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Hindu Singh And Others v. State Of Uttar Pradesh .
Supreme Court Of India
Jan 29, 1981
1. Heard counsel. Special leave granted.
2. In view of the fact that the parties are closely related we grant them permission to compound the offences under Sections 324 and 325 of the Penal Code. The order of conviction and sentence is accordingly set aside and the accused are acquitted.
3. The appeal shall stand disposed of in terms of this order.
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