Kollipara Prasad vs The State Of A.P.
2022 Latest Caselaw 1768 AP

     THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

                       I.A.Nos.1 & 2 of 2022

                              In/And

           CRIMINAL REVISION CASE No.194 of 2013

COMMON ORDER:-

       Heard learned counsel for the petitioner and learned

public prosecutor appearing for the respondent-state.

2. When the matter is taken up for hearing, the learned

counsel for the petitioner and the respondents submitted that

the parties have entered into compromise and settled the matter

out of Court and that the terms of compromise are reduced into

writing in the form of memorandum of compromise and that

I.A.No.2 of 2022 has been filed seeking permission to record

compromise.

3. The petitioner and the 1st respondent are present before

this Court and have asserted the terms of compromise. They

filed their aadhaar cards and endorsed on the bundle for

compromise.

4. In view of the settlement arrived at between the parties no

purpose would be served in keeping the proceedings pending.

Having regard to the enabling provision of Section.320 of

Criminal Procedure Code permission is accorded and the

compromise is recorded.

5. Accordingly, I.A.Nos.1 & 2 of 2022 are allowed and the

Criminal Revision Case is allowed and the conviction and

sentence recorded against the petitioner for the offence under

Section.304 (A) of Indian Penal Code, in Judgment dated

27.09.2012 in C.C.No.75 of 2012 on the file of the Court of

learned Judicial Magistrate of First Class, Addateegala, which

was confirmed in Criminal Appeal No.393 of 2012 on the file of

the Court of learned Principal Sessions Judge, East Godavari,

Rajahmundry on 22.01.2013 is set aside. Consequently, the

accused shall be set at liberty, forthwith, if he is not required in

any other case or crime. The memorandum of compromise shall

form part of this order.

Miscellaneous petitions, if any pending, in the Criminal

Petition, shall stand closed.

________________________________________ JUSTICE TARLADA RAJASEKHAR RAO

Date: 12.04.2022 EPS

THE HON'BLE SRI JUSTICE TARLADA RAJASEKHAR RAO

I.A.No. 1 & 2 of 2022

In/And

CRIMINAL REVISION CASE No.194 of 2013

Date: 12-04-2022

EPS