GOVIND PRASAD AND ORS. Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) After conviction, the petitioners filed an appeal against the order of conviction. During the pendency of the appeal, an application for compounding the offences was filed on the ground of compromise between the parties. However, the application was rejected by the appellate court on the ground that offence alleged was non-compoundable. Hence the present petition challenging the order dated 25.8.2001.

(2.) After hearing counsel for the parties, I have carefully gone through the material on record.

(3.) Though at the times the offences provided under provisions of Indian Penal Code may not be compoundable, however, each case have to be seen on its own facts. There has been a consistent approach of not only this Court but the Supreme Court also that to seek the ends of justice and minimise the litigation between the parties, the Court may, under peculiar circumstances, grant permission to compound the offence to end the litigation.