Report No. 154

77. Amendment of section 357

Do you agree with the suggestion that sub-section (1) of section 357 should be amended so as to empower the competent Court to order payment of compensation even in case where the conviction has been recorded and regardless of whether fine is imposed or not if an offence is compounded before the Court or the Competent Authority as proposed under proposed Chapter XIIA of the Cr. P.C., in view of the recommendations of the Law Commission made in its 142nd Report?