AVTAR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Learned counsel for the petitioner contends that the petitioner was convicted and sentenced by both the courts below. Now, the matter has been compromised between the parties. An application for compounding the offence has also been filed.

(2.) Notice of motion.

(3.) Mr. Sandeep Kumar Bansal, AAG, Punjab accepts notice on behalf of the State and Mr. Varinder Pal Singh Makkar, Advocate has put in appearance on behalf of respondent No.2 -complainant.