The new Code (Act 2 of 74) has made the Code of 1898 redundant to meet essentially the social needs. Necessity to separate the judiciary from the executive is one of the reasons which forced the legislature to undertake the job. But some changes not only in the new Code but also in the I.P.C. have become overdue. The old Code as also the new Code have made scope for compounding of offences. In the old Code such matters came within the ambit and scope of Sec. 345 and in the new Code Sec. 320 deals with such matters. It can be presumed that framers of the old Code had a mind to and the present legislature continues to have a soft attitude towards allowing compounding of offences whenever permissible under the law. Some offences are compoundable with permission of the Court and some without permission : compromise settles the dust and restores normally in the area. Some sections like 379, 381, 403, 406, 407, 408, 411 and 414 of I.P.C. can be compounded where valuation o ....