NAND KISHORE Vs. STATE OF HARYANA
LAWS(P&H)-2016-6-29
HIGH COURT OF PUNJAB AND HARYANA
Decided on June 03,2016

NAND KISHORE Appellant
VERSUS
STATE OF HARYANA Respondents


Referred Judgements :-

STATE OF KARNATAKA VS. L MUNISWAMY [REFERRED TO]
GIAN SINGH VS. STATE OF PUNJAB [REFERRED TO]
KULWINDER SINGH VS. STATE OF PUNJAB [REFERRED TO]


JUDGEMENT

ANITA CHAUDHRY, J. - (1.)The trial of the petitioners in case FIR No. 2 dated 05.01.2006, (Annexure P -1) registered under Sections 406, 498 -A, 506 IPC, Police Station Shahzadpur, District Ambala has culminated into his conviction under the aforesaid heads and they have been substantively sentenced to undergo rigorous imprisonment for a period of two years. They have challenged the order of conviction and sentence by way of an appeal before the learned Addl. Sessions Court, Ambala. During the pendency thereof, it is claimed that the parties have entered into compromise with the intervention of respectable persons. Compromise -deed (Annexure P -3) reiterating the factum of compromise, has been placed on record.
(2.)Report has been called from the Appellate Court, after statements of the parties was recorded regarding the compromise. Addl. Sessions Judge, Ambala has reported that the compromise is voluntary and without any pressure or coercion.
(3.)Learned counsel appearing for the complainant states that the complainant has no objection if the proceedings are quashed and the judgment and order of conviction and sentence are set aside.


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