Supreme Court: No Compromise Between Parties in Non-Compoundable Offences - (24 Jul 2019)
CRIMINAL
Supreme Court has held that no permission can be granted to record the compromise between the parties in non-compoundable offences. The Court noted that the compromise entered into between the parties is indeed a relevant circumstance which the Court may keep in mind for considering the quantum of sentence.
Tags : SUPREME COURT NON-COMPOUNDABLE OFFENCES
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