CHHOTA SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THIS application has been filed by the appellants for allowing the parties to compound the offence. The appellants were convicted for the offences under Sections 326/325/324 and 323 of the Indian Penal Code and they filed this appeal against the same. After the petitioners moved the application for permission to compromise the matter, an application for placing on record amended memo of parties was also moved by them vide which Karnail Singh son of Mehar Singh, complainant, was impleaded as respondent No. 2. Mr. K.S. Godara, also appeared as an advocate for the said respondent No. 2. Copies of the compromise annexure P.1 and P.2 are on record. Karnail Singh has filed his affidavit annexure P.3.

(2.) FROM the facts stated in the judgment passed by the trial court, Karnail Singh was the only person who had received injuries. Moreover, Karnail Singh and Chhota Singh appellant No. 1 are brothers. Other appellants are the sons of Chhota Singh.

(3.) IN view of this position Criminal Misc. 15707 of 1996 is allowed and the permission is granted to compromise the offences. Consequently, this appeal stands allowed and the conviction and sentences against the appellants are set aside. Their bail bonds stand cancelled. <OP>Trainee1</OP>