KASHMIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COMPLAINANT Chhinder Singh with Mr. G.S. Bhatia, Advocate is present in the Court. The complainant has made a statement that he has effected a compromise with the petitioner with the intervention of respectable and elders.

(2.) THE main accused i.e. Shangara Singh had already expired. Proceedings que him stand abated.

(3.) IN Balkaran Singh v. State of Haryana, 1998(4) RCR(Crl.) 539, this court in similar circumstances, has allowed the parties to compound the offence.