PUNUKOLLU PRADEEP Vs. STATE OF TELANGANA

JUDGEMENT

(1.) The criminal revision case is filed under Section 397 read with Section 401 Cr.P.C., against the judgment dated 11.02.2019 passed in Crl.A.No.309 of 2017 by the learned Additional Metropolitan Sessions Judge for Trial of Communal Offence Cases-cum-VII Additional Metropolitan Sessions Judge, Hyderabad, confirming the conviction and sentence imposed against the petitioner/accused vide judgment dated 07.03.2017 in C.C.No.17 of 2016 (old C.C.No.870 of 2016) on the file of XXI Special Magistrate, Hyderabad.

(2.) The petitioner/accused was convicted for the offence punishable under Section 138 of Negotiable Instruments Act, 1881 and sentenced to undergo simple imprisonment for a period of three months and to pay a fine of Rs.2,30,000/-, in default to undergo sentence of imprisonment for one month, and out of the fine amount, a sum of Rs.2,00,000/- shall be paid to the complainant under Section 357(1)(b) Cr.P.C., as compensation, and the same was confirmed by the appellate Court vide judgment dated 11.02.2019 in Crl.A.No.309 of 2017.

(3.) During pendency of revision, I.A.Nos.1 and 2 of 2021 are filed by both parties seeking leave of this Court to compound the offence and to record compromise as the matter was settled out of the Court and they filed a joint memo of compromise stating that petitioner/accused has deposited the amount of Rs.2,30,000/- before the lower Court and the same shall be withdrawn by the 2nd respondent/complainant and prayed to set aside the conviction and sentence of fine imposed by the Courts below.