C.T. RAMACHANDRAIAH Vs. P. LALITHA

JUDGEMENT

(1.) This Criminal Revision Petition under Sec. 397 of Cr.P.C, is filed by the petitioner/accused challenging the judgment and order of conviction and sentence passed by the XIII Addl. C.M.M., Bengaluru in C.C.No.18387/2014 dtd. 11/3/2016 and the judgment and order dtd. 6/6/2019 passed in Crl.A.No.557/2016 by the LXIV Additional City Civil and Sessions Judge, Bengaluru.

(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 and towards full and final settlement of dispute involved in the case, the petitioner has agreed to pay a sum of Rs.2,00,000.00 and the respondent - complainant has agreed to receive the same. The parties have filed a joint memo dtd. 28/2/2023 and the terms of the said joint memo reads as under:

(3.) In view of settlement arrived between the parties, and taking into consideration the nature of the offence involved in this case, the parties are permitted to compound the offence punishable under Sec. 138 of N.I. Act. Accordingly, the following :-