D.R. Deshmukh, J - (1.)ARGUMENTS are heard. The Appellant was convicted in Sessions Case No. 315/2003 by the learned 9th Additional Sessions Judge (F.T.C.) Raipur vide judgment dated 3rd June 2004 under Sections 307, 324, I.P.C. and Section 25(1)(b-b) of Arms Act and was sentenced to undergo R.I. for seven years and a fine of Rs. 500/-, in default to undergo Additional R.I. for six months under Section 307 I.P.C., to undergo R.I. for one year and a fine of Rs. 200/-, in default to undergo additional R.I. for three months under Section 324 I.P.C. and to undergo R.I. for one year and a fine of Rs. 200/-, in default to undergo additional R.I. for three months under Section 25(1)(b-b) of the Arms Act. The sentences were ordered to run concurrently.
(2.)SINCE the complainant-Balla Yadav, son of Ramlal Yadav is present in court today, he is identified by Shri Shyam M. Tekchandani, counsel for the Appellant. Upon verification by the identification mark mentioned in the injury report as also the mark of stab wound at right side of chest lower part, the identity of the person present in Court is established as the person injured. The complainant submits that since there was no previous enmity between them, he has, of his own volition entered into compromise with the accused to ensure good relationship between them in future.
Shri Ashish Shukla, G.A. opposes the application since the offence under Section 307 I.P.C. is not compoundable.

(3.)SINCE the offence under Section 307 I.P.C. is not compoundable, I.A. No. 50/2006 for permission to compound the offence is dismissed.