SEETHARAMA GOWDA A. Vs. ISUBU

JUDGEMENT

(1.) This matter is taken up through Video Conference today.

(2.) Heard learned counsel Sri.Ravi Shankar Shastry for petitioner and heard Sri.Harish Bhandary, learned counsel for respondent through VC.

(3.) These are the two criminal revision petitions filed under Section 397 of Cr.P.C against the Judgment passed in Criminal Appeal No.392/2013 wherein learned District Judge partly allowed the appeal and same came to be modified insofar as appellant therein is the petitioner in Crl.R.P.No.572/2015 was sentenced to pay a sum of Rs.40,000/- plus Rs.28,938/- in default to undergo simple imprisonment for a period of three months. It is also ordered that in case the amount is deposited an amount of Rs.39,000/- is ordered to be paid to the complainant by way of compensation and also Rs.28,938/- deposited by virtue of order dated 30.12.2013 to be given to the complainant as compensation as per the provision under Section 357 of Cr.P.C.