BHAG SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Fresh Power of Attorney filed on behalf of the petitioners is taken on record.

(2.) Present petition is for quashing of DDR No.33 dtd. 25/8/2012 recording in case FIR No.113 dtd. 25/8/2012 under Ss. 324, 326 IPC, registered at Police Station Jhulkan, District Patiala, as well as the judgment of conviction and order of sentence dtd. 8/1/2018, passed by Judicial Magistrate Ist Class, Patiala, on the basis of compromise dtd. 9/7/2018 (Annexure-P3). The petitioners were convicted and sentenced to undergo rigorous imprisonment for one year each for commission of offence punishable under Sec. 323 read with Sec. 34 IPC and for two years each with fine of Rs.500.00 each for commission of offence punishable under Sec. 325 read with Sec. 34 IPC.

(3.) 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 dtd. 9/7/2018 Annexure P-3