@JUDGMENTTAG-ORDER
1. Heard learned Counsel for the petitioner.
2. The petitioner has been convicted u/s 420and Section 120B, IPC by the learned Magistrate. He filed an appeal challenging his conviction before the learned Sessions Judge. While his appeal was pending, he filed an application before the learned Sessions Judge for compounding the offence, which, according to the learned Counsel, was directed to be taken up along with the main appeal. Thereafter, the petitioner filed a petition u/s 482, Code of Criminal Procedure for quashing of the FIR on the ground of compounding the offence. That petition u/s 482 Code of Criminal Procedure has been dismissed by the High Court by its impugned order. Hence, this petition has been filed in this Court.
3. Learned Counsel for the petitioner has relied on three decisions of this Court, all by two Judge Benches.They are
4. Section 320, Code of Criminal Procedure mentions certain offences as compoundable, certain other offences as compoundable with the permission of the Court, and the other offences as non-compoundable vide Section 320(7).
5. Section 420, IPC, one of the counts on which the petitioner has been convicted, no doubt, is a compoundable offence with permission of the Court in view of Section 320, Code of Criminal Procedure but Section 120B IPC, the other count on which the petitioner has been convicted, is a non-compoundable offence. Section 120B(criminal conspiracy) is a separate offence and since it is a non-compoundable offence, we cannot permit it to be compounded.
6. The Court cannot amend the statute and must maintain judicial restraint in this connection. The Courts should not try to take over the function of the Parliament or executive. It is the legislature alone which can amend Section 320 Code of Criminal Procedure.
7. We are of the opinion that the above three decisions require to be re-considered as, in our opinion, something which cannot be done directly cannot be done indirectly. In our, prima facie, opinion, non-compoundable offences cannot be permitted to be compounded by the Court, whether directly or indirectly. Hence, the above three decisions do not appear to us to be correctly decided.
8. It is true that in the last two decisions, one of us, Hon'ble Mr. Justice Markandey Katju, was a member but a Judge should always be open to correct his mistakes. We feel that these decisions require re-consideration and hence we direct that this matter be placed before a larger Bench to reconsider the correctness of the aforesaid three decisions.
9. Let the papers of this case be placed before Hon'ble Chief Justice of India for constituting a larger Bench.
