(1.) PETITIONERS have brought this petition for quashing of FIR No.9 dated 2.2.2007, under Sections 326, 324 and 34 of the Indian Penal Code (for short, 'the IPC') (Annexure P/1) recorded at Police Station Bullowal, District Hoshiarpur, and the judgment of the Judicial Magistrate Ist Class, Hoshiarpur, dated 7.5.2013 emanating therefrom, on the basis of compromise (Annexure P -3).
(2.) THE petitioners were put to trial for the offence punishable under Sections 326, 324 and 34 IPC and after conducting a fullfledged trial, they were sentenced to various terms of punishment by the Court of Judicial Magistrate Ist Class, Hoshiarpur vide judgment of conviction and order of sentence dated 7.5.2013.
(3.) THE appeal filed by the petitioners against the judgment of conviction and order of sentence is pending before the learned Additional Sessions Judge, Hoshiarpur.