RAM GOPAL & ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This application has been directed against the order dated July 6, 1988, passed by the Additional District and Sections Judge, Jaipur District, Jaipur by which he partly allowed the application submitted by the parties for compounding the case.

(2.) The facts of the case are that the petitioners are facing trial for offence under Sections 323, 324, 325 and 307 I.P.C. A cross-case was also filed against the opposite party.

(3.) With the intervention of the reputed persons of the village and to maintain harmony between the parties, the parties compromised the dispute, An application was moved before trial court, compounding the offence under Sections 325, 307, 147 I.P.C. This application was signed by all the witnesses, injured and also the complainant The trial court vide its order dated July 6, 1988, compounded the offence under Sections 323, 324, 325 I.P.C. but did not pass any order for offence under Sec. 307 I.P.C. In these circumstances, the petitioners submitted this application under Sec. 482 Cr.P.C with the prayer that the trial court may be directed to accord permission to compound the offence under section 307 IPC.