BINY RALLY Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS is a petition preferred under Section 482 of the Code of Criminal Procedure for quashing of Criminal Complaint No. 63 dated 25.11.2007/21.03.2009 under Sections 406/498 -A IPC, Police Station Islamabad, Amritsar (Annexure P -1) as well as setting aside judgment of conviction and order of sentence dated March 07, 2012 passed by learned Judicial Magistrate Ist Class, Amritsar (Annexure P -2) and all subsequent proceedings arising therefrom, on the basis of compromise (Annexure P -3)

(2.) VIDE impugned judgment of conviction and order of sentence, petitioners were sentenced to undergo RI for a period of one year and to pay a fine of Rs. 1000/ - and in default of payment of fine, to further undergo simple imprisonment for a period of 15 days for an offence, punishable under Section 498 -A IPC.

(3.) VIDE order dated January 13, 2015, parties were directed to appear before learned trial Court to record their statements with regard to validity, genuineness or otherwise of compromise deed and learned trial Court was directed to send the report, to this Court in this regard.