PANKAJ BHANDARI, J. - (1.) Both these appeals arise out of order dated 09.09.1992 passed by the learned Additional Sessions Judge, Bali.
(2.) In appeal No.340/1992 arising out of the impugned order passed in Sessions Case No.2/1991, the appellant has been convicted under Sections 25 and 27 of the Arms Act and in appeal No.339/1992 arising out of the impugned order passed in Sessions Case No.3/1991, the appellant has been convicted under Section 326 I.P.C.
(3.) The contention of the counsel for the appellant is that the parties have entered into a compromise. The offence pertains to the year 1990. Therefore, though the offence under Section 326 I.P.C. is not compoundable, the appellant be released on the sentence already undergone by him.;