YUGAL KISHORE SAHU Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) Petitioners have preferred this CRMP under Section 482 Criminal Procedure Code (for brevity 'Cr.P.C.') to quash the proceedings of Criminal Case No.99/2016, pending before CJM, Mungeli on the ground of the compromise taken place between them and respondent No.2, 3 and 4.

(2.) Petitioners were facing trial for the offences punishable under Sections 498A, 323/34, 324/34 of the Indian Penal Code (for brevity 'IPC'). During the trial petitioners were acquitted from the charge punishable under Sectin 323/34 IPC on the basis of compromise under Section 320(8) Cr.P.C.. Now petitioners are facing trial for the offences punishable under Section 498A and 324/34 IPC.

(3.) In the case in hand offences punishable under Section 498A and 324/34 IPC are not compoundable under the scheme of Section 320 Cr.P.C.