Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NOS. 48-49 OF 2011
(ARISING OUT OF SLP(CRL.) NOS. 123-124 OF 2011
in
SLP(CRL) Nos.... CRLMP 19500-19501 of 2010)
SOHAN SINGH .... APPELLANT
VERSUS
RAM KISHAN SINGH ..... RESPONDENT
O R D E R
Delay condoned.
Leave granted.
The compromise entered into between the parties
has been put on record, which reveals that the parties
had compromised their disputes in the High Court even
before the revision petition had been disposed of by the
High Court. It appears that this fact was not brought
to the notice of the High Court by the counsel for the
parties.
In this view of the matter, we allow these
appeals, set aside the orders of the courts below and
order the acquittal of the appellant.
.........................J
[HARJIT SINGH BEDI]
.........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
JANUARY 05, 2011.