Unknown vs The Hon'Ble Sri Justice Ravi Nath ...
2022 Latest Caselaw 795 AP

        THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

           CRIMINAL REVISION CASE No.734 OF 2008
                         (VIRTUAL MODE)
JUDGMENT:

This revision was filed challenging the judgment dated

25.01.2008, passed in Criminal Appeal No.419 of 2005, whereby

the criminal appeal filed by the petitioner-convict was dismissed by

the XI Additional District and Sessions Judge (F.T.C), Guntur at

Tenali and the judgment and order dated 06.09.2005, passed in

C.C.No.190 of 2003 by the II Additional Munsif Magistrate, Repalle

convicting the petitioner for the offence punishable under Section

138 of the Negotiable Instrument Act (for short, "the N.I. Act") and

sentencing to suffer R.I for one year and to pay fine of Rs.5,000/-

and in default to suffer S.I for six months with direction that the

fine amount recovered shall be paid to the

complainant/respondent No.2 as compensation, was confirmed.

By order dated 21.05.2008, the revision was admitted and

the sentence of imprisonment imposed against the petitioner alone

was suspended the petitioner was released on bail subject to

conditions.

As per the proceedings sheet, before the National Lok Adalat,

on 14.12.2019 since the petitioner-accused expressed his inability

to pay the amount as demanded by the complainant, the matter

was referred to regular court.

On 21.12.2021, there was no representation from the side of

the petitioner and it was also represented that Sri Gade

Venkateswara Rao, learned counsel for the defacto-complainant-

respondent No.2 had passed away. Consequently, the notice was

issued to the respondent No.2 to engage some other counsel.

Fresh Vakalat was filed by Sri A. Venkata Durga Rao on behalf of

the 2nd respondent.

Today, also there is no representation from the petitioner's

side.

Sri A. Venkata Durga Rao, learned counsel for the 2nd

respondent-defacto-complainant submits that the petitioner-

accused has died about two years back and the legal

representatives of the deceased if any have not come forward to

pursue this case any further, till date.

Sri A. Venkata Durga Rao, learned counsel for the 2nd

respondent further submits that the 2nd respondent is not

interested any more in the present matter.

In view of the aforesaid, the revision is dismissed as abated.

As a sequel thereto, miscellaneous petitions, if any pending,

shall also stand closed.

________________________ RAVI NATH TILHARI, J Date.11.02.2022.

Gk

THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

CRIMINAL REVISION CASE No.734 OF 2008

Date:11.02.2022

Gk