JAWAHAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PRAYER in this petition is for quashing of DDR No. 29, dated 27.10.2000 on the basis of which cross case titled "State Vs. Jawahar Singh etc." in FIR No. 523 dated 10.11.2000 for the offences punishable under Sections 148, 323 and 325 read with Section 149 IPC, was registered at Police Station, Sadar, Rajpura, District Patiala on the basis of compromise. A further prayer is for quashing of the judgment of conviction and sentence dated 08.10.2013 passed by learned Judicial Magistrate Ist Class, Patiala, whereby the petitioners were held guilty for the above offences.

(2.) THE learned counsel contends that it is a cross -case and was registered vide DDR no. 29 dated 27.10.2000 in a case arising out of FIR No. 523 dated 10.11.2000 for the offences punishable under Sections 148, 323 and 325 read with Section 149 IPC, registered at Police Station, Sadar, Rajpura, District Patiala. After trial, the learned trial Court held the petitioners guilty for the offences under Sections 148, 323 and 325 read with Section 149 IPC and order to undergo the following sentence: -

(3.) HE further contends that during the pendency of the appeal, better sense prevailed and both the private factions have sorted out their disputes and effected a compromise in both the cases. All the other offences except Section 148, IPC, are compoundable as per the provisions contained in Section 320, Cr.P.C.