R. Narayana vs V. Srinivas Rao
2022 Latest Caselaw 6950 Tel

      THE HONOURABLE SRI JUSTICE K.SURENDER

        CRIMINAL REVISION CASE No.838 OF 2022

JUDGMENT:

This revision is filed by the petitioner challenging the

Judgment of the Special Judge for Trial of Offences under

SCs and STs (POA) Act-cum-VI Additional metropolitan

Sessions Judge, Secunderabad in Crl.A.No.123 of 2021,

dt.20.10.2022, confirming the conviction imposed by the

XX Additional Chief Metropolitan Magistrate,

Secunderabad in C.C.No.100631 of 2018 dt.19.03.2021.

2. In revision both the parties have appeared before this

Court and sought indulgence of this Court in allowing the

revision on the ground of compromise.

3. Both the parties are present in person and identified by

their respective counsel. When questioned, the complainant/1st

respondent stated that he has no grievance since he has

received the entire amount.

4. The offence under Section 138 of the Negotiable

Instruments Act is compoundable.

5. In the said circumstances, the revision petition is allowed

on the ground of compromise setting aside the Judgment of

the Special Judge for Trial of Offences under SCs and STs

(POA) Act-cum-VI Additional metropolitan Sessions Judge,

Secunderabad in Crl.A.No.123 of 2021, dt.20.10.2022,

confirming the conviction imposed by the XX Additional

Chief Metropolitan Magistrate, Secunderabad in

C.C.No.100631 of 2018 dt.19.03.2021. However, the

petitioner has to pay Rs.10,000/- to the Telangana High Court

Legal Services Committee, Hyderabad, within one week from

the date of receipt of a copy of this order.

Miscellaneous Petitions, if any, pending, shall also stand

closed.

__________________ K.SURENDER, J Date: 23.12.2022 tk

THE HON'BLE SRI JUSTICE K.SURENDER

CRIMINAL REVISION CASE No.838 OF 2022

Dt. 23.12.2022

tk