JAGJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The trial of the petitioners along with their co-accused in case FIR No. 349 dtd. 16/11/2006 registered under Ss. 406, 498-A, 34 IPC, Police Station Jagraon, District Ludhiana has culminated into their conviction under Sec. 498-A IPC and they have been substantively sentenced to undergo rigorous imprisonment for a period of one year. Co-accused namely Balbir Singh and Jarnail Singh were acquitted of the charges. The petitioners have challenged the order of conviction and sentence by way of an appeal before the learned Sessions Court, Ludhiana. During the pendency thereof, it is claimed that the parties have entered into compromise with the intervention of respectable persons. Compromise-deed (Annexure P-3), reiterating the factum of compromise, has been placed on record.

(2.) Report has been called from the Appellate Court, after statements of the parties was recorded regarding the compromise. Additional Sessions Judge, Ludhiana has reported that the compromise has been effected between the parties with their own will and consent and without any threat or promise. He has also sent copy of the statements of the parties.

(3.) Learned counsel appearing for the complainant states that the complainant has no objection if the proceedings are quashed and the judgment and order of conviction and sentence are set aside.