DURGA PRASAD SHARMA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) HEARD finally with the consent of learned counsel for the parties.

(2.) THE petitioners have preferred this Crl. Misc. Case under Section 482 Cr. P.C. for quashment of FIR No. 25(7)2012 dated 22.07.2012 registered at Police Station, Singtam, East Sikkim as well as the charge -sheet and S.T. Case No. 28 of 2012 pending before the learned Sessions Judge, East and North Sikkim at Gangtok under Sections 448, 307 and 326 IPC.

(3.) PER contra, Mr. J.B. Pradhan, learned Public Prosecutor submitted that offence under Sections 307 and 326 IPC both are non -compoundable. Therefore, on the basis of compromise between the parties, the proceedings pending before the trial Court cannot be quashed.