MANJUNATH Vs. M.RATHNAMMA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 of Cr.P.C. is filed by the accused challenging the judgment and order of conviction and sentence passed by the Court of I Addl. Civil Judge & JMFC at Chickballapur in C.C.No.650/2009 dtd. 2/1/2020 and the judgment and order dtd. 9/11/2022 passed by the Court of III Addl. District & Sessions Judge at Chikkaballapura in Crl.A.No.09/2020.

(2.) Learned counsel for the parties jointly submit that the dispute between the parties has been amicably settled during the pendency of this revision petition and towards full and final settlement of the amount covered under the cheque in question, the complainant has agreed to receive a sum of Rs.9,70,000.00 from the petitioner. They submit that having regard to the settlement arrived between the parties, they have today filed a joint memo reporting settlement which is signed by the parties and their respective advocates.

(3.) The said joint memo is taken on record and the relevant terms of the joint memo read as follows: