BALBIR SINGH Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) CRM -33036 of 2015

(2.) THIS is an application for placing on record the compromise deed and affidavit of complainant/injured dated 03.10.2015 as Annexure P -1 & P -2 respectively.

(3.) PETITIONER Balbir Singh son of Gurdial Singh resident of Safidon Mandi, District Jind has filed the present revision petition challenging the judgment dated 28.05.2015 passed by the learned Sessions Judge, Sangrur, whereby the appeal filed by the petitioner against the judgment of conviction and order of sentence dated 18.12.2012 passed by the learned Chief Judicial Magistrate, Sangrur, in case FIR No. 22 dated 19.01.2008 under sections 279 and 338 of Indian Penal Code and section 181 of the Motor Vehicles Act, 1988, Police Station City Sangrur was dismissed.