SOMPAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) THE accused -revisionists were convicted under Section 498A, 323 IPC and Section 3/4 Dowry Prohibition Act and were sentenced appropriately, vide judgment and order dated 03.10.2007 passed by Judicial Magistrate -I, Roorkee, District Haridwar in criminal case no. 1978/2006. Aggrieved against the conviction and sentence, a criminal appeal was filed by the convicts before the Addl. Sessions Judge, Haridwar, wherein the criminal appeal in respect of the present revisionists was dismissed, vide judgment and order dated 20.05.2011 passed by the Addl. Sessions Judge/2nd F.T.C., Haridwar.

(2.) STILL aggrieved against the same, present criminal revision is filed before this Court.

(3.) OFFENCES under Section 498 -A IPC and Section 3/4 Dowry Prohibition Act are non -compoundable within the scheme of Section 320 Cr.P.C., while the offence under Section 323 IPC is compoundable offence. The question is - whether the victim should be permitted to compound such proved offences against the convicts or not?