GOPINATH NAIK Vs. STATE AND ORS.

JUDGEMENT

(1.) Heard.

(2.) Rule. Rule made returnable forthwith. Heard finally by consent.

(3.) The grievance of the petitioner is that a joint application filed by the petitioner, who was being prosecuted for the offences punishable under Sections 279 and 338 of I.P.C., and the victims of crime, for compounding of the offences, was not completely granted and that the Appellate Court allowed the compounding of the offence punishable under Section 338 of I.P.C. and refused to grant permission to compound the offence punishable under Section 279 of I.P.C. on the ground that this offence is non-compoundable under the provisions of Section 320 of Cr.P.C.