- (1.) The petitioners face trial before learned Judicial Magistrate, Muktsar and were convicted under Sections 326/324/323/34 IPC and sentenced to various terms of imprisonment vide judgment dated March 29, 1996. In appeal, the learned Additional Sessions Judge, Muktsar vide judgment dated January 15, 1998 recorded that the accused-appellants before him and the complainant had entered into a compromise. Consequently, the accused- appellants were dealt with leniently and their sentence of imprisonment was reduced to the period already undergone by them.
(2.) In revision, the counsel submits that the petitioners deserve acquittal as the matter has been compromised. Placing reliance upon Rajender Kumar v. State of Haryana,1998 1 RCC 401, the petition is accepted and the judgments of conviction of both the Courts below are hereby set aside. The petitioners stand acquitted of the charge.;