SATHISHA P. Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioners, being aggrieved by the judgment of conviction and order of sentence dtd. 24/2/2014 in C.C.No.744/ 2010 on the file of the I Additional Civil Judge and JMFC at Bhadravathi and its confirmation judgment and order dtd. 20/10/2015 in Crl.A.No.55/2014 on the file of IV Additional District and Sessions Judge, Shivamogga sitting at Bhadravathi, wherein the Trial Court convicted the petitioners for the offences punishable under Ss. 498(A), 506 of the Indian Penal Code (for short ' IPC ') and under Sec. 4 of the Dowry Prohibition Act (for short 'D.P Act').

(2.) Heard Sri.P.B.Umesh, learned counsel for the petitioners and Sri.Rahul Rai.K, learned HCGP for the respondent-State.

(3.) The learned counsel for the petitioners submit that the parties have settled the dispute amicably and filed a joint memo along with judgment and decree dtd. 11/9/2015 passed in M.C No.37/2015 on the file of Principal Senior Civil Judge and JMFC, Bhadravathi. The same is taken on record.