KANWALJIT SINGH AHLUWALIA,J. - (1.) The present petition has been filed under Section 482 Cr.P.C., 1973 praying that a direction be given to the lower Appellate Court to take factum of compromise into consideration while deciding the appeal preferred by the petitioners.
(2.) Briefly stated, it was alleged by the complainant that on 11.3.2005 at 4:00 PM, petitioners had caused injuries to Sukhdev, Phoolwati and Rajwati. It is further alleged that in the occurrence, Harichand received injuries on the head due to pelting of stones.
(3.) Learned counsel for the petitioners has submitted that the petitioners were tried by the court of Additional Chief Judicial Magistrate, Kaman, Bharatpur and the said court vide impugned judgment dated 5.2.2015 Annexure-1 recorded conviction of the petitioners for the offences under Sections 323, 341, 336, 326/34, 452 and 354 IPC. The trial court vide a separate order of even date sentenced the petitioners for above said offences.;