SATYA NARAIN Vs. STATE OF HARYANA

JUDGEMENT

(1.) -This revision petition is directed against the judgment dated 27.5.2002, rendered by the Court of Additional Sessions Judge-II, Jind. vide which it dismissed the appeal against the judgment of conviction dated 27.3.1999 and the order of sentence dated 30.3.1999, rendered by the Court of Additional Chief Judicial Magistrate, Jind, convicting the accused for the offences, punishable under Sections 323, 324 and 326 read with Section 34 of the Indian Penal Code and awarding sentence to them for various terms of imprisonment,

(2.) During the pendency of revision-petition, the parties have entered into a compromise. Lichmi, complainant and Dropti, injured submitted their affidavits Aland A2 respectively to the effect that they settled their dispute peacefully after burying their hatchet. Both the revisions-petitioners have also submitted their affidavits A3 and A4 respectively to the effect that they have settled their disputes with the complainant and the injured. Thus, an application, under Section 482 Cr.P.C., for placing on record, the affidavits, and acquitting the accused, was filed. In other words, vide application, under Section 482 Cr.P.C,. the petitioners sought quashing of the FIR, as also the judgments of the Courts below.

(3.) I have heard the learned counsel for the parties and have gone through the evidence' and record of the case, carefully.