JUDGEMENT
Shekher Dhawan, J. -
(1.)Present petition is for quashing of FIR No.113 dated 25.08.2012 under Sections 324, 326 of the Indian Penal Code (for short, 'IPC'), registered at Police Station Jhulkan, District Patiala, as well as the judgment of conviction and order of sentence dated 08.01.2018, passed by Judicial Magistrate Ist Class, Patiala, on the basis of compromise dated 09.07.2018 (Annexure-P2). The petitioner was convicted and sentenced to undergo rigorous imprisonment for one year for commission of offence punishable under Section 324 IPC and for three years and fine of Rs.500/- for commission of offence punishable under Section 326 IPC.
(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 09.07.2018 (Annexure P-2).
(3.)In compliance thereof, report of Additional Sessions Judge, Patiala has been received through District & Sessions Judge, Patiala, in which, it has been mentioned that a genuine compromise has been effected between the parties.
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