General  Black’s Law dictionary defines the term compoundable as “compounding crime consists of the receipt of some property or other consideration in return for an agreement not to prosecute or inform on one who has committed a crime.”1 A crime is essentially a wrong against the society and state. Therefore any compromise between the accused person and the individual victim of the crime should not absolve the accused from criminal responsibility. However, where the offences are essentially of a private nature and relatively not quite serious, the Code considers it expedient to recognise some of them as compoundable offences and some others as compoundable only with the permission of the Court.2 The principle of English law is that the composition of an offence is illegal if the offence is one of public concern, but lawful if the offence is of a privat ....