PISATI PRABHAKAR REDDY Vs. S. RAJASEKHAR REDDY

JUDGEMENT

(1.) The revision petitioner, who is the accused in C.C.No.69 of 2013 on the file of the VIII Special Magistrate, L.B. Nagar at Hastinapur, Ranga Reddy District, filed this Criminal Revision Case under Sections 397 and 401 Cr.P.C. challenging the conviction and sentence passed in the above C.C., for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881, which was confirmed by the learned III Addlitional District and Sessions Judge, Ranga Reddy District, L.B. Nagar, by its judgment, dated 18-01- 2016 in Crl.A.No.770 of 2013, but the learned Sessions Judge dismissed the appeal confirming the judgment and sentence passed by the Court below in the above C.C.

(2.) During pendency of the Criminal Revision, I.A.No.1 of 2021 came to be filed by the first respondent to record the compromise. Along with the petition, Memorandum of Understanding, dated 06-01-2020 and 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 and the revision petitioner paid the fine amount of Rs.5,80,000/- (Rupees five lakhs eighty thousands only) to the first respondent.

(3.) Today, both the parties 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 first respondent acknowledged to have received Rs.5,80,000/- (Rupees five lakhs eighty thousands only) and he has no objection for setting aside the conviction and sentence imposed against the revision petitioner/ accused.