STATE OF KARNATAKA Vs. KALLAPPA SOMANNA KAMBLE

JUDGEMENT

(1.) Both the parties and their counsel are present. The parties filed compromise petition setting out the terms agreed to between them. As per the terms of the compromise petition, the Petitioner herein who is the accused has agreed to pay and the Respondent -complainant has agreed to receive a sum of Rs. 15 lakhs in full and final settlement of his claim in the case. Out of these 15 lakhs, a sum of Rs. 12.20,000/- has been deposited before the trial Court and for the balance of Rs. 2,80,000/- a Demand Draft drawn on Bank of India, Margoa, Goa has been handed over to the Respondent, the receipt of which the Respondent has acknowledged.

(2.) In the light of the joint memo, the Respondent states that he has no objections to close the matter by recording the same and to modify the judgment of conviction and order of sentence Passed by the trial Court and affirmed by the Appellate Court.

(3.) Accordingly, the compromise petition filed by the parties is taken on record and in terms of the compromise petition, the judgment of the courts below are modified, in the light of the amount received by the Respondent, the judgment of conviction and order of sentence is modified, accordingly. The Respondent is at liberty to withdraw the amount in deposit before the trial Court.