KARNAIL SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) AS per report of the Reader, in the Peshi Register, the date entered on the net for Cause List, noted by both the counsel for parties and even on the Gatta maintained in the Court, this case has been fixed for today i.e. 16.02.2015 and the date has wrongly been typed as 16.03.2015 . Counsel for the appellants contended that infact parties have compromised this case and they have no objection in case FIR of this case as well that of the cross case pending against Balwinder Singh, Swaran Singh and Gian Singh are quashed.

(2.) SINCE after conviction this quashing is not justified therefore counsel for the appellants contended that the appellants infact do not contest the findings recorded by the learned trial court on merits and only in the matter of sentence some leniency may be shown. Compromise between the parties, Annexure A -1 and affidavits of Balwinder Singh complainant is Annexure A -4 are on file. These are placed on record with CRM No. 30381 of 2014.

(3.) IN all in FIR No. 24 dated 19.03.1997 five accused out of whom Harbans Singh and Mohan Singh though convicted but they were released on probation whereas appellants Karnail Singh, Swaran Singh and Shinda were convicted and sentenced as under: