K.G. SREEKATNA SWAMY Vs. PREMA

JUDGEMENT

(1.) This criminal revision petition is filed challenging the judgment and order of conviction dtd. 20/8/2014 passed by the XXII Addl. Chief Metropolitan Magistrate, Bengaluru, in C.C.No.4772/2012 and the judgment and order dtd. 1/1/2015 passed by the Fast Track Court-XII, Bengaluru, in Crl.A.No.1029/2014.

(2.) Learned Counsel for the parties jointly submit that the dispute between the parties has been amicably settled at the intervention of elders and well-wishers of both the parties, and therefore, they may be permitted to compound the offence involved in this case. They have filed a joint memo dtd. 20/2/2023 before the Court which has been duly signed by the parties and their respective advocates. The advocates have identified their respective parties who are present before the Court. The said joint memo reads as under:

(3.) Learned Counsel for the petitioner submits that in compliance of the order passed in Crl.A.No.1029/2014, an amount of Rs.15,500.00 i.e., 10% of the fine amount, has been deposited before the Trial Court on 6/11/2014 and pursuant to the interim order granted by this Court, the petitioner has deposited another sum of Rs.25,000.00 before the Trial Court on 3/6/2015. Therefore, a total sum of Rs.40,500.00 is in deposit before the Trial Court.