KARNAIL SINGH AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) Appellants were tried qua commission of offence punishable under Section 307, 323 read with Section 34 of the Indian Penal Code ('for short 'IPC') and Section 27 of the Arms Act, 1959 in a private complaint filed by respondent No.2.

(2.) The trial Court vide judgment/order dated 14.8.2012 ordered the conviction and sentence of the appellants under Section 307 read with Section 34 IPC. Hence, the present appeal.

(3.) Learned counsel for the appellants, during the course of arguments, has not challenged the conviction of the appellants under Section 307 read with Section 34 IPC. Learned counsel for the appellants has submitted that now with the intervention of relatives and friends, parties have amicably settled their dispute and has prayed that the sentence qua imprisonment of the appellants may be reduced to already undergone by them.