KARAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) The learned Chief Judicial Magistrate, Lahaul- Spiti at Kullu, pronounced an order of conviction upon the revisionist herein qua commission of an offence punishable under Sec. 325 Penal Code. In an appeal preferred therefrom by the accused before the 'learned Additional Sessions Judge, Fast Track Court, Kullu, sequelled the latter affirming the pronouncement recorded upon the accused by the learned Chief Judicial Magistrate, Lahaul-spiti. The accused/convict standing aggrieved by the concurrently recorded renditions of both the Courts below proceeded to assail them by preferring a revision herebefore.

(2.) During the pendency of the revision before this Court the learned counsel for the accused/convict revisionist herein, has instituted an application under Sec. 320 read with Sec. 482 Crimial P.C. whereby he seeks permission of this Court for compounding the offence commited by him under Sec. 325 Penal Code. The application aforesaid also holds the signatures of complainant.

(3.) The offence qua which a concurrent order of conviction stood pronounced upon the accused/convict is compoundable yet the accused/convict and the complainant while endeavouring to seek composition of the offence whereupon an order of conviction stood concurrently pronounced upon the accused/convict, are enjoined to obtain the permission of this Court.