LexRAM LAL AND ANR. versus STATE OF JAMMU AND KASHMIR
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·~ ' A RAM LAL AND ANR. ...y v. STATE OF JAMMU AND KASHMIR JANUARY 25, 1999 B (K.T. THOMAS AND M.B. SHAH, JJ.] ..... Code of Criminal Procedure, 1973: Section 320 ; , Compounding of offences-Pem1issibi/ity of-Only such offences can c be compounded as are included in two tables of Section 32o--None else can be compounded. , Section 326 /PC-Offence undel'-lfeld non-compoundable-An of fence which law declares to be non-compoundable even with the pemiission ·of the Court cannot be compounded at all-Request of accused to compound D offence under Section 326 rejected-But sentence reduced to period of im- prisonment already undergone. Section 324 /PC-Offence under-Compounding of-Joint applicati011 filed by legal representatives of complainant and accused-Pem1ission granted by court and conviction and sentence of accused set aside. E Y. Suresh Babu v. State of AP & Anr., (1987) 2 JT 361 and Mahesll Chand and Anr. v. State of Rajasthan, [1990) SCC (Suppl.) 681, held per incuriarn. CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. F 70of1999. ,,. From the Judgment and Order dated 2.7.98 of the Jammu & Kashmir High Court in Crl. F.A. No. 10 of 1982. D.D. Thakur and Rajeev Sharma for the Appellant. G M.C. Dhingra, (NP) (G.M. Kawoosa) for Ashok Mathur forJhe Respondent/Complainant/ For State .. . >I ,, .. / The following Order of the Court was delivered : H Leave granted. 230 . ~·- RAM LAL v. STATE 231 The first appellant Ram Lal stands convicted of the offence under A Section 326 of the IPC and is undergoing a sentence of three years. The second appellant has been convicted of Section 324 of the IPC and was sentenced to imprisonment for two years. The parties have compromised and a petition for compounding has been filed. We cannot accede to the request for compounding in regard to the offence under Section 326 IPC as the same is a non- compoundable offence. Sri D.D. Thakur, learned Senior Counsel invited our attention to the decisions of this Court in Y. Suresh Babu v. State of AP and another, (1987) 2 JT 361 and Mahesh Chand and another v. State of Rajasthan, [1990] SCC Suppl. 681, wherein non-com- poundable offences were allowed to be compounded. In Y. Suresli Babu (supra) it was specifically observed that the said case "shall not be treated as a precedent." In the latter case (Mahesh Chand) offence under Section 307 IPC was permitted to be compounded with the following observations : B c "We gave our anxious consideration to the case and also the plea put forward for seeking permission to compound the offence. After D examining the nature of the case and circumstances under which the offence was committed, it may be proper that the trial court shall permit them to compound the offence." We are unable to follow the said decisioµ as a binding precedent. Section 320 which deals with "compounding of offences" provides two Tables therein, one containing descriptions of offences which can be compounded by the person mentioned in it, and the other containing descriptions of offences which can be compounded with the permission of the Court by the persons indicated therein. Only such offences as are included in the said two Tables cari be compounded and none else. Sub-Section (9) of Section 320 of the Code of Criminal Procedure, 1973 imposes a legislative ban in the following terms : "(9) No offence shall be compounded except as provided by this section." It is apparent that when the decision in Mahesh Chand (supra) was rendered attention of the learned Judges was not drawn to the aforesaid legal prohibition. Nor was attention of the learned Judges who rendered E F G the decision in Y. Suresh Babu (supra) drawn. Hence those were decision rendered per incuriam. We hold that an offence which law declares to be H 232 SUPREME COURT REPORTS [1999) 1 S.C.R. A non-compoundable even with the permission of the Court cannot be com- pounded at all. The offence under Section 326 IPC is, admittedly, non-com- poundable and hence we cannot accede to the request of the learned counsel to permit the same to be compounded. ' However, considering the fact that parties have come to a settlement B and the victims have no grievance now and considering the further fact that first appellant has already undergone a period of imprisonment of about six months, a lenient view can be taken and the sentence can be reduced to the period which he had already undergone.
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