RAM CHANDER Vs. STATE OF HARYANA

JUDGEMENT

(1.) THESE two revision petitions Nos. 118 and 119 of 1995. are the result of two cross cases filed by the police under section 173, of the Criminal Procedure Code, pertaining to the same incident which took place on 21.12.1980. Both sides received injuries and stand convicted for various offences such as under sections 326, 325, 324 and 323 of the Indian Penal Code, etc. The learned counsel for the parties inform me that since the filing of these petitions, the parties have entered into compromise and as a result of that, they should be acquitted of all the compoundable offences and for the rest, they would be satisfied if both the sides are let off with the punishment of imprisonment they have already undergone. The learned counsel for the State has no objection to this course being adopted and is rather of the opinion that this rapproachement between the parties would bring permanent peace and tranquility between them.

(2.) IN the light of the abovenoted agreed to stand of the learned counsel for the parties. I allow both the petitions to the extent that in all the compoundable offences, the petitioners would stand acquitted and for the remaining offences, they be let off with the imprisonment they have already undergone. The fine, if deposited, by any one of them would be refunded to him/them.