KULDEEP SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) This is an appeal directed by the accused appellant against the judgment and order dated 6.9.2005 passed by Sh. Sukhdev Singh, Special Judge, Moga, vide which the appellant has been convicted under Section 3(1) (x) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989 and under Section 323 IPC and was sentenced as under:-

(2.) The appeal was admitted. Now, application has been moved that parties have arrived at a compromise. Report of the trial Court in this regard was called for, which has been received, in which it is mentioned that parties have arrived at a compromise.

(3.) This Court in authority reported as Balwant Singh vs. State of Punjab, 2010 2 RCR(Cri) 684 allowed the compromise in appeal after conviction for offence under Section 3 of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities), Act, 1989.