E.Sathyamoorthy vs C.Sivakumar
2022 Latest Caselaw 13763 Mad

Citation : 2022 Latest Caselaw 13763 Mad
Judgement Date : 2 August, 2022

Madras High Court

E.Sathyamoorthy vs C.Sivakumar on 2 August, 2022

                                                                                     1Crl.R.C.No.797 of2022

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 02.08.2022

                                                         CORAM :

                      THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                    Crl.R.C.No.797 of 2022

                E.Sathyamoorthy                                     ... Petitioner

                                                           Versus

                C.Sivakumar                                         ... Respondent

                Prayer: Criminal Revision Case filed under Section 397 r/w 401 of Criminal
                Procedure Code, to set aside the judgment, dated 25.02.2021 passed in
                C.A.No.80 of 2019 on the file of the learned I Additional District and Sessions
                Judge, Erode, confirming the sentence imposed in the judgment, dated
                20.02.2019 in S.T.C.No.164 of 2017 on the file of the learned Judicial
                Magistrate, Fast Track Court No.II, Erode and to allow the above Criminal
                Revision.

                                   For Petitioner      : Mr.R.Nalliyappan

                                   For Respondent      : Mr.P.Kannan Kumar

                                                    ORDER

Today, when the matter came up for hearing, both parties present. it is

reported by both sides learned Counsel and a Memorandum of Compromise is

also filed, in and by which, the respondent/complainant has accepted the

amount paid by the petitioner/accused as full quit for the purpose of this case https://www.mhc.tn.gov.in/judis

1Crl.R.C.No.797 of2022

and is willing to drop all the further proceedings and compound the offence.

2. In that view of the matter, this Criminal Revision Case is allowed on

the following terms:-

(i) The conviction and sentence of the petitioner/accused, by the

judgment, dated 20.02.2019 in S.T.C.No.164 of 2017 on the file of the learned

learned Judicial Magistrate, Fast Track Court No.II, Erode, as confirmed by the

learned I Additional District and Sessions Judge, Erode, by the judgment, dated