2006 CRI. L. J. 1163 ::2006 (1) AIR Bom R 832 ::2006 (2) AJHAR (NOC) 352 (BOM) ::(2006) 2 BomCR(Cri) 118 ::(2006) 3 CurCriR 145 ::2006 (4) EastCriC 253 ::2006 All MR(CRI) 780

Bombay High Court

Hon'ble Judge(s): P. S. Brahme , J

Criminal P.C. (2 of 1974) , S.320— Compounding of offence - Offence under S. 436 of Penal Code being not compoundable permission to compound it cannot be given - However in view of fact that period of 13 years has elapsed since date of occurrence and parties willing to compound offence were living harmoniously, period of sentence was reduced to period already undergone. (Para 12)