IN THE SUPREME COURT OF  INDIA           CRIMINAL APPELLATE JURISDICTION   

 CRIMINAL APPEAL NO.  1725      OF 2008 (Arising out of SLP (Crl.) No. 3874  of 2007)

RAMESH ..  APPELLANT

vs.

STATE OF M.P. & ORS. .. RESPONDENTS

WITH

 CRIMINAL APPEAL NOS.   1726&1728             OF 2008 (Arising out of SLP (Crl.) Nos. 4152&4072  of 2007)

O R D E R

Leave granted.

Learned  counsel  for  the  parties  stated  that  the  matters  have  been

compromised between the parties and the compromise deed is placed on record.

 The case related to an incident  of  1998 but  the conviction was under

Section  307  of  the  Indian  Penal  Code  (IPC).   Under  Sec.  320  of  the  Code  of

Criminal  Procedure  1973,  an  offence  punishable  under  Sec.  307  is  not

compoundable.  

In the light of the statutory provisions we are of the view that though no

compounding of offence can be allowed, on the facts and in the circumstances of

the case and in the light of the compromise deed, in our opinion, ends of justice

would be met if the conviction is maintained but sentence already undergone by the

accused is treated as adequate and sufficient.

The Criminal Appeals are disposed of accordingly.

                    ................J.    (C.K. THAKKAR)

     ...................J.                                     (D.K. JAIN)    New Delhi,    November 3, 2008.