SANKAR RANGAYYA Vs. SANKAR RAMAYYA

JUDGEMENT

(1.) The first point involved in this revision case is, whether the desire of the parties to compound the offence of causing grievous hurt punishable under Section 325 of the Indian Penal Code can affect our decision. The point arises in a case where two brothers brought a charge and counter-charge against each other for causing grievous hurt and rioting and each of them was sentenced by the Joint Magistrate to one month s rigorous imprisonment.

(2.) From these sentences they could not appeal, but they have applied in revision and are now desirous of compounding.

(3.) The composition of offences is dealt with in Section 345 of the Criminal Procedure Code.