HARPAL SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) THROUGH the present petition, petitioner assails the judgments passed by the Courts below whereby he has been convicted for offence under Sections 279, 427, 304A IPC. Counsel for the petitioner states that he does not assail the judgments of the Courts below in regard to conviction of the petitioner for the aforesaid offences, however, he may be heard on the question of sentence.

(2.) COUNSEL for the petitioner submits that criminal case was registered against him in November 2005 and he has faced the proceedings for the last about 08 years. It is further submitted that the petitioner is in custody since confirmation of his conviction by the Court of Additional Sessions Judge, Hoshiarpur on 11.4.2013. It is further submitted that the matter has been compromised between the petitioner and respondent Parminder Singh as well as another class -I heir of deceased Mandeep Singh, who have filed their affidavits in the Court and got recorded their statements in regard to amicable settlement of dispute between the parties.

(3.) COUNSEL for the State of Punjab has not disputed the factual assertions made by counsel for the petitioner.