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.