BANWARI LAL Vs. STATE OF HARYANA

JUDGEMENT

(1.) By this petition, the judgments of the learned courts below convicting the petitioner for an offence punishable under Section 304-A as also under Section 279, IPC, further substantially sentencing him two years rigorous imprisonment, are sought to be set aside.

(2.) The merits of the matter apart, vide order dated 008.2016, passed by this Court, it had been recorded that a compromise had been arrived at between the parties, i.e. the present petitioner and the complainant, who is the father of the deceased boy who died in the accident that had occurred with the vehicle driven by the petitioner. Consequently, the parties were directed to appear before the learned Chief Judicial Magistrate, Narnaul, to get their statements recorded in support of the compromise deed (a copy of which is also on the record of this petition, having been submitted earlier to this Court by learned counsel for the petitioner).

(3.) Pursuant to the order, the report of the learned Chief Judicial Magistrate, has been received, in which it is stated that the complainant (Rameshwar Dayal) had suffered a statement on oath that he has compromised the matter with the present petitioner, Banwari Lal. As per the report of the learned Chief Judicial Magistrate, the compromise entered into was without any compulsion or duress.