JAGMEET SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) This judgment of mine shall dispose of two criminal appeals bearing Nos. S-1732-SB of 2015 and S-1066-SB of 2015 as both the appeals arise out of the same judgment of conviction and order of sentence dated 24.2.2015 passed by Additional Sessions Judge, Ferozepur. In Crl. Appeal No. S-1732-SB of 2015, notice of motion was issued on 21.4.2015, whereas, Crl. Appeal No. S-1066-SB of 2015 was admitted on 9.3.2015. Recovery of fine was also stayed in both the appeals. During pendency of aforesaid appeals, a compromise has been arrived at between the parties and affidavits of complainant as well as injured have been placed on record separately stating therein that the dispute between the parties has been settled by way of compromise and now they have no objection in case the accused-appellants are acquitted of the charges framed against them.

(2.) Learned counsel for the appellants submit that it is a complaint case as earlier the FIR was lodged but it was cancelled because specific and several allegations were levelled. Subsequently, criminal proceedings were initiated on the basis of complaint. Learned counsel for the appellants further submit that on perusal of injuries caused to the injured, no offence is made out under Section 307 IPC and at the most it can be a case under Section 325 IPC. Neither any injury was caused with any weapon nor any weapon was recovered. Even no grievous injury was caused to the complainant or the injured. As per opinion of the Doctor, no offence is made out under Section 307 IPC or even under Section 326 IPC.

(3.) Learned counsel for the respondent-State submits that all the accused-persons were armed with deadly weapons and multiple injuries were caused to the complainant as well as injured.