VIJAY KUMAR Vs. STATE OF HARYANA & ANN

JUDGEMENT

(1.) On the oral request of learned counsel for the parties, main appeal, which is on the regular board of this Court, is taken up for final disposal in view of compromise between the parties.

(2.) During the pendency of the instant appeal, appellant moved applications under Section 482 Cr.P.C. seeking permission of the Court to compromise the matter and on the basis of compromise for quashing the impugned judgment of conviction dated 07.12.2004 and order of sentence dated 08.12.2004 passed by learned Additional Sessions Judge, Fatehabad, holding him guilty under Section 307 IPC and Section 27 of the Arms Act and sentencing him to undergo rigorous imprisonment for three years along with fine of Rs.4,000/- under Section 307 IPC, in default of payment of fine to undergo rigorous imprisonment for six months. He was also sentenced to undergo rigorous imprisonment for three years under Section 27 of the Arms Act along with fine of Rs. 1,000/-, in default of payment of fine to further undergo rigorous imprisonment for 1-1/2 months. All the sentences were ordered to run concurrently.

(3.) Consequently, the parties were directed to appear before the trial Court to get their statements recorded qua compromise and the trial Court was directed to report as to whether the compromise between the parties was genuine, without any pressure or undue influence. In response thereto, learned Additional Sessions Judge-II, Fatehabad, has submitted his report vide letter dated 945 dated 12.10.2017 duly forwarded by learned District and Sessions Judge, Fatehabad, vide letter No.8676 dated 13.10.2017.