- (1.) Quashing of FIR No. 303 dated 15.9.1999 under Sections 148/149/323/324/326/506 IPC registered at Police Station Model Town, Panipat (Annexure P-1) and judgment of conviction and order of sentence (Annexure P-2) is sought on the basis of compromise (Annexure P-3).
(2.) The petitioners have been convicted and sentenced to undergo rigorous imprisonment as under:- Under Section Period of sentence 323 IPC RI for 6 months with fine of Rs. 100/- Under Section Period of sentence 324 IPC RI for 1 year with fine of Rs. 200/- 326 IPC RI for 2 years with fine of Rs. 300/- 506 IPC RI for 6 months with fine of Rs. 100/- 148 IPC RI for 6 months with fine of Rs. 100/- and in default of payment of fine to undergo simple imprisonment for two months.
(3.) All the sentences were ordered to be run concurrently.;