Section 320(3) in The Code of Criminal Procedure, 1973
(3)[ When any offence is compoundable under this section, the abetment of such offence or an attempt to commit such offence (when such attempt is itself an offence) or where the accused is liable under Section 34 or 149 of the Indian Penal Code (45 of 1860) may be compounded in like manner.] [Substituted by the Code of Criminal Procedure (Amendment) Act, 2008 (5 of 2009), Section 23 (iii), for sub-Section (3). Prior to its substitution, sub-Section (3) read as under :- [ (3) When any offence is compoundable under this Section, the abetment of such offence or an attempt to commit such offence (when such attempt is itself an offence) may be compounded in like manner:].]
