- (1.) Prayer in this petition filed under Section 482 Cr.PC is for quashing of the FIR No.17, dated 21.05.2010, under Sections 304- A, 279, 337, 338 and 427 IPC, registered at Police Station Cheema, District-Sunam, and all other subsequent proceedings arising therefrom including the judgment of conviction and order of sentence dated 12.11.2014 passed by the trial Court, whereby the accused-petitioner was convicted, on the basis of compromise and affidavits dated 07.08.2012(Annexures P-2 to P-4). Against the said judgment of conviction and order of sentence dated 12.11.2014, the appeal is pending before the learned Addl. Sessions Judge, Sangrur. Quashing of the aforesaid FIR and setting aside of the impugned judgment of conviction and order of sentence dated 12.11.2014 passed by the learned trial Court is sought on the basis of compromise and affidavits dated 07.08.2012(Annexures P-2 to P-4), entered into between the parties during pendency of the appeal before the learned appellate Court. Vide order dated January 13, 2016 passed by this Court, the parties were directed to appear before the Appellate Court on for recording their respective statements with regard to compromise and the Appellate Court was directed to submits its report regarding the genuineness of the compromise. Pursuant to the aforesaid order dated January 13, 2016, the learned Sessions Judge, Sangrur, had recorded the statements of the parties and forwarded his report dated 29.01.2016 to the effect that respondent No.2-complainant, namely Bahadur Singh as well as respondent No.3-injured, namely, Sukhdev Singh have appeared in the Court and made statements to the effect that with the intervention of the respectables, they have compromised the matter with the accused and the compromise arrived at between them is voluntarily and without any undue influence.
(2.) On the basis of the statements of the parties and the report submitted by the learned Sessions Judge, Sangrur, it is established that respondent No.2-complainant, namely Bahadur Singh as well as respondent No.3-injured, namely, Sukhdev Singh have genuinely entered into a compromise with the accusedpetitioner.
(3.) Learned counsel appearing for the respondent Nos. 2 and 3 has also fairly conceded the factum of compromise entered into between the parties. He has submitted that the compromise between the parties is genuine and without any pressure or coercion.;