SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Aggrieved by the conviction and sentence passsed by the trial Court under Sections 323 and 307 IPC, the present appeal has been preferred by accused Surinder Kumar.

(2.) During the hearing on 13.11.2014, the appellant as well as the injured persons namely Bhup Ram (PW-5) and Ravinder Kumar (PW-4) were present. They in fact filed affidavits (Annexures A-2 to A-3) to the effect that the matter was already compromised between the parties.

(3.) A copy of the judgment passed by the Juvenile Justice Board was also produced by the appellant. The same would disclose that the coaccused Anuj Kumar who was a juvenile was in fact acquitted as the injured material witnesses, namely, Bhup Ram and Ravinder Kumar turned completely hostile as the matter was compromised between them.