JASBIR SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in the present petition filed under Sec. 482 Cr.P.C. is for quashing of FIR No. 113 dtd. 6/10/2011, under Ss. 326, 458, 325 and 323 read with Sec. 34 IPC, registered at Police Station Dharamkot, District Moga (Annexure P-1) on the basis of compromise dtd. 7/7/2017 (Annexure P-3) alongwith all consequential proceedings arising therefrom including the judgment of conviction and order of sentence dtd. 16/9/2016 passed by learned Judicial Magistrate 1st Class, Moga (Annexure P-2) whereby the petitioners have been convicted and sentenced as under :-

(2.) All the sentences were ordered to be run concurrently. Quashing of the aforesaid FIR and setting aside of the impugned judgment of conviction and order of sentence dtd. 16/9/2016 passed by learned trial Court is sought on the basis of compromise dtd. 7/7/2017 as entered between the parties during the pendency of the appeal before the learned Appellate Court, Moga.

(3.) Vide order dtd. 16/8/2017, the parties were directed to appear before the Appellate Court and the Appellate Court was directed to record the statements of the parties and make report as to its satisfaction and submit the same to this Court. The Appellate Court was also directed to intimate if any of the parties to this petition has been declared as proclaimed offender.