JASWINDER SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) THE present case was taken up before the Mega Lok Adalat on 21.12.2008. Statement of Jaswinder Singh -accused and Preet Mohan Singh -complainant were recorded on 21.12.2008 which reads as under:

(2.) SINCE the compromise was effected in non -compoundable offence, reference has been made by learned District and Sessions Judge, Rupnagar to this Court.

(3.) HON 'ble the Apex Court in the case of Nikhil Merchant v. Central bureau of Investigation and Anr. : JT 2008 (9) SC 192 in paras 23 and 24 has held as under: