ATIKE DORABABU Vs. STATE OF A P

JUDGEMENT

(1.) The criminal revision case is filed by the accused against the judgment and the sentences passed in Crl. A No. 179 of 1996.

(2.) In the revision, Crl. MP No.2382 of 2000 is filed by the PWs.1 to 6 praying this Court to permit them to compound the offences with the accused. PWs.l to 6 and the accused are present today before this Court. They are identified by their respective Counsel. They stated that they have compromised in the mater for the offences under Sections 354 and 324 IPC and they are now living amicably.

(3.) The learned Counsel appearing for the accused relied upon a judgment of the Supreme Court in Rajinder Singh v. The State (Delhi Admn.) AIR 1980 SC 1200, wherein the Supreme Court permitted the parties to compound in respect of compoundable offences and in respect of non-compoundable offences it confined .the sentence of imprisonment to the period already undergone.