GURBAX SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) MR.D.S.Walia, learned counsel for the appellants, has moved an application for permission to compound the offence. In support thereof he has filed an affidavit of Kuldip Singh, the injured person further supported by the affidavit of Gurbax Singh, one of the appellants. Kuldip Singh is present in Court and has generally been questioned. It seems that he was given one injury by Harcharan Singh appellant with a stick. That was found to be grievous in nature. Having regards to the injury being one and for the reasons stated in the petition for permission to compound the offence that the respectables have intervened got a compromise effected between the parties, there is no valid reason why the permission be withheld. Accordingly the offence is permitted to be compounded. Resultantly, this appeal is allowed and the accused/appellants are acquitted of the charges.

(2.) THE petition for permission to compound the offer be placed on the file. Fine, if paid or recovered, be refunded. Appeal allowed.