- (1.) Baghel Singh - appellant before this Court was put to trial for offence under Section 307, 326, 324 IPC vide FIR No. 12 dated 10.2.2002, by the SHO of Police Station Garshankar. Learned trial Court after trial, acquitted the accused in respect of offence under Section 307 IPC. However, he was convicted for offence under Section 326 IPC and was sentenced to undergo rigorous imprisonment for a period of 2 years and to pay a fine of Rs. 1,000/- and in default of payment of fine to further undergo rigorous imprisonment for one month, vide judgment and order dated 28.8.2003 passed by Sh. Surjit Singh, Additional Sessions Judge (Adhoc), Hoshiarpur. Feeling dissatisfied with the abovesaid judgment of conviction, Baghel Singh appellant has preferred the present appeal.
(2.) During the pendency of the appeal, C.R.M. No. 3318 of 2014 has been filed to the effect that the matter has been compromised. Copy of the compromise was given to the State counsel.
(3.) Learned State counsel was asked to file reply. Reply has not been filed.;