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Kommuri Mohana Rao vs The State Of Andhra Pradesh
2024 Latest Caselaw 7646 AP

Citation : 2024 Latest Caselaw 7646 AP
Judgement Date : 23 August, 2024

Andhra Pradesh High Court - Amravati

Kommuri Mohana Rao vs The State Of Andhra Pradesh on 23 August, 2024

      THE HONOURABLE JUSTICE DR V R K KRUPA SAGAR

                       I.A.No.6 of 2024
                            IN/AND
            CRIMINAL REVISION CASE No.628 OF 2024


COMMON ORDER:

This Criminal Revision Case has been filed against the judgment,

dated 06.02.2024, passed in Criminal Appeal No.23 of 2018 by the

learned VIII Additional District & Sessions Judge-cum-V Additional

Metropolitan Sessions Judge, Vijayawada, confirming the conviction

and sentence imposed by the learned III Metropolitan Magistrate,

Vijayawada in C.C.No.1215 of 2016, vide judgment dated 09.01.2018.

2. A private complaint was filed by 2nd respondent herein against

the revision petitioner herein for the offence punishable under Section

138 of the Negotiable Instruments Act, 1881 (for brevity 'N.I. Act'). By

judgment, dated 09.01.2018 in C.C.No.1215 of 2016, the learned III

Metropolitan Magistrate, Vijayawada found the revision petitioner herein

guilty of the offence under Section 138 of the NI Act and convicted and

sentenced him to undergo S.I for a period of one (01) year and also to

pay fine of Rs.3,000/- in default simple imprisonment for three months.

Against the said conviction and sentence, the petitioner herein filed

Criminal Appeal No.23 of 2018 on the file of the learned VIII Additional

District & Sessions Judge-cum-V Additional Metropolitan Sessions

Judge, Vijayawada. The said Criminal Appeal was dismissed by the

learned Sessions Judge, by judgment dated 06.02.2024, confirming the

conviction and sentence recorded by the learned Magistrate in

C.C.No.1215 of 2016. Against the said judgment, the

petitioner/accused has filed the present Revision Case.

3. In pursuance of the compromise made in I.A.No.6 of 2024, it is

stated that both parties have settled their differences and entered into a

Memorandum of compromise. It is stated that there is no need to

prosecute the Accused and the Complainant has no objection to close

the case against the Accused.

4. The revision petitioner is in Central Prison, Rajamahendravaram.

His representative is present. Today, when the matter is taken up for

hearing, Respondent No.2 physically appeared before this Court and he

is identified by his respective learned counsel. The terms and

conditions of compromise mentioned in the affidavit are read over to the

parties and they admitted them as true and correct and voluntary. The

joint memo bears the signatures of the accused as well as the

complainant and the signatures of the accused are attested by Jailer,

Central Prison, Rajamahendravaram.

5. In view of the aforesaid facts and circumstances, as the parties

have entered into a compromise and compounded the offence in terms

of Section 147 of the N.I. Act, this Criminal Revision Case is allowed

setting aside the impugned judgment of conviction and sentence

passed against the revision petitioner, who is the accused and is in

Central Prison, Rajamahendravaram, in the judgment dated 09.01.2018

in C.C.No.1215 of 2016 on the file of the learned III Metropolitan

Magistrate, Vijayawada, which in turn was confirmed in the judgment

dated 06.02.2024 in Criminal Appeal No.23 of 2018 on the file of the

learned VIII Additional District & Sessions Judge-cum-V Additional

Metropolitan Sessions Judges, Vijayawada. The revision petitioner,

who is accused, is acquitted of the said offence in terms of Section

320(8) Cr.P.C.

6. Considering the Judgment of the Hon'ble Supreme Court of India

in Damodar S. Prabhu vs. Sayed Babalal H. ((2010) 5 Supreme

Court Cases 663) and the subsequent rulings, Rs.1,000/- is fixed as

costs and that shall be paid by the revision petitioner to the A.P. High

Court Legal Services Committee, High Court of Andhra Pradesh.

7. Accordingly, I.A.No.6 of 2024 and Criminal Revision Case No.628

of 2024 are allowed.

8. As a sequel thereto, the miscellaneous applications, if any,

pending in this Criminal Revision Case shall stand closed.

________________________ Dr. V R K KRUPA SAGAR, J Date: 23.08.2024 SDP

THE HON'BLE JUSTICE DR V R K KRUPA SAGAR

IN/AND CRIMINAL REVISION CASE No.628 OF 2024

Date: 23.08.2024 SDP

 
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