BANT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) CONVICTS Bant Singh and five others have filed this petition under Section 482 of the Code of Criminal Procedure (in short 'Cr.P.C.') for quashing of FIR No. 9 dated 23.01.1994, under Sections 326/323/324/506/148/149 of the Indian Penal Code, registered at Police Station Payal, District Ludhiana (Annexure P-1) and all consequential proceedings arising therefrom in view of compromise (Annexure P-4) effected with complainant party-respondents No.2 and 3, who have also made statements Annexures P-5 and P-6 before learned Additional Sessions Judge, Ludhiana where appeal of the petitioners against their conviction and sentence ordered by learned Judicial Magistrate Ist Class, Ludhiana vide judgment and order dated 22.09.2006 (Annexure P-2) is pending. The petitioners have been convicted under Sections 326,324,323,148 and 506 read with Section 149 IPC. I have heard learned counsel for the parties and perused the case file.

(2.) COUNSEL for respondents No.2 and 3 admitted that the parties have effected compromise Annexure P-4 regarding which respondents No.2 and 3 have also made statements Annexures P-5 and P-6 in the Lower Appellate Court.