GAJIRAM SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) The petitioner is facing trial for commission of offence punishable under Section 354 of the Indian Penal Code (in short "I.P.C.").

(2.) The petitioner and victim both have jointly made an application under Section 320(2) of the Code of Criminal Procedure, 1973 (in short "Cr.P.C.") seeking leave to compound the said offence before the Judicial Magistrate First Class, Durg.

(3.) Learned Judicial Magistrate First Class, Durg by its order dated 11/03/2014 held that the offence is not compoundable and the application came to be rejected.