KONDA SRINIVASU Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) Assailing the judgment dtd. 13/10/2009 in Crl.A.No.389 of 2009 on the file of the Court of learned III Additional Sessions Judge at Guntur, confirming the conviction imposed against petitioner/accused by the judgment dtd. 28/11/2008 in C.C.No.300 of 2007 on the file of the Court of learned Additional Judicial Magistrate of First Class at Bapatla, for the offence under Sec. 138 of Negotiable Instruments Act (hereinafter referred to as "N.I.Act"), but modified and reduced the sentence of imprisonment from one year to three (3) months simple imprisonment, the petitioner/accused filed the present criminal revision case under Sec. 397 r/w.401 of the Criminal Procedure Code, 1973 (hereinafter referred to as "Cr.P.C.").

(2.) The revision case was admitted on 30/10/2009 and the sentence of imprisonment imposed against the petitioner/accused was suspended, vide orders in Crl.R.C.M.P.No.2542 of 2009.

(3.) Pending criminal revision case, a joint memo filed by the revision petitioner along with 2nd respondent/complainant stating that they settled the matter amicably out of the Court, as such, the 2nd respondent intends to withdraw the complaint against the petitioner.