Now that the Amendment Act XXVI of 1955 has amended S. 345, Criminal Procedure Code, and has made more offences compoundable, it is but just and proper that the amendment should be full and complete, by embracing more sections of the Penal Code, and making more offences compoundable. When S. 509, I. P. C. is made compoundable, why not S. 354 also? Both are allied offences, and there is no great distinction between the two, though it is a question of degree. The punishment prescribed is simple imprisonment for one year, for the offence under S. 509, whereas S, 354 is punishable with imprisonment of either description for two years. But, when offences punishable with imprisonment for three years and seven years and those involving moral turpitude, are made compoundable, why not S. 354 also be made compoundable? Similarly, if S. 357, I. P. C. is compoundable, why not Ss. 356 and 358 be also made compoundable? Further, when Ss. 379, 381, 406, 407, 408 and 451(1) ....