Report No. 154

74. Compounding of offences: Amendment of section 320 by adding some more references

(a) Do you agree that the table appended to section 320 be amended by adding sections 160, 334, 336, 356, 380, 384, 395, 453, 456, 461, 485, 498, 498A, 510?

(b) Do you agree that the table appended to by adding (a) the offences under sections 320 and 326 attracting only clauses 73 and 83 in the definition in section 320 can also be added?

(c) In sections 369, 461, 406, 407, 408, 411 and 414, I.P.C. the value of the property can be raised upto Rs. 3,000 instead of Rs. 250 in view of the present rate of value of money?

(d) Do you agree that where the accused are convicted in respect of these offences constructively by application of sections should also be correspondingly be made applicable?

(e) Do you agree that if a conviction and sentence under sections 130, 145, 147, 150, 151, I.P.C. is awarded in conjunction with those offences compoundable, such conviction and sentence should also be compoundable in the like manner?

(f) Do you agree that section 498 should be deleted in the table number one and be inserted in the table under sub-section (2)?

(g) What are the other offences that can be made compoundable?