FRIENDS POULTRY FARM Vs. STATE OF HARYANA

JUDGEMENT

(1.) Challenge has been laid to the order dtd. 7/1/2017 passed by learned District and Sessions Judge, Ambala whereby dismissing the appeal filed by the petitioners against judgment of conviction dtd. 11/8/2014 and order of sentence dtd. 14/8/2014, passed by the Judicial Magistrate, 1st Class, Ambala, whereby the petitioners have been convicted and sentenced in complaint case No.150 of 2012 as under :-

(2.) Pursuant thereto, a report has been submitted by the Judicial Judicial Magistrate, 1st Class, Ambala wherein it has been reported statements of the parties have been recorded and compromise entered between the parties without any pressure, undue influence or coercion of anyone. The same is genuine and voluntary.

(3.) In recent judgment in case titled as Smt. Anita Maria Dias and another Vs. State of Maharashtra and another 2018 (1) R.C.R. (Criminal) 983, Hon'ble the Supreme Court has observed in para Nos.6 and 7, as under:-