MATTAPARTHI SAI PRASAD Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Revision Case, under Ss. 397 and 401 of Cr.P.C., is filed by the petitioner/accused, challenging the judgment, dtd. 1/4/2019, passed in Crl.A.No.1398 of 2017 by the learned Metropolitan Sessions Judge, Hyderabad, whereby, the Judgment dtd. 29/11/2017 passed in C.C.No.11 of 2017 by the learned XXI Special Magistrate, Hyderabad, convicting the petitioner/accused of the offence under Sec. 138 of the Negotiable Instrument Act and sentencing him to undergo simple imprisonment for four months and further directing him to pay compensation of Rs.10,00,000.00 to the complainant under Sec. 357(1)(b) of Cr.P.C., was confirmed.

(2.) Heard S.Rahul Reddy, learned counsel for the petitioner/accused, Sri P.Achutham Reddy, learned counsel for respondent No.2/complainant and perused the record.

(3.) Pending the criminal revision case, the respondent No.2/de-facto complainant has filed I.A.No.01 of 2023 along with joint memo of compromise requesting this Court to compound the offenses and to record the compromise entered in between the parties and accordingly, acquit the petitioner/accused of the offence charged against him in view of the compromise entered between the parties. The petitioner/accused also filed I.A.No.2 of 2023 requesting this Court to exempt/reduce the payment of costs, if any, while compounding the offence.