SUKHDEV SINGH Vs. STATE OF PUNJAB & ANOTHER

JUDGEMENT

(1.) Through this petition, the revisionist Sukhdev Singh has challenged his conviction under Section 279 and 304-A IPC. The conviction was recorded in FIR No. 37 lodged on 20.02.2008 at Police Station Sadar Tarn Taran, District Tarn Taran. The Addl. Chief Judicial Magistrate, Tarn Taran convicted the petitioner and sentenced him to undergo the following punishment:- <FRM>JUDGEMENT_829_LAWS(P&H)9_2015_1.html</FRM>

(2.) The judgment was affirmed by the Addl. Sessions Judge, Tarn Taran vide order dated 05.03.2015. The petitioner was taken in custody to undergo the remaining part of sentence. Dis-satisfied with both the verdicts, present revision has been filed.

(3.) During pendency of the present petition, it is claimed that the parties have entered into compromise with the intervention of respectable persons. Copy of compromise deed (Annexure P-1), reiterating the factum of compromise has been placed on record.