RAMANKUTTY KUNJAN Vs. STATE OF KERALA

JUDGEMENT

(1.) IN this revision filed under Sec. 397 read with Sec. 401 cr. P. C. the petitioner who is the sole accused in C. C. No. 306 of 1999 on the file of the J. F. C. M, Ottappalam for offences punishable under Sections 447, 323 and 324 challenges the conviction entered and the sentence passed against him for the aforesaid offences.

(2.) PENDING this revision the injured persons who were examined as Pws1. and 2 have compounded the offences with the revision petitioner. They have filed a compounding petition as Crl. M. A. No. 4367 of 2009 seeking permission to compound the above offences. They have stated that there is no subsisting grievance against the revision petitioner since the matter has been settled out of court. Even though the offence punishable under Section 324 IPC is now a non-compoundable offence, on the date of occurrence, that is in the year 1999, the said offence was compoundable. I see no reason why the composition should not be accepted. This Crl. R. P. is accordingly disposed of recording the composition. This will have the effect of acquittal of the revision petitioners of the offences punishable under sections 447,323 and 324i. P. C. within the meaning of Sec. 320 (8) Cr. P. C.

(3.) IN the light of what has been stated above, crl. M. A. No. 4366 of 2009 seeking impleadment of the injured persons is dismissed as unnecessary.