LAWS(P&H)-2003-11-32

LAL SINGH Vs. STATE OF PUNJAB

Decided On November 19, 2003
LAL SINGH Appellant
V/S
STATE OF PUNJAB Respondents

JUDGEMENT

(1.) THIS appeal has come up for final hearing.

(2.) AT the very out-set, learned counsel for the appellants has stated that the parties have compromised the matter. He has further stated that Swaran Singh, complainant, is present in person along with appellants.

(3.) LEARNED counsel for the State has stated that some of the offences are non-compoundable and if the appellants have compromised the matter, at the most, sentence can be modified to the extent of already undergone.