Sri. M. Sundaran vs Sri.V.Devasayagam
2021 Latest Caselaw 1939 Kant

IN THE HIGH COURT OF KARNATAKA AT BENGALURU

    DATED THIS THE 21ST DAY OF APRIL, 2021

                     BEFORE

THE HON'BLE Dr.JUSTICE H.B.PRABHAKARA SASTRY

       CRIMINAL APPEAL No.1143 OF 2020


BETWEEN:


SRI. M. SUNDARAN
AGED ABOUT 57 YEARS,
S/O LATE T MADHAVAN
R/AT NO.306,
2C,HRBR LAYOUT
ST.THOMAS TOWN POST,
BENGALURU-560 084
AND PRESENTLY R/AT NO.43,
3L MAIN,
RAMAIAH LAYOUT,
HRBR BENGALURU-560 084
                                         ...APPELLANT

(BY SRI. K.K. VASANTH, ADVOCATE)

AND:

1 . SRI.V.DEVASAYAGAM
AGED ABOUT 61 YEARS,
S/O LATE N DEVANAYAGAM
R/AT NO.58,
KENCHAPPA ROAD
FRAZER TOWN
BENGALURU-560 035

2 . SMT. A. VIMALA DEV
AGED ABOUT 55 YEARS,
W/O V DEVASAYAGAM
                                               CRL.A. NO.1143/2020
                                  2


       R/AT NO.58,
       KENCHAPPA ROAD,
       FRAZER TOWN
       BENGALURU-560 035.
                                                    ...RESPONDENTS


      THIS CRIMINAL APPEAL IS FILED UNDER SECTION 378(4) OF
CR.P.C., PRAYING TO CALL FOR RECORDS AND MODIFY THE JUDGMENT
DATED 30.03.2017 IN C.C. NO.26175/2013 PASSED BY X ADDL. JUDGE &
XXXV ADDL. CMM, BENGALURU AND ENHANCE THE SENTENCE TO PAY
FINE AMOUNT TO `12,00,000/- AND ALSO PAY SAID SUM OF
`12,00,000/- AS COMPENSATION TO THE APPELLANT AND FAILING
WHICH RESPONDENT NO.1 TO UNDERGO IMPRISONMENT FOR SIX
MONTHS AND PASS SUCH OTHER ORDER AS THE COURT DEEMS FIT TO
MEET ENDS OF JUSTICE.


     THIS CRIMINAL APPEAL COMING ON FOR ORDERS THROUGH
VIDEO CONFERENCING / PHYSICAL HEARING THIS DAY, THE COURT
MADE THE FOLLOWING:-

                              ORDER

Learned counsel for the appellant who is physically present

submits that in view of the settlement that has been arrived

between the parties, the appellant would not press this appeal.

In view of the said submission, the appeal stands disposed of

as not pressed.

Sd/-

JUDGE sac*