VISHWANATHA Vs. SHRIRAM TRANSPORT FINANCE CO LTD

JUDGEMENT

(1.) This Criminal Revision Petition under Sec. 397 of Code of Criminal Procedure, 1973 (for short ' Cr.P.C ') has been filed challenging the judgment and order of conviction and sentence passed by the Court of Principal Senior Civil Judge and ACJM at Puttur (for short the 'Trial Court) in C.C.No.87/2014 dtd. 24/2/2020 and the judgment and order passed by the V Additional District & Sessions Judge, Dakshina Kannada, Mangaluru (for short the 'Appellate Court') in Crl.A.No.5048/2020 dtd. 15/10/2022.

(2.) Learned counsel for the parties jointly submit that the dispute between the parties has been amicably settled and in terms of settlement, they have filed a joint memo before this Court today. They submit that the petitioner has deposited 50% of the fine amount imposed by the Trial Court and for balance 50% of the fine amount, the petitioner has issued a demand draft bearing no.859800 in favour of the respondent and thereby the entire fine amount of Rs.3,10,000.00 is paid by the petitioner.

(3.) The joint memo filed by the parties which is also signed by their respective advocates is taken on record.