Supreme Court of India
Kartar Singh & Ors vs State Of H.P on 6 October, 2009
Bench: R.M. Lodha, Harjit Singh Bedi
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 1898-1899 OF 2009
[arising out of SLP(CRL.) Nos. 5843-5844 of 2008]
KARTAR SINGH & ORS. ..... APPELLANTS
VERSUS
STATE OF HIMACHAL PRADESH ..... RESPONDENT
O R D E R
Leave granted.
An affidavit dated 19.6.2008 has been filed by the wife and the complainant in Court to the effect that the parties have since compromised the matter as all the offences with which the petitioners have been charged are compoundable. We issue a direction that they be compounded in terms of Section 320 of Code of Criminal Procedure.
The appellants are, accordingly, acquitted in terms of the compromise.
The appeals are disposed of, accordingly.
..................J [HARJIT SINGH BEDI] ..................J [R.M. LODHA] NEW DELHI OCTOBER 06, 2009.