- (1.)After hearing counsel for the parties, we find that it was not a case under S. 307, Indian Penal Code at all. We, therefore, convert the conviction of appellant Ram Shanker from one under S. 307, Indian Penal Code to that under S. 325/34, IPC. An application has been made by both the parties that the offence may be compounded. In the circumstances, therefore, so far as the offence under S. 325/34, Indian Penal Code is concerned, we sanction the compounding of the offence as the parties have settled their differences and acquit Ram Shanker of the charge framed against him. The offence under S. 323, Indian Penal Code is compoundable without permission of the court, and as Sheo Shanker and Nand Kumar have compounded the offence, they are acquitted of the charges framed against them.