- (1.) The present petition has been filed under Section 482 Cr.P.C. for compounding of offences under Sections 323, 324 and 326 read with Section 34 of Indian Penal Code in case bearing FIR No.124 dated 28.07.2009 registered at Police Station Model Town, Hoshiarpur as the appeal against the judgment of conviction and order of sentence is pending before learned the Additional Sessions Judge, Hoshiarpur as the compromise has been effected between the parties during the pendency of the appeal.
(2.) Learned counsel for the petitioners submits that the petitioners and the complainant are in close relations and during the pendency of the appeal, a compromise has been effected between the parties. The complainant-respondent No.2 has no objection in case, the proceedings arising out of FIR No.124 dated 28.07.2009 are quashed.
(3.) Learned counsel for the complainant-respondent No.2 has also affirmed the factum of compromise arrived at between the parties and submits that complainant-respondent No.2 has no objection in compounding of the offences.;