Bind Basni Prasad - (1.) WHEN the complainant himself considers this compensation as adequate I do not think it was proper for the learned Sessions Judge to hold it was insufficient. A compromise in a case like this will conduce to amicable relationship between the parties and the dispute will be better settled by accepting the compromise rather than by inflicting a punishment upon the accused. The accused is genuinely sorry for what was done and has paid pecuniary compensation to the complainant for his mistakes. In these circumstances I grant permission for compounding) the case and I accept the compromise.
(2.) THE appeal is allowed. THE conviction and sentence are set aside and the appellant is acquitted.;