KAUSHALYA Vs. STATE OF HARYANA

JUDGEMENT

(1.) This order shall dispose of the aforementioned two appeals one filed on behalf of accused Ms. Kaushalya and others challenging their conviction as recorded by Special Judge, Rohtak vide judgment dtd. 4/8/2014 and the other filed by the complainant Dharam Pal seeking enhancement of the sentence.

(2.) During the course of pendency of these appeals, the parties have effected a compromise as had been informed to this Court by way of filing CRM-35326-2017 vide which a compromise deed dtd. 27/10/2017 was sought to be placed on record. Vide order dtd. 22/11/2017, the parties were directed to appear before the trial Court/Illaqa Magistrate so as to get their statements recorded qua the factum of compromise.

(3.) Report of learned Additional Sessions Judge, Ludhiana has been received to the effect that statements of the parties were recorded and the parties were individually quizzed about the compromise and that both the parties stated that they have willingly entered into a compromise without any pressure or influence and that the complainant-Dharampal has no objection, if the convicts are acquitted and the proceedings against them are dropped.