Full Judgment Text
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.