LAWS(UTN)-2014-9-58

RAJENDRA KUMAR Vs. SAKTTAR SINGH

Decided On September 03, 2014
RAJENDRA KUMAR Appellant
V/S
Sakttar Singh Respondents

JUDGEMENT

(1.) WHEREAS the accused -applicants, namely, Rajendra Kumar, Chunni Lal, Shankar and Bhagwan Das were summoned to face the trial for the offences punishable under Sections 147, 148, 149, 323, 458, 506 IPC, accused -applicants, namely, Ramswaroop, Krishan Kumar and Ganida Lal were summoned to face trial for the offences punishable under Sections 323, 458, 506, 147, 149, 392 IPC, vide order dated 11.12.2013. Aggrieved against the same, present application under Section 482 Cr.P.C. was filed by the accused -applicants.

(2.) COMPOUNDING Application (CRMA No.1308 of 2014) is filed before this Court to show that the parties have settled their disputes amicably. Injured -Sakttar Singh is present in person, duly identified by his counsel Mr. R. K. S. Verma. One of the applicants, i.e., Bhagwan Das is also present in person before this Court, duly identified by his counsel Mr. Lalit Sharma. The complainant submitted before this Court that he does not wish to prosecute the applicants, in as much as, a compromise has taken place between them. The injured/complainant prayed that he may be permitted to compound the offences against the applicants, the application under Section 482 Cr.P.C. be allowed and the proceedings of the criminal complaint case be quashed.

(3.) SOME of the offences complained of against the applicants are compoundable offences within the scheme of Section 320 Cr.P.C., while other offences are non -compoundable offences. The question is whether the injured/complainant should be permitted to compound such offences against the applicants or not?