Section 2(2) in The U.P. Criminal Law (Composition of Offences and Abatement of Trials) (Amendment) Act, 1979
(2)Where the offence is so compounded,-(i)before the institution of the prosecution, the offender shall not be liable to prosecution for such offence and shall, if in custody, be set at liberty;(ii)after the institution of the prosecution, the composition shall amount to acquittal of the offender."
