- (1.) As many as 14 accused faced trial before the Learned Additional Sessions Judge, Fast Track Court, Ambala. Accused Garja Ram alone was acquitted. But the other accused who were convicted under Sections 323/325/307/148/149 IPC have jointly preferred the present appeal. Accused Jagir Singh, Ramesh Kumar, Karnail Singh, Singh Ram had died and as a result of which the appeal qua them abated.
(2.) The accused-appellants placed on record a copy of compromise dated 12.10.2015. Counsel appearing for the complainant admits that the matter has been compromised between them as per the compromise (Annexure A-1) produced before this Court in CRM No. 39370 of 2015. Inasmuch as the matter was compromised between the parties, learned counsel appearing for the appellants did not prefer to canvass for acquittal, therefore, this Court has no occasion to go into the merits of the appeal for reversing the judgment of the Trial Court. The custody certificate produced by learned counsel appearing for the State of Haryana disclosed that accused Virender Singh, Singh Ram, Gajra, Jagir and Amar Singh have undergone 11 days and accused Paramjit, Ramesh, Krishan Kumar, Karnail Singh and Balbir have undergone 29 days, Ram Kumar has undergone 27 days and accused Rumali Devi and Dayalo Devi have undergone 2 days.
(3.) Learned counsel appearing for the appellants submitted that considering the order of trial faced by the appellants for 18 long years the nature of the injuries caused by them and the factum of compromise struck between the parties, the sentence imposed upon them by the trial Court may be reduced to the period already undergone.;