YASHAPALA M.C. Vs. MONAPPA GOWDA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 of Cr.P.C. is filed challenging the judgment and order of conviction and sentence passed by the Court of Civil Judge and JMFC Sullia in C.C.No.258/2020 dtd. 6/4/2021 and the judgment and order dtd. 5/9/2022 by the Court of V Additional District and Sessions Judge, D.K. Mangaluru, Sitting at Puttur, D.K. in Crl.A.No.5028/2021.

(2.) Learned counsel for the parties jointly submit that during the pendency of this revision petition, the dispute between the parties has been amicably settled and towards full and final settlement of the dispute, the respondent/complainant has agreed to receive a sum of Rs.2,20,000.00 from the petitioner and the petitioner has already paid the entire amount of Rs.2,20,000.00 to the respondent.

(3.) Learned counsel for the respondent/complainant has acknowledged receipt of the aforesaid amount of Rs.2,20,000.00 from the petitioner towards full and final settlement of his claim.