AJAIB SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Present appeal has been filed by the appellants against the judgment and order dtd. 31/8/2005 whereby the appellant Ajaib Singh has been sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.2000.00 under Sec. 307 of IPC and appellant Nirbhai Singh has been sentenced to undergo rigorous imprisonment for a period of three years and to pay a fine of Rs.2000.00 under Ss. 307/34 of IPC.

(2.) During pendency of the appeal, one of the appellant namely Ajaib Singh has died.

(3.) Thereafter, the dispute has been settled between the parties and the statement of injured Niranjan Singh and complainant along with that of appellant namely Nirbhai Singh have been recorded in which the complainant and injured stated that they have entered into a compromise with the appellant Nirbhai Singh voluntarily, without any coercion, under influence or under any threat or pressure. They further stated that they have no objection in case FIR in question is quashed against the accused. They further stated that accused Ajaib Singh has died during pendency of the appeal.