Sivakami ... Revision vs Ramasamy Gounder ... Revision
2023 Latest Caselaw 576 Mad

                                                                         Crl.R.C.(MD)No.782 of 2022

                       BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED: 10.01.2023

                                                      CORAM:

                                  THE HON'BLE MR.JUSTICE G.ILANGOVAN

                                          Crl.R.C.(MD)No.782 of 2022


                Sivakami                                      ... Revision Petitioner /Appellant /
                                                                                       Accused

                                                        Vs.


                Ramasamy Gounder                           ... Revision Respondent / Respondent /
                                                                                Complainant


                Prayer: This Criminal Revision Case filed under Section 397 r/w 401 Cr.P.C.,
                to call for the records from the learned Additional District and Sessions Court,
                Dindigul in C.A.No.33 of 2012 dated 11.11.2013 modifying the judgment of the
                learned Fast Track Court at Magisterial Level (Judicial Magistrate Court) at
                Palani, in C.C.No.112 of 2011 dated 27.02.2012 and set aside the same by
                allowing this revision.


                                     For Petitioner   : Mr. S.Karthik

                                     For Respondent : Mr. C.Gangai Amaran




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                                                                         Crl.R.C.(MD)No.782 of 2022

                                                  ORDER

The revision has been filed to call for the records from the learned

Additional District and Sessions Court, Dindigul in C.A.No.33 of 2012 dated

11.11.2013, modifying the judgment of the learned Fast Track Court at

Magisterial Level (Judicial Magistrate Court) at Palani, in C.C.No.112 of 2011

dated 27.02.2012 and set aside the same by allowing this revision.

2. The matter has been compromised between the parties before the

Mediation Centre and the terms of compromise is also produced. The parties are

also present before the Court.

3. In view of the mediation report, settlement has been reached between

the parties before the Mediation Centre, judgment of conviction and sentence

imposed upon the petitioner passed by the trial Court and modified by the

appellate Court is set aside. There is no fine amount. Compensation amount of

Rs.1,50,000/- is also deposited by the revision petitioner before the concerned

Court and the respondent has already withdrawn the amount.

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Crl.R.C.(MD)No.782 of 2022

4. Since it is the compoundable offence and the compromise has been

reached between the parties, the Criminal Revision Case is allowed.

10.01.2023 NCC : Yes/No Index :Yes/No Internet:yes/No indu

To

The Additional Public Prosecutor, Madurai Bench of Madras High Court, Madurai.

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Crl.R.C.(MD)No.782 of 2022

G.ILANGOVAN,J.

indu

Crl.R.C.(MD)No.782 of 2022

10.01.2023

https://www.mhc.tn.gov.in/judis