K. R. VIJAY KUMAR Vs. K. N. PRASHANTH

JUDGEMENT

(1.) This criminal revision petition is filed challenging the judgment and order of conviction and sentence passed in C.C.No.28067/2014 by the Court of XVIII Additional Chief Metropolitan Magistrate, Bengaluru City dtd. 15/7/2016 and the judgment and order dtd. 23/7/2018 passed by the LXVIII Additional City Civil and Sessions Judge, Bengaluru City (CCH-69) in Crl.A.No.894/2016.

(2.) Learned counsel for the petitioner and learned counsel for the respondent jointly submit that the parties to this revision petition have amicably settled the dispute between themselves and the respondent-Complainant has voluntarily agreed to receive a sum of Rs.8,50,000.00 (Rupees Eight Lakhs Fifty Thousand Only) towards full and final settlement. Learned counsel for the parties have filed a joint memo in this regard for reporting settlement which is also signed by the petitioner and respondent respectively. The advocates appearing for the parties have identified their parties. The said joint memo reads as under:

(3.) The memo is taken on record.