BALWINDER KAUR Vs. GULZAR SINGH AND OTHERS

JUDGEMENT

(1.) Notice of motion.

(2.) Petitioner had faced the trial qua commission of offence punishable under Section 279, 304-A of the Indian Penal Code ('IPC'' for short) in FIR No. 46 of 21.6.2013, registered at Police Station Banur. Trial Court vide judgment/order dated 11.10.2010 ordered the conviction and sentence of the petitioner under Section 304-A IPC. Appeal filed by the petitioner against the said judgment/order of his conviction and sentence, was dismissed by the Appellate Court vide judgment dated 16.7.2013. Hence, the present petition by the petitioner.

(3.) Learned counsel for the petitioner has submitted that during the pendency of the appeal before the Appellate Court, parties had amicably settled their dispute. Petitioner had filed Criminal Miscellaneous No. M-7187 of 2012 seeking quashing of the FIR on the basis of compromise. However, the said petition was got dismissed as withdrawn to enable the petitioner to take up all the pleas available to him before the Appellate Court.