- (1.) THIS revision is directed against the judgment dated October 25, 2012 passed by learned Additional Sessions Judge, Ludhiana affirming the judgment of conviction and order of sentence dated October 12, 2009 of learned Judicial Magistrate Ist Class, Ludhiana whereby petitioners were convicted for commission of offences punishable under Sections 148, 427 and 506 IPC and were sentenced to undergo RI for a period of two years each and to pay a fine of Rs. 500/ - each for each offence and in default thereof, to further undergo RI for two days each.
(2.) DURING the pendency of revision, petitioners also filed applications under Section 482 Cr.P.C. with the plea that the parties have entered into a settlement and in that regard, they relied upon compromise deed which stood attached with the said applications as Annexure P -1.
(3.) VIDE order dated May 01, 2015, parties were directed to appear before learned trial Court to record their statements with regard to validity, genuineness or otherwise of compromise deed and to send the report, to this Court in this regard. Report of learned trial Court has been received in which it has been mentioned that with the intervention of respectables, a compromise has been effected between the parties without any coercion and influence, with their free will. It has also been mentioned in the report that complainant has stated that he has no objection in case FIR No. 88 dated October 11, 1999 be quashed and petitioners be acquitted from the charges.;