Medarametla Vijaya Raj Kumar, vs Nettem Venkat Rao, Another,
2022 Latest Caselaw 435 AP

     THE HON'BLE SRI JUSTICE RAVI NATH TILHARI

         CRIMINAL REVISION CASE No.301 of 2008

JUDGMENT: (through virtual mode)

       A representation is made on behalf of Sri A.Rajendra Babu, learned

counsel for the petitioner.

       2. The petitioner/de facto complainant filed complaint against the

accused/1st respondent under Section 138 of the Negotiable Instruments

Act (for short "N.I.Act"), registered as C.C.No.30 of 2005 on the file of the

court of the V Additional Munsif Magistrate, Guntur, which was allowed,

vide judgment, dated 12.01.2006, convicting the accused/1st respondent,

and awarding the sentence to undergo R.I for four months and also to

pay a fine of Rs.500/- in default to suffer S.I for one month.

3. Criminal Appeal No.30 of 2006 filed by accused/1st respondent

was partly allowed and thereby while maintaining the conviction, the

sentence was modified to the effect that the sentence of imprisonment

was set aside, but the fine amount was enhanced from Rs.500/- to

Rs.25,000/- with a direction that out of the said amount, Rs.20,000/- shall

be paid to the de facto complainant/petitioner as compensation.

4. Challenging the appellate order, the present revision has been

filed by the complainant.

5. During the pendency of the revision, the convict/1st respondent

has died. It was so represented on 19.01.2022 and recorded in the order

of the said date.

6. Learned counsel on behalf of the petitioner submits that the

petitioner, for want of knowledge of the whereabouts of the legal

representatives, has not taken steps on the death of the 1st respondent.

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

                                  2                                RNT,J
                                                      Crl.RC.301 of 2008

Pending miscellaneous petitions, if any, shall stand closed in

consequence.

_______________________ RAVI NATH TILHARI,J Date: 28.01.2022 Dsr