C.L.SHARMA Vs. STATE OF HARYANA

JUDGEMENT

(1.) The instant petition, on the basis of compromise dtd. 20/10/2022 (Annexure P-4), has been filed under Sec. 482 Cr.P.C., seeking quashing of judgment and order dtd. 17/2/2020/24/2/2020 (Annexure P-2) whereby learned JMIC, Yamuna Nagar at Jagadhri has convicted the petitioners and awarded sentence.

(2.) The petitioners have filed appeal before Sessions Court assailing judgment of conviction and same is pending before learned Additional Sessions Judge, Yamuna Nagar at Jagadhri.

(3.) It is further submitted that the accused persons were held guilty and convicted vide Judgment dated 17.02 2020 under Ss. 323, 452 and 506 of IPC read with 34 of IPC and sentenced to imprisonment and to pay fine vide order dtd. 24/2/2020 by the court of Shri Sher Singh. the then Learned Judicial Magistrate 1st Class, Jagadhri, the predecessor of this court. That appeal no. CRA-109 of 2020 has been filed against the said Judgment and order by them, which is pending before the court of Shri Amarinder Sharma, Learned Additional Sessions Judge, Jagadhri.