PAWAN KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Prayer in this petition is for quashing of FIR No.224 dated 12.7.2010, under Sections 323, 324, 326 and 506 IPC, registered at Police Station Safidon, District Jind and to set aside the judgment dated 30.8.2012 passed by learned Judicial Magistrate 1st Class, Safidon in Criminal Case No.19/1 of 2010, whereby the petitioner has been convicted and sentenced, on the basis of compromise. The petitioner has been ordered to undergo simple imprisonment for one year under Section 323 IPC, rigorous imprisonment for three years under Section 324 IPC, rigorous imprisonment for three years under Section 326 IPC as well as sentenced to undergo rigorous imprisonment for two years under Section 506 IPC. All the substantive sentences were ordered to run concurrently.

(2.) Through the present case, quashing of FIR/setting aside of judgment and order dated 30.8.2012 passed by the trial Court has been sought on the basis of compromise dated 2.6.2015 entered into between the parties during the pendency of the appeal before the learned Additional Sessions Judge, Jind. Vide order dated 8.6.2015, while placing reliance on the judgments referred by learned counsel for the petitioner of Sube Singh and another v. State of Haryana and another, 2013 4 RCR(Cri) 102 and Rajender Kumar v. State of Haryana, 1998 2 RCR(Cri) 635, has directed the parties to appear before the Appellate Court to get their statements recorded in support of the compromise entered between the parties.

(3.) Pursuant to the order dated 8.6.2015, the parties have appeared before the Appellate Court and got their statements recorded. While recording the statements of the parties, learned Additional Sessions Judge, Jind has forwarded the report dated 14.7.2015 and has shown his satisfaction regarding the compromise having been entered between the parties voluntarily and without any pressure.