- (1.) This order will dispose of the above mentioned two criminal miscellaneous petitions i.e. Criminal Misc. No.M-36631 of 2015 filed under Section 482 Cr.P.C. for quashing of FIR No.84 dated 9.12.2010 registered for the offences under Sections 324, 323, 148 and 149 IPC (and Section 326 IPC, which was added later on) at Police Station Cheema, District Sangrur and Criminal Misc. No.M-36490 of 2015 filed for quashing of cross-case registered for the offences under Sections 324, 323 and 34 IPC in FIR No.84 dated 9.12.2010 along with all consequential proceedings arising out of the same including judgments of conviction and orders of sentence dated 5.2.2015 (Annexure-P.2) passed by learned trial Court on the basis of compromise dated 9.10.2015.
(2.) The FIR has been registered on the statement of Dev Singh father of respondent No.2-Surjit Singh in Criminal Misc. No.M-36631 of 2015 and a cross-case has also been registered against said Dev Singh and his son (respondent No.2) as dispute arose as a result of fight between the parties in which injuries were received by both the parties i.e. in FIR case and cross-case. This is a case of version and cross-version. During the pendency of the trial in the present cases, said Dev Singh died and the case was pursued by respondent No.2-Surjit Singh, who was also a victim as per the allegations levelled in the FIR case. Vide separate judgments of conviction and orders of sentence dated 5.2.2015 passed by Sub Divisional Judicial Magistrate, Sunam, the accused/petitioners in both the petitions have been convicted and sentenced for the offences under Sections 326, 324, 323, 148 and 149 IPC in FIR case and for the offences under Sections 324 and 323 IPC in cross-case. Both the parties filed separate appeals before the appellate Court which are pending before learned Additional Sessions Judge, Sangrur. During the pendency of appeals, now with the intervention of the respectable persons, the matter has been amicably sorted out between both the parties and compromise has been entered into.
(3.) Keeping in view the fact that the parties have entered into a compromise, they were directed to appear before learned appellate Court for getting their statements recorded in support of the compromise. After doing the needful, learned Additional Sessions Judge, Sangrur has sent his two reports No.664 and 663 dated 12.12.2015 submitting that the compromise arrived at between the parties is without any pressure or coercion from any one and the same is genuine.;