Full Judgment Text
REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL No. 864 OF 2009
(Arising out of SLP(Crl.) No. 3447 of 2008)
RAJA RAM KASHYAP & ORS. ... Appellant(s)
Versus
STATE OF U.P. & ANR. ... Respondent(s)
J U DG M E N T
Dr.ARIJIT PASAYAT,J.
Leave granted.
The only question raised is that since the parties have settled their dispute
and want to compound the offence i.e Sections 406 and 420 of the Indian Penal Code,
1860 (in short the 'Act'), the court should have permit it to be in terms of sub-section
(2) of Section 320 of the Code of Criminal Procedure, 1973 (in short 'Code'). The
offences indicated in the table are compoundable and it is indicated as to who is the
person by whom the offence may be compounded.
Sub-section 320 of the Code so far as relevant reads as follows:
The offence punishable under the sections of the Indian Penal Code (45 of
1860) specified with the permission
-2-
of the Court before which any prosecution for such offence is pending, be
compounded by the persons mentioned.
Offence Section Person by whom
offencee may be
compounded
Criminal breach of trust, where 406 The person to whom
the value of the property hurt is caused
does not exceed {Two hundred rupees)
Cheating and dishonestly inducing The owner of
delivery of property or the making, 420 the property.
alteration or destruction of a valuable
security
If the parties file necessary application for compounding in terms of the
Section 320 of the Code, the concerned court will deal with the matter appropriately.
The interim order passed by this court shall continue for a period of three months so
that necessary steps can be taken.
The appeal is disposed of accordingly.
...................J.
(Dr. ARIJIT PASAYAT)
....................J.
((ASOK KUMAR GANGULY)
New Delhi,
April 24, 2009.