NUTHAKKI ATCHUTHACHARI Vs. STATE OF ANDHRA PRADESH

JUDGEMENT

(1.) I.A.No.1 of 2026 is the petition for permission to record compromise entered between the parties.

(2.) I.A.No. 2 of 2026 is the petition to record compromise entered between the petitioner and the de-facto complainant/2nd respondent.

(3.) Learned counsel for the petitioner submits that the instant Criminal Revision Petition has been preferred challenging an order dtd. 17/10/2012 of learned Court below in Sessions Case.No.272 of 2012, wherein the petitioner was charged with sec. 307 of Indian Penal Code along Sec. 498-A & 324 of IPC. After conclusion of trial, the learned Trial Court has found the petitioner to be guilty for the offence punishable under Sec. 498-A as well as 324 of I.P.C, thereby convicted. Against the order of conviction, the instant Criminal Appeal has been preferred vide Crl.A.No.385 of 2012. The learned Appellate Court has confirmed the order by dismissing the appeal. Hence this Criminal Revision Petition.