MOHINDER SINGH Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) The present appeal has been preferred against the judgment of conviction dated 14.7.2000 vide which appellantMohinder Singh and Ajit Singh were held guilty and convicted for the offences punishable under Sections 325 and 323 read with Section 34 IPC by the learned Additional Sessions Judge, Hoshiarpur and they were ordered to undergo the rigorous imprisonment for a period of 3 years and to pay a fine of Rs. 3,000/- each. In default of payment of fine to further undergo rigorous imprisonment for 3 months under Section 325/34 IPC. They were also sentenced to undergo rigorous imprisonment for a period of 1 year each under Section 323/34 IPC.

(2.) As per the prosecution allegations, on 28.1.1995 at about 2.P.M, the appellants along with co-accused Davinder Singh had caused injuries to respondent No.2-Dalip Singh and the present case was registered on the statement of Sukhdev Singh which resulted into conviction of appellants Mohinder Singh and Ajit Singh for the aforesaid offences. Third accused Davinder Singh has died during the pendency of the trial as indicated in the judgment of the trial Court. Appellant-Ajit Singh has also died during the pendency of the present appeal. Only appellant-Mohinder Singh is pursuing the present appeal.

(3.) During the pendency of the present appeal, compromise has taken place between the parties. Injured respondent No.2 Dalip Singh has moved CRM No.33367 of 2015 for seeking permission to compound the offence in view of the compromise Annexure A-1 and his affidavit Annexure A-2.