SURINDER KUMAR Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD , Shri Surinder Kumar one of the convict/appellants has filed the present petition for early hearing of criminal appeal No.292 -SB of 1993 in view of the compromise entered into between him and his wife Smt. Sneh Leta, who was the complainant of the main case. Keeping in view the fact that after the conviction there was a genuine compromise between Shri Surinder Kumar and his wife Smt. Sneh Lata and so much so that on the basis of compromise as joint decree of divorce under Section 13 -B of the Hindu Marriage Act has also been passed by the Court of District Judge, Jalandhar on 17.4.1998, I am inclined to take up the main appeal today itself in view of the request made by Shri Surinder Kumar.

(2.) NOTICE to the State as well as complainant Smt. Sneh Lata. Shri J.S. Brar, D.A.G., Punjab appears on behalf of the State and Smt. Lata is also present inside the court and she has been identified by her counsel Shri Hemant Saini.

(3.) I have interviewed Smt. Sneh Lata. She admits that there is a valid divorce between her and her husband Shri Surinder Kumar and a decree for joint divorce has been passed by the Court of competent jurisdiction i.e. District Judge, Jalandhar, on 17.4.1998 and she is no longer interested to secure the conviction of all the appellants. She further states that she has compounded the offence with the appellants and has no objection to the acceptance of the appeal. No serious objection has also been taken by the State in the allowing of the appeal in view of the compromise between the complainant and the appellants.