Hari Pal Verma, J. - (1.) Prayer in this petition filed under Sec. 482 Cr.PC is for quashing of the FIR No. 225, dated 24.08.2005 (Annexure P -1) under Ss. 323, 324, 452, 506, 148 and 149 IPC(subsequently added Sec. 308 and 336 IPC), registered at Police Station Sadar Nawanshahar, District -Nawanshahar, on the basis of compromise dated 06.02.2015(Annexure P -4) and all other subsequent proceedings arising therefrom including the judgment of conviction and order of sentence, both dated 25.09.2013 passed by the learned Addl. Sessions Judge, Shaheed Bhagat Singh Nagar, whereby the accused -petitioners, were convicted and sentenced as under: - JUDGEMENT_130_LAWS(P&H)1_2016.jpg
(2.) However, all the substantive sentences were ordered to run concurrently.
(3.) Quashing of the aforesaid FIR and setting aside of the impugned judgment and order of sentence dated 25.09.2013 passed by the learned Addl. Sessions Judge, Shaheed Bhagat Singh Nagar, is sought on the basis of compromise dated 06.02.2015 (Annexure P -4), entered into between the parties during the pendency of the appeal before this Court.;