RANBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Petitioner-Ranbir Singh faced trial in case FIR No. 145 dated 27.7.1999 registered under Sec. 406/498-A/342/323 Penal Code at Police Station Civil Lines, Amritsar. He was convicted by the trial Court vide its judgment dated 4.4.2007 under Sec. 498-A Penal Code and was acquitted of the charges framed under Sections 406, 323 and 342 Penal Code. He was sentenced to undergo RI for a period of one year with fine of Rs. 2000.00 with default clause.

(2.) Aforesaid judgment of conviction and order of sentence was challenged by the petitioner by way of filing an appeal before the Additional Sessions Judge, Amritsar but the same was dismissed and the judgment of conviction and order of sentence passed by the trial Court was upheld vide judgment dated 25.9.2009.

(3.) After loosing the battle before the two Courts below, the petitioner has filed the present revision petition to challenge the judgments of conviction and orders of sentence passed by both the Courts below by raising various grounds. Revision petition was admitted on 1.10.2008. During the pendency of the revision petition, an application was filed by the petitioner for compounding of the offence on the ground that the matter has been compromised between the parties. Notice in the application was issued and vide order dated 16.11.2015, parties were directed to appear before the trial Court for recording of their statements with regard to compromise.