Chandrahasa vs S A Krishnegowda
2022 Latest Caselaw 4246 Kant

                             1



      IN THE HIGH COURT OF KARNATAKA AT BENGALURU

         DATED THIS THE 11TH DAY OF MARCH, 2022

                          BEFORE

           THE HON'BLE MR. JUSTICE H.P. SANDESH

        CRIMINAL REVISION PETITION NO.1324/2019

BETWEEN:

CHANDRAHASA
S/O SANNEGOWDA
AGED ABOUT 46 YEARS
R/O KALENAHALLI VILLAGE
OCC. AGRICULTURIST
R/O K HOSAHALLI VILLAGE
BETTADAPURA HOBLI
PERIYAPATNA TALUK
MYSURU DIST.-5772120
                                            ...PETITIONER

(BY SRI SYED AKBAR PASHA, ADVOCATE FOR
SIR MAHANTESH S HOSMATH, ADVOCATE)

AND

S A KRISHNEGOWDA
S/O ANNEGOWDA
SINCE DECEASED BY HIS LRS.

1. S K PURNIMA
D/O LATE S A KRISHNEGOWDA
AGED ABOUT 26 YEARS

2. S K CHAITRA
D/O LATE S A KRISHNEGOWDA
AGED ABOUT 23 YEARS
                                2



BOTH ARE R/OF KUNDANAHALLI VILLAGE
KASABA HOBLI, PERIYAPATNA TALUK
MYSURU DIST.-5772120
                                              ... RESPONDENTS
(BY SRI S.G.LOKESH, ADVOCATE)

     THIS CRIMINAL REVISION PETITION IS FILED UNDER
SECTION 397 R/W 401 CR.P.C PRAYING TO          SET ASIDE THE
JUDGMENT OF CONVICTION AND SENTENCE DATED 30.08.2019
PASSED BY THE VIII ADDITIONAL DISTRICT AND SESSIONS
JUDGE, MYSURU SITTING AT HUNSUR IN CRL.A.NO.101/2018
AND ETC.

     THIS CRIMINAL REVISION PETITION COMING ON FOR
ORDERS THIS DAY, THE COURT MADE THE FOLLOWING:


                          ORDER

Heard the learned counsel appearing for the petitioner and

the learned counsel appearing for the respondents.

2. The respective counsel appearing for the parties, the

petitioner and the second respondent is personally present

before the Court and first respondent is present through video

conferencing.

3. The parties have filed the joint memo wherein in at

paragraph 3, they have stated that the matter has been settled

for an amount of Rs.2,00,000/- though the fine amount was

awarded by the Trial Court to the tune of Rs.4,00,000/-. The

parties have also stated in the joint memo that an amount of

Rs.50,000/- and another amount of Rs.1,50,000/- has been

deposited by the petitioner before the Trial Court at Periyapatna

in C.C.No.252/2008. The petitioner also submits that he has no

objections to withdraw the said amount.

4. In terms of the settlement arrived between the

parties, the respondents have agreed to take total amount of

Rs.2,00,000/- out of the total compensation of Rs.4,00,000/- as

full and final settlement. Accordingly, the revision petition is

disposed of and the petitioner/accused is acquitted for the

offence punishable under Section 138 of N.I.Act.

Sd/-

JUDGE

SN