MOREM RAVI KUMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The present Criminal Appeal is filed under Section 374 (2) of Cr.P.C., challenging the conviction and sentence imposed against the appellant/A-1 for the offences punishable under Section 498-A of I.P.C. and Section 4 of the Dowry Prohibition Act in Crl.A.No.33 of 2016 on the file of the Principal Sessions Judge, Khammam.

(2.) During pendency of the Criminal Appeal, I.A.No.2 of 2020 came to be filed by the 2nd respondent to record the compromise. Along with the petition, a joint memo which is signed by the parties and their counsel, photographs of the parties and Photostat copies of their Aadhar Cards came to be filed. It is stated in the affidavit that at the intervention of elders and well wishers, the parties have settled their disputes in terms of the Mutual Agreement, which is filed along with the compromise petition. As per the Mutual Agreement, the appellant, who is the husband of the second respondent, agreed to pay Rs.5,00,000/- towards permanent alimony to the second respondent and her son.

(3.) Today, the appellant and the second respondent are present before this Court and they were identified by their respective counsel. This Court, when examined, both the parties have stated that at the instance of the elders, they have settled the matter out of the Court and the second respondent has acknowledged the receipt of Rs.5,00,000/- and she has no objection for setting aside the conviction and sentence imposed against the appellant/A-1. The Mutual agreement shall do form part of this order.