Report No. 237

Compounding of (IPC) Offences

Contents
1.	Introduction
	Introduction
2.	Scheme and Features of Compounding of Offences under the Code of Criminal Procedure, 1973
	Section 320. Compounding of offences
	An analysis of Section 320 reveals the following salient features
3.	Related Reports of the Law Commission and the Legislative Changes Made
4.	Approach of the Supreme Court in Certain Cases
5.	Section 498A, IPC (Part 1)
5.	Section 498A, IPC (Part 2)
	Section 324 IPC
	Section 326 IPC
	Grievous hurt
	Voluntarily causing grievous hurt by dangerous weapons or means
	Other Offences under IPC
6.	Recommendations
Annexure 1, A	The analysis of 338 replies to the Questionnaire on section 498A IPC regarding compoundability is as under
Annexure B	List of respondents to the Questionnaire regarding Section 498A,IPC
	Individuals
	Officials/Judicial Officers
	Organizations
Annuxur 2	Law Commission of India
	Consultation Paper-cum-Questionnaire regarding Section 498-A of Indian Penal Code 1
	Consultation Paper-cum-Questionnaire regarding Section 498-A of Indian Penal Code 2
	Questionnaire