Morem Ravi Kumar vs The State Of Telangana
2021 Latest Caselaw 417 Tel

                HONOURABLE JUSTICE G. SRI DEVI

                       I.A.No.2 of 2020
                            In/and
               CRIMINAL APPEAL No.1557 of 2018

JUDGMENT:

The present Criminal Appeal is filed under Section 374 (2) of

Cr.P.C., challenging the conviction and sentence imposed against

the appellant/A-1 for the offences punishable under Section 498-A

of I.P.C. and Section 4 of the Dowry Prohibition Act in Crl.A.No.33

of 2016 on the file of the Principal Sessions Judge, Khammam.

During pendency of the Criminal Appeal, I.A.No.2 of 2020

came to be filed by the 2nd respondent to record the compromise.

Along with the petition, a joint memo which is signed by the

parties and their counsel, photographs of the parties and Photostat

copies of their Aadhar Cards came to be filed. It is stated in the

affidavit that at the intervention of elders and well wishers, the

parties have settled their disputes in terms of the Mutual

Agreement, which is filed along with the compromise petition. As

per the Mutual Agreement, the appellant, who is the husband of

the second respondent, agreed to pay Rs.5,00,000/- towards

permanent alimony to the second respondent and her son.

Today, the appellant and the second respondent are present

before this Court and they were identified by their respective

counsel. This Court, when examined, both the parties have stated

that at the instance of the elders, they have settled the matter out

of the Court and the second respondent has acknowledged the

receipt of Rs.5,00,000/- and she has no objection for setting aside

the conviction and sentence imposed against the appellant/A-1.

The Mutual agreement shall do form part of this order.

In the light of the compromise arrived at between the

parties, the compromise memo filed by both the parties is

recorded and I.A.No.2 of 2020 is ordered.

In the result, the Criminal Appeal is allowed in terms of

compromise. The conviction and sentence recorded against the

appellant/A-1 for the offences punishable under Section 498-A IPC

and Section 4 of the Dowry Prohibition Act, 1961 in Crl.A.No.33 of

2016 on the file of the Principal Sessions Judge, Khammam, are set

aside and accordingly, he is acquitted for the said offences. The

bail bonds of the appellant shall stands cancelled.

Miscellaneous petitions, if any, pending, shall stand closed.

________________ JUSTICE G. SRI DEVI 12.02.2021 gkv

HONOURABLE JUSTICE G. SRI DEVI

I.A.No.2 of 2020 In/and CRIMINAL APPEAL No.1557 of 2018 Dated: 12.02.2021

gkv