RAJESH KUMAR AND ANOTHER Vs. DILBAG

JUDGEMENT

(1.) Present petition under Sec. 482 Crimial P.C. is for quashing of Complaint No.10-I/2011 (Annexure P-1), under Sections 323, 325, 341, 392, 427, 511, 506 Penal Code titled 'Dilbagh vs. Rajesh Kumar and another' and for setting aside the judgment of conviction dated 01.10.2015 and order of sentence dated 03.10.2015, passed by Sub Divisional Judicial Magistrate, Hansi, on the basis of compromise dated 23.10.2016 (Annexure P-3).

(2.) During the course of preliminary hearing, this Court directed the trial Court to record the statements of all the concerned parties, with regard to the genuineness and validity or otherwise of the compromise dated 23.10.2016.

(3.) In compliance thereof, report of Additional Sessions Judge, Hisar has been received through District & Sessions Judge, Hisar, in which, it has been mentioned that a genuine compromise has been effected between the parties.