- (1.) PRAYER in the application (CRM 50458 of 2013) is for grant of permission to the applicant/appellant to compound the offence with complainant Gurnam Singh on the basis of compromise dated 02.12.2013 arrived at between the parties.
(2.) ON oral request of counsel for the applicant/appellant with no objection from the complainant present in person as well as counsel for the State, the appeal is taken up for final disposal today.
(3.) THE present appeal lays challenge to the judgment dated 05.09.2012, passed by the Additional Sessions Judge, Ferozepur, whereby the appellant has been convicted and sentenced for offence punishable under Section 325 of the Indian Penal Code to undergo rigorous imprisonment for two years and fine of Rs.5,000/ - and in default of payment of fine, to further undergo rigorous imprisonment for a period of three months. Counsel for the appellant would contend that as the matter has been amicably settled between the appellant and complainant Gurnam Singh, the applicant/appellant may be allowed to compound the offence. Complainant Gurnam Singh appeared in person in Court, has got recorded his statement that he has compromised the matter with the appellant and the parties may be permitted to compound the offence and as a result, the applicant/appellant may be acquitted of the offence charged against him.;