HARDEV SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) COUNSEL for the petitioner submits that the co- accused of the petitioner have already been acquitted on the basis of a compromise entered into between the accused and legal heirs of deceased Baldev Singhcomplainant. According to her, in this case all the offences under Sections 323,325,342 &149 IPC are compoundable with the permission of the Court.

(2.) COUNSEL for respondents No. 2 and 3 affirms the factum of compromise between the petitioner and respondents No. 2 and 3. He has pointed out that respondents No. 2 and 3 had appeared before the trial Court as prosecution witnesses and deposed on oath that compromise had been arrived at with the accused. He has referred to Annexures P2 and P3 in this regard.

(3.) LEARNED State counsel has also affirmed the factum of acquittal of the accused by the Court of Sub Divisional Judicial Magistrate, Ajnala on the basis of compromise arrived at between the parties.