Section 6 in Criminal Law (Composition of Offences) (U.P. Amendment) Act, 1956
6. Application of certain sub-sections of Section 345 of Act V of 1898.
(1)The provisions of sub-sections (3), (5), (5-A) and (6) but not of sub-section (7) of Section 345 of the Code of Criminal Procedure, 1898, shall apply to offences compoundable under Sections 34-A, 24-A [and] [Added by Section 3 (a) of U.P. Act X of 1958.] 7-A [* * *] [The words and figures 'and 114-A' deleted by Section 3 (b) U.P. Act X of 1958.] inserted in the respective Acts by Sections 2 to [4] [Substituted by Section 3 (c) for the figure '5'.] of this Act.(2)The provisions of sub-section (4) of the said Section 345 of the Code shall also apply to offences compoundable under clause (b) of Section 24-A aforementioned.
