DEEPAK SHARMA Vs. PREM LATA

JUDGEMENT

(1.) A charge -sheet was submitted against the applicants for the offences punishable under Sections 498A, 323, 504, 506 of IPC and Section ¾ of the Dowry Prohibition Act. Aggrieved against the same, the above noted applications under Section 482 of Cr.P.C. were filed on behalf of the applicants, which are being disposed of by this common judgment and order for the sake of brevity and convenience.

(2.) COMPOUNDING Applications are filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Affidavits have been filed by the victim as also the applicants in support of their averment made in the compounding applications.

(3.) OFFENCES punishable under Sections 323, 504 and 506 of IPC are compoundable offences within the scheme of Section 320 of Cr.P.C. The remaining offences under Section 498A of IPC and Section ¾ of the Dowry Prohibition Act are non -compoundable offences.