- (1.) On January 10, 2012, this Court passed the following order:- This revision petition has been filed challenging the judgement dated 25.7.2011 of the Sessions Judge, Ferozepur whereby the order of conviction of the petitioners under Sections 326 and 323 IPC sentencing them for rigorous imprisonment for three years under Section 326 and one year under Section 323 IPC, has been upheld. Along with this revision petition, an application for suspension of sentence has also been filed. The petition came up for hearing on 20.9.2011. However, the same was adjourned on the request made on behalf of counsel for the petitioner. On 12.10.2011, this Court passed the following order:- Learned counsel for the petitioners seeks time enabling him to go through the statement on oath of prosecution witnesses as well as statement of the accused persons recorded under section 313 Cr.P.C. List on 10.1.2012. The aforesaid order has not been complied with and again an adjournment has been sought. Though there is no justification of adjournment yet in the interest of justice, let this revision be listed for hearing on 13.3.2012.
(2.) Thereafter, noticing the contentions raised on March 13, 2012, following order was passed by this Court:- At the outset, counsel for the petitioner has submitted before this Court that he does not wish to challenge the impugned judgments with regard to conviction of the petitioner and prays only for reduction of sentence in view of the compromise (Annexure P-1) reached between the parties which has been placed on record of this case. The petitioner has not impleaded the complainant as respondent. Let first the petitioner implead the complainant as respondent in this revision petition. List on 03.04.2012. To be shown in the urgent list.
(3.) Thereafter, the complainants were impleaded as respondents No.2 and 3 and were issued notice for 3.4.2012. On 3.4.2012, this Court adjourned the case for 18.5.2012, to enable the parties to file an affidavit on behalf of the parties regarding settlement. On 18.5.2012, more time was sought to file the aforesaid affidavit. Till today, no such affidavit regarding compromise has been placed on record by the parties.;