GIAN SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellant No.1 was convicted by the learned Trial Court, for offences under Sections 342/34, 354/34, 447/34, 427/34 and 323/34 and appellant Nos. 2 and 3 were convicted for offence under Section 324/34 IPC.

(2.) In appeal filed by the appellants, the parties have come to terms and have applied for validation of the compounding. The parties to the compounding i.e. appellants-Gian Singh, Surinder Kaur and Harvinder Singh and complainant-Gian Kaur are present in the Court and identified by their respective counsel. They own up the compounding.

(3.) In the larger interest of the society and to enable the parties to maintain cordial relations, the appeal shall stand allowed on the basis of compounding. The finding of conviction (and also the order on point of sentence) shall stand set aside.Disposed of accordingly.