RAJESH KUMAR Vs. STATE OF PUNJAB AND ORS.

JUDGEMENT

(1.) By way of the filing CRM -22526 -2015, under Sec. 320(5) read with Sec. 482 of the Code of Criminal Procedure, the applicant/petitioner seeks compounding of offence and disposal of the appeal on the basis of the compromise arrived at between the parties. The learned counsel for the appellant states that the appellant has not misused the concession of bail. He further states that during the pendency of the present appeal, the parties have entered into compromise, Annexure A -1.

(2.) The learned counsel for respondent Nos. 2 and 3, admits the factum of the compromise.

(3.) The appellant has been convicted under Sec. 420 IPC for the term of four years along with fine of Rs. 7,000/ -. The sentence of the appellant has already been suspended vide order dated 27.04.2011. Para No. 4 of the compromise, Annexure A -1 reads as under: -