- (1.) CM is allowed and P5 is taken on record.
(2.) This is a petition under Section 482 Cr.P.C. for quashing of cross case registered vide DDR No. 20 dated 11.12.2008 under section 307, 427, 148, 149 IPC read with section 25/27/54/59 of Arms Act in FIR No. 199 of 11.12.2008, under section 307, 148, 149 IPC, PS City Sunam, District Sangrur on the basis of compromise as well as on the ground that other co-accused are acquitted. Copy of the compromise dated 01.08.2010 has been placed on record as P2.
(3.) Learned counsel for the petitioner states that four co-accused have been acquitted of the charge vide judgement dated 04.09.2009 passed by the Additional Sessions Judge, Fast Track Court, Sangrur as the complainant Ram Kishan and his wife Bimla Devi, an eye witness did not support the prosecution case.;