Ajay Tewari, J. - (1.) THESE two appeal have resulted from cross version cases.
(2.) VIN Crl. Appeal No. 447 -SB of 2002, the Appellants challenge their conviction under Section 148, 307 and 324 read with Section 149 IPC and under Section 27 of the Arms Act while in Crl. Appeal No. 448 -SB of 2002, the Appellants challenge their appeal under Section 307/395/397/323/324/427/148/149 IPC. It is not disputed that parties have already entered into compromise. The compromise deed and affidavits are placed on record as Annexures P -1 to P -13. Having gone through the facts and the case, I find that present is an appropriate case where Appellants should be allowed to take benefit of compromise which has been effected between them.
(3.) BROAD guidelines have been laid down by the Full Bench of this Court in the case of Kulwinder Singh and Ors. v. State of Punjab and Anr., 2007 (3) R.C.R. (Cri.) 1052 for quashing the prosecution when parties entered into compromise.;