BALBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) BALBIR Singh, Satish Kumar and Surinder Kumar, petitioners herein have filed the present petition for quashing of FIR No.50,dated 06.03.2005, under Sections 420, 467, 468 and 120 -B, IPC, registered against the petitioners at Police Station Mukerian, Hoshiarpur (Annexure P/1) on the basis of compromise dated 11.12.2014 (Annexure P/2) alongwith consequential proceedings arising therefrom.

(2.) THE trial court vide judgment dated 22.05.2012 convicted the petitioners for the offence punishable under Sections 420, 467, 468 and 471, IPC and vide sperate order dated 22.05.2015, sentenced the petitioners as under: - <FRM>JUDGEMENT_557_LAWS(P&H)4_2015.htm</FRM>

(3.) AGAINST the judgment of conviction dated 22.05.2012, the petitioners filed an appeal before the learned Additional Sessions Judge, Hoshiarpur and the appeal is pending before the appellate court.