RAJINDER SINGH Vs. STATE DELHI ADMINISTRATION

JUDGEMENT

(1.) As stated by the counsel for the petitioner and the aggrieved party the parties have compromised this case. The conviction of the petitioner is under Sections 325 and 452, I.P.C. The former offence can be compounded with the permission of the court. We grant permission to the parties to compound the said offence. The effect of that is the acquittal of the petitioner in view of the provision of law contained in S. 320 (8) of Cr. P.C. for the offence under Section 325.

(2.) The other offence under Section 452 is not compoundable. Under the circumstances, while maintaining conviction of the petitioner under the said provision of law we reduce the sentence to the period already undergone. He may be released forthwith.