M A RADHA Vs. RAMACHANDRAPPA

JUDGEMENT

(1.) This appeal is by the appellant being aggrieved by the impugned judgment and order dated 31.7.2009 passed in Crl.A.Nos.36 and 37/2007 on the file of the Addl. Sessions Judge (FTC), Chitradurga, wherein the appellate court has reversed the order of conviction and sentence passed by the Prl.Civil Judge (Jr.Dn.) and JMFC, Chitradurga in C.C.No.350/2000 dated 28.6.2007.

(2.) Heard the learned counsel appearing for the appellant and the counsel appearing for the accused/respondent.

(3.) During the course of the submissions, counsel appearing for the appellant Sri Nagarajaiah and counsel appearing for the 1st respondent M/s Balan Associates submitted that in the light of the joint memo filed on 1.3.2013 the matter has been settled between the parties amicably and further, they submit that as per the terms and conditions of the joint memo dated 1.3.2013 duly signed by the appellant and the 1st respondent/accused no.1 and their respective counsel and also the parents of the appellant as well as the respondents, the instant appeal may be disposed of in view of filing of separate memo for withdrawing the appeal. Further, they submit that the offence under Section 494 IPC involved is compoundable under Section 320 Cr.P.C.