Supreme Court of India
Fahimuddin And Ors. vs State Of Uttar Pradesh And Anr. on 15 January, 1981
Equivalent citations: AIR1981SC2008C, 1981CRILJ1690A, (1982)2SCC174B, 1981 CRI. L. J. 1690(1), 1982 (1) SCC 349, 1981 CRI LJ 1690(1), 1981 (1152) ALL. L. J. 1, 1981 (1152) ALL. L. J. 2, 1982 (2) SCC 174.2, 1982 SCC (CRI) 378.2, 1982 SCC (CRI) 233, AIR 1981 SUPREME COURT 2008(3), 1981 ALL LJ 1152(2)
Author: R.S. Sarkaria
Bench: E.S. Venkataramiah, R.S. Sarkaria
JUDGMENT R.S. Sarkaria, J.
1. Special leave granted. After carefully perusing the record, we find that the offence disclosed against the appellants is one under Section 324 read with Section 325 of the Indian Penal Code. These offences are compoundable with the permission of the Court. The parties have made a request that they should be allowed to compound the case and they have also filed a composition deed in the High Court. In view of this, the permission to compound the offence is granted and in consequence the appeal is allowed and the appellants are ac-quitted of the charges leveled against them.