Vijay Bishnoi, J. - (1.) This criminal misc. petition under Section 482 Cr.P.C. has been preferred by the petitioners with a prayer for quashing the proceedings pending against the petitioners before the Sessions Judge, Jaisalmer (hereinafter referred to as 'the trial court') in Criminal Case No.02/2009, whereby, the trial court vide order dated 19.3.2013 has attested the compromise for the offences punishable under Sections 325, 323 and 342 IPC but refused to attest the compromise for the offences punishable under Sections 308/34 and 367 as the same are not compoundable.
(2.) Brief facts of the case are that on a complaint lodged at the instance of respondent No.2, the police has registered an FIR against the petitioners. After investigation, the police filed charge-sheet against the petitioners for offences punishable under Sections 367, 342, 323, 325 and 308/34 IPC in the concerned court, wherein, the trial is pending against the petitioners. During the pendency of the trial, an application was preferred on behalf of the petitioners as well as the respondent No.2 while stating that both the parties have entered into compromise and, therefore, the proceedings pending against the petitioners may be terminated. The learned trial court vide order dated 19.3.2013 allowed the parties to compound the offences under Sections 325, 323 and 342 IPC, however, rejected the application so far as it relates to compounding the offences under Sections 308/34 and 367 IPC.
(3.) The present criminal misc. petition has been preferred by the petitioners for quashing the said proceedings against them.;