sentenced as under:-

(3.) Learned counsel for the appellant, at the very outset did not argue the case on merit but alternatively prayed that since the parties have entered into compromise and the occurrence had taken place as far back as in the year 2007 and the appellant has already undergone about three years out of the total sentence of five years, therefore, lenient view be taken and the accused be acquitted of the charge.