OM PRAKASH SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) THIS is joint petition, moved under Section 482 of the Code of Criminal Procedure, 1973 (for short Cr.P.C.), by the petitioners and complainant / respondent No. 2 Ramjani, seeking direction from this Court to accord permission of compounding the offences in Criminal Case No. 1468 of 2003 (Old No. 137 of 2001), State Vs. Kishan Lal Pippal and others, pending in the court of Chief Judicial Magistrate, Nainital.

(3.) LEARNED counsel for the petitioners submitted that even if the facts alleged in the first information report and the prosecution story, is accepted, it only constitutes offence punishable under Section 304-A of I.P.C.