BALBIR Vs. STATE OF HARYANA

JUDGEMENT

(1.) Application is allowed and the main petition is taken on board.

(2.) Admittedly, the petitioners have been convicted by the Judicial Magistrate Ist Class, Hisar for offences under Sections 285/506/34 IPC and 25 Arms Act, vide judgment dated 23.9.2009 and have been ordered to undergo various sentences in the aforesaid offences, the maximum being rigorous imprisonment for one year. Appeal against the aforesaid judgment is pending before the Appellate Authority.

(3.) This petition has been filed to quash the aforesaid judgment of the Judicial Magistrate Ist Class on the ground that a compromise has been effected between the parties.