SOHAN LAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) A charge -sheet was submitted against the accused -applicants for the offences punishable under Sections 147, 452, 427, 504, 506, 448 of IPC. Cognizance was taken on the said charge -sheet and accused persons were summoned to face the trial. Aggrieved against the same, present application under Section 482 of Cr.P.C. was filed by the applicants.

(2.) A Compounding Application, being CRMA No. 628 of 2014, is filed by the parties to indicate that they have buried their differences and have settled their dispute amicably. Affidavits have been filed by respondent no. 2 and applicant no. 1 to affirm what was stated by them in their compounding application.

(3.) WHEREAS some of the offences alleged against the accused -applicants are compoundable offences within the scheme of Section 320 of Cr.P.C, the others are not.