MOHIT Vs. STATE OF HARYANA

JUDGEMENT

(1.) The appellant-accused Mohit preferred the present appeal against the judgment and order of sentence dtd. 24/8/2018/27/8/2018 passed by the learned Additional Sessions Judge, Karnal, convicting and sentencing him to undergo RI for five years and fine of Rs.25,000.00 for the offences punishable under Sec. 306 read with Sec. 34 IPC.

(2.) The appellant has filed an application under Sec. 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.41 dtd. 26/1/2015 registered under Sec. 306 read with Sec. 34 IPC at Police Station Civil Lines, Karnal and all consequential proceedings arising therefrom on the basis of the compromise dtd. 25/3/2019 (Annexure A-1) arrived at between the parties.

(3.) Vide order dtd. 2/5/2019, the parties were directed to appear before the learned trial Court/Illaqa Magistrate, for getting their statements recorded; as to the genuineness of the compromise. In compliance thereof, report of Additional District and Sessions Judge, Karnal dtd. 9/7/2019, 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.