NARINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Crm No.37304 of 2014

(2.) Vide order dated 07.8.2015, the parties were directed to appear before the learned trial Court, for getting their statements recorded. In compliance thereof, report of Chief Judicial Magistrate , Amritsar, dated 21.09.2015, has been received, wherein, it has been noticed that the compromise between the parties is genuine, voluntary and reached without any pressure and undue influence. The learned State counsel submits that the Section 307 IPC stands deleted.

(3.) Hon'ble Supreme Court in Gian Singh Vs. State of Punjab and another, 2012 4 RCR(Cri) 543, has observed as under:-