GURNAM SINGH & ORS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This petition has been filed against concurrent orders of conviction sentencing the petitioners to undergo rigorous imprisonment for a period of two years and to pay fine of Rs. 2,000/- each for the commission of offence punishable under Section 324 read with Section 34 of IPC and fine of Rs. 1,000/- each for commission of offence punishable under Section 323 read with Section 34 of IPC.

(2.) On 14.03.2013 the following order was passed:-

(3.) Thereafter, the report of the Judicial Magistrate Ist Class, Yamuna Nagar at Jagadhri dated 17.04.2013 has been received whereby the he had mentioned that the parties had appeared before him and had attested to the fact that a compromise entered into between the parties appears to be genuine and with their free will and consent and without any fear or pressure of any kind.