MADDURI MALA KONDAIAH Vs. STATE

JUDGEMENT

(1.) IN the lower Court application for compounding the non-compoundable offence (Section 307 IPC) was filed. The same was dismissed. Against that the present revision petition is filed.

(2.) IN Smt. Daggupati Vijayalakshmi vs. State the Division Bench of which I was member, firmly held that 'in general' means except in matrimonial cases in no other cases the Court is competent to permit the parties to compound a non- compoundable offence. Since a firm view has been taken that the Court is not competent to permit parties to compound a non-compoundable offence, this revision has to be dismissed. It is accordingly dismissed.