- (1.) Vide this order, I intend to dispose of Crl.M.No. M-35690 of 2012 titled as Vikramjit Singh @ Vicky vs. State of Punjab and others and Crl.M.No. M-36197 of 2012 titled as Angrej Singh and others vs. State of Punjab and others, as both these petitions have arisen out of the same FIR.
(2.) Both these petitions have been filed for quashing FIR No. 52 dated 2.5.2007, under Sections 324, 323, 325, 326, 341, 148, 149 IPC, registered at Police Station Dasuya, District Hoshiarpur, and conviction order dated 23.2.2012, on the basis of compromise.
(3.) The petitioners of both the cases were put to trial for the abovesaid offence and have been ultimately convicted vide judgment and order dated 23.2.2012 passed by Ms. Rajwant Kaur, PCS, Judicial Magistrate Ist Class, Dasuya. They preferred an appeal. The appeal is stated to be pending. During the pendency of the appeal the matter is stated to have been compromised. Hardip Singh injured is stated to have died and his legal heirs have entered into compromise with the petitioners, who are appellants before the learned Sessions Judge.;