ASHOK KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) ACCUSED -appellant Ashok Kumar has filed this appeal against the judgment of the learned Additional Sessions Judge, Ajmer dated January 19, 1977.

(2.) THE learned Counsel for the accused -appellant was heard, and the appeal has been admitted for hearing.

(3.) NOTICE of this application was given to the learned Public Prosecutor. He states that the State has no objection if the permission to compound the offence is granted. In the compromise petition it has been contended that with a view to promote healthy relations. between the parties and their family members it would be in the interests of justice if the permission to compound the offence is given.