CHARAN DASS Vs. STATE OF PUNJAB

JUDGEMENT

(1.) The appellants-accused preferred the present appeal against the judgment and order of sentence dated 26.7.2016, passed by the learned Sessions Judge, Rupnagar, convicting and sentencing the appellants-Charan Dass, Karnail Singh and Sadha Singh to undergo RI for three years each and fine of 5000/- each for the offences punishable under Sections 323/325/34 IPC.

(2.) The appellants have filed an application under Section 482 Cr.P.C for compounding the offences and disposal of the main case by setting aside the judgment and order passed by the Court below in FIR No.15 dated 16.2.2010, registered under Sections 323/325/34 IPC at Police Station Anandpur Sahib and all consequential proceedings arising therefrom on the basis of the compromise dated 15.11.2018 (Annexure A-1) arrived at between the parties.

(3.) Vide order dated 27.8.2019, the parties were directed to appear before the learned lower Appellate Court for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of District and Sessions Judge, Rupnagar dated 26.9.2019, has been received, wherein, it has been noticed that the matter has been compromised with the intervention of relatives and respectable members of the society the compromise has been effected with their free consent and without any pressure or undue influence from any quarter.