GOPAL SINGH @ GOPI Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The present petition has been filed challenging the judgment of conviction and order of sentence dated 05.10.2016 passed by Judicial Magistrate 1st Class, Ajnala, vide which, the petitioner was held guilty for committing offence punishable under Sections 323, 324 of Penal Code and was sentenced to undergo 01 year of rigorous imprisonment and to pay a fine of Rs.500.00 and in default of payment of fine, to further undergo simple imprisonment for a period of 10 days, as well as the judgment dated 16.03.2017, passed by the Additional Sessions Judge, Amritsar, upholding the judgment of conviction and order of sentence.

(2.) During the pendency of the present petition, the parties appeared to have compromised the matter. Therefore, an application was filed for accepting the compromise and compounding the offences and quashing the subsequent proceedings arising out of FIR No.7, dated 13.01.2013, registered under Sections 323, 324 of Penal Code at Police Station Lopoke. A prayer was made by the counsel for the petitioner, to send the parties to the trial Court/Illaqa Magistrate to get their statements recorded qua the compromise arrived at between the parties.

(3.) Mr. Parshant Vashisth, Advocate, appearing on behalf of the respondent/complainant, did not dispute the compromise arrived at between the parties. He had expressed his no objection for compounding of the offence as prayed by the counsel for the petitioner.