NARINDER PAL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONERS Narinder Pal Singh and Surinder Pal Singh were held guilty for the offence punishable under Section 420, IPC and each one of them were ordered to undergo rigorous imprisonment for 2-1/2 years besides payment of fine of Rs. 1,000.00 and in default of payment of fine to undergo further rigorous imprisonment for one month, vide judgment dated 19.05.2010 passed by learned Sub Divisional Judicial Magistrate, Zira. The said judgment of conviction and sentence was challenged before learned Additional Sessions Judge, Ferozepur, by way of an appeal but the same was dismissed vide judgment dated Crl.Revision No.1152 of 2012 (O&M) 07.04.2012. The judgments of both the courts below have been challenged by way of the present Criminal Revision Petition.

(2.) ON 13.08.2012, the complainant-respondent No.2 along with his father, Pakhar Singh, appeared before this court and submitted that he was ready to accept Rs.1,00,000.00 for effecting a compromise with the petitioners. Learned counsel for the petitioners, on instructions from his clients, agreed to effect a compromise after making the payment of Rs.1,00,000.00 to the complainant. In view of the statement suffered by learned counsel for petitioners- complainant-respondent No.2, this court passed the following order:-

(3.) PERUSAL of the statement (Annexure P-2) suffered by Harvinder Singh respondent No.2-complainant reveals that he had received in cash from the Rs.1,00,000.00 petitioners against receipt which was taken on record by learned Chief Judicial Magistrate, Ferozepur.