RAJENDER KUMAR Vs. STATE OF HARYANA

JUDGEMENT

(1.) THIS petition has been moved by the accused and the complainant for seeking permission of this Court to compound the offences at this appellate stage.

(2.) SH . Rajinder Kumar alias Billu was convicted and sentenced in a case under Section 307 IPC etc. for allegedly causing injury to Sh. Suresh, s/o Tulsi Ram on 21.12.1988 at 7.30 p.m. After full length trial, Rajinder-applicant was convicted under Section 307 IPC and was sentenced to undergo R.I. for five years and to pay a fine of Rs. 3,000/- in default of payment of fine, the appellant was directed to further undergo R.I. for one year.