SHARANJIT SINGH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) HEARD . 1. This is a petition under Section 482 Cr. P.C. for quashing FIR No. 21 dated 26.01.1991 under Sections 326, 324, 323, 148 and 149 of IPC registered at Police Station Nakodar, District Jallandhar.

(2.) LEARNED counsel for the parties submitted that both the parties are co- villagers and are living peacefully after settling their dispute and, therefore, they may be allowed to compound the offences, though the offence under Section 326 IPC is non-compoundable.

(3.) IN Mahesh Chand and another v. State of Rajasthan, 1990(3) RCR 332, the accused were acquitted by the trial Court and were convicted by the High Court for the offence under Section 307 IPC, the Apex Court allowed the parties to compound the offence.