BHAG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This case has been taken up through Video Conferencing via Webex facility in the light of Pandemic Covid-19 situation and as per instructions.

(2.) Vide order dtd. 24/7/2018 of this Court, the parties were directed to appear before the Lower Appellate Court on 30/7/2018 to get their statements recorded regarding the compromise arrived at between the parties and the Court was directed to submit a report as regards the authenticity of the compromise after recording the statements of all affected parties.

(3.) Pursuant to the said order, report has been received from the learned Additional Sessions Judge, Patiala vide Memo No.152 dtd. 1/8/2018. As per the report, compromise has indeed been effected between the parties and the same is without any pressure or coercion and out of their free will. The relevant extract to the same is as under:-