MADHU SUDAN Vs. STATE OF M.P.

JUDGEMENT

(1.) THIS is an application, under Section 482 of the Code of Criminal Procedure of the I.P.C. for compounding the offence under Section 354 of the I.P.C. and 3(1)(xi) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act. 1989 (for short the Act').

(2.) WITH the consent of Shri Prashant Mishra, counsel for the applicant and Miss Maya Verma, Panel lawyer for the respondent/State, this case is being heard and disposed of finally.

(3.) THE precise question is whether this Court, after delivery of its judgment, is authorised to allow the application of the applicant for compounding the offence Section 362 of the Code of Criminal Procedure reads as under : - - Section 362 : 'Court not to alter judgment - - Save as otherwise provided by this Code or by any other law for the time being in force, no Court, when it has signed its judgment for final order disposing of a case, shall alter or review the same except to correct a clerical or arithmetical error."