JAMIL AHMED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) I would like to observe that when case under Section 494, IPC is compoundable, the offence under Section 498A, IPC which is connected with the case of offence under Section 494, IPC should also be made compoundable with the permission of the court.

(2.) THIS petition under Section 482, Cr.P.C. praying that the remark mentioned in Para 5 of the Order dated 3 -5 -1989 passed by the Sessions Judge Kota, be impugned.