PARMOD AND OTHERS Vs. STATE OF HARYANA

JUDGEMENT

(1.) This crl. revision petition has been preferred against the order dated 11.04.2017 passed by the Addl. Sessions Judge, Jhajjar whereby judgment of conviction dated 11.08.2016 and order of sentence dated 16.08.2016 passed by the Judicial Magistrate Ist Class, Jhajjar were upheld in appeal.

(2.) Learned counsel for the petitioners submitted that during pendency of the present petition the parties have compromised the issue and now the petitioners have sought for disposal of the present petition on the basis of compromise.

(3.) Petitioners have been convicted and sentenced to undergo rigorous imprisonment for a period of 1 year under Section 323 read with Section 34 IPC along with fine of Rs.500/- and to undergo rigorous imprisonment for a period of 3 years under Section 324 read with Section 34 IPC along with fine of Rs.500/- with default mechanism. Both the sentences were ordered to run concurrently.