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State of Jammu-Kashmir - Section

Section 345 in The Code of Criminal Procedure, 1989 (1933 A. D.)

345. Compounding offences.

(1)The offences punishable under the sections of the Ranbir Penal Code specified in the first two columns of the table next following may be compounded by the persons mentioned in the third column of that table :-
Offence Sections of the Ranbir Penal Code applicable Persons by whom offence may be compounded
Uttering words, etc., with deliberate intent to wound thereligious feelings of any person.   The person whose religious feelings are intended to bewounded.
Causing hurt 323, 334 The person to whom the hurt is caused.
Wrongfully restraining, for confining any person. 341, 342 The person restrained or confined.
Assault or use of criminal force. 352, 355 The person assaulted or to whom criminal force is used.
Unlawful compulsory labour. 374 The person compelled to labour.
Mischief, when the only loss or damage caused is loss ordamage to a private person. 426, 427 The person to whom the loss or damage is caused.
Criminal trespass. 447   The person in possession of the property trespassed upon.
House-trespass. 448
Criminal breach of contract of service. 490, 491, 492 The person with whom the offender has contracted.
Adultery. 497   The husband of the woman.
Enticing or taking away or detaining with criminal intent amarried woman. 498
 
Defamation. 500   The person defamed.
Printing or engraving matter, knowing it to be defamatory. 501
Sale of printed or engraved substance containing defamatorymatter, knowing to contain such matter.  
Insult intended to provoke a breach of the peace. 504 The person insulted.
Criminal intimidation, except when the offence is punishablewith imprisonment for seven years. 506 The person intimidated.
Act caused by making a person believe that he will be anobject of divine displeasure. 508 The person against whom the offence was committed.
(2)The offences punishable under the sections of the Ranbir Penal Code specified in the first two columns of the table next following may, with the permission of the Court before which any prosecution for such offence is pending, be compounded by the persons mentioned in the third column of that table :-
Offence Sections of the Ranbir Penal Code applicable Persons by whom offence may be compounded
[Voluntarily causing hurt by dangerous weapons or means. 324 The person to whom hurt is caused.
Voluntarily causing grievous hurt. 325 “
Voluntarily causing grievous hurt on grave and suddenprovocations. 335 “
Causing hurt by doing an act so rashly, negligently as toendanger human life or the personal safety of others. 324 The person to whom hurt is caused.
Causing grievous hurt by doing an act so rashly andnegligently as to endanger human life or the personal safety ofothers. 338 “
Wrongfully confining a person for three days or more. 343 The person confined.
Wrongfully confining for ten or more days. 344 The person confined.
Wrongfully confining a person in secret. 346 “
Assault or criminal force in attempting wrongfully to confinea person. 357 The person assaulted or to whom the force was used.
Theft where the value of property stolen does not exceed twohundred and fifty rupees. 379 The owner of the property stolen.
Theft by clerk or servant of property in possession ofmaster, where the value of the property stolen does nqt exceedtwo hundred and fifty rupees. 381 “
Dishonest misappropriation of property. 403 The owner of the property misappropriated.
Criminal breach of trust, where the value of the propertydoes not exceed two hundred and fifty rupees. 406 The owner of the property in respect of which the breach oftrust has been committed.
Criminal breach of trust by a carrier, wharfinger, etc.,where the value of the property does not exceed two hundred andfifty rupees. 407 The owner of the property in respect of which the breach oftrust has been committed.
Criminal breach of trust by a clerk or servant, where thevalue of property does not exceed two hundred and fifty rupees. 408 “
Cheating. 417 The person cheated.
Cheating a person whose interest the offender was bound, bylaw or by legal contract, to protect. 418 The person cheated.
Cheating by personation. 419 “
Cheating and dishonestly inducing delivery of property or themaking, valuable security. 420 “
Fraudulent removal or concealment of property, etc., toprevent distribution among creditors. 421 The creditors who are affected thereby.
Fraudulently preventing from being made available for hiscreditors a debt or demand due to the offender. 422 “
Fraudulent execution of deed or transfer containing falsestatement of consideration. 423 The person affected thereby.
Fraudulent removal or concealment of property. 424 “
Mischief by killing or maiming animal of the value of tenrupees or upwards. 428 The owner of the animal.
Mischief by killing or maiming cattle etc. of any value orany other animal of the value of fifty rupees or upwards. 429 The owner of the cattle or animal.
Mischief by injury to work of irrigation by wrongfullydiverting water when the only loss or damage caused' is loss ordamage to a private person. 430 The person to whom the loss or damage is caused.
House-trespass to commit an offence (other than theft)punishable with imprisonment. 451 The person in possession of the house trespassed upon.
Using a false trade or property mark. 482 The person to whom loss of injury is caused by such use.
Counterfeiting trade or property mark used by another. 483 The person whose trade or property mark is counterfeited.
Knowingly selling, or exposing or possessing for sale or fortrade or manufacturing purpose, goods marked with a counterfeittrade or property mark. 486 The person whose trade or property mark is counterfeited.
Marrying again during the life-time of a husband or wife. 494 The husband or wife of the person so marrying.
Uttering words or sounds or making gestures or exhibiting anyobject intending to insult the modesty of a woman or intrudingupon the privacy of woman. 509 The woman whom it was intended to insult or whose privacy wasintruded upon].
[Substituted by Act XLII of 1966 for the former table.]
(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 offence) may be compounded in like manner.
(4)When the person who would otherwise be competent to compound an offence under this section is under the age of eighteen years or is an idiot or a lunatic, any person competent to contract on his behalf may, with the permission of the Court, compound such offence.
(5)When the accused has been committed for trial or when he has been convicted and an appeal is pending, no composition for the offence shall be allowed without the leave of the Court to which he is committed, or, as the case may be, before which the appeal is to be heard.(5-a) The High Court acting in the exercise of its powers of revision under section 439 may allow any person to compound any offence which he is competent to compound under this section.
(6)The composition of an offence under this section shall have the effect of an acquittal of the accused with whom the offence has been compounded.
(7)No offence shall be compounded except as provided by this section.