Md. Saleem, vs The State Of Ap Rep By Its Pp Hyd.,
2022 Latest Caselaw 765 Tel

                HONOURABLE JUSTICE G. SRI DEVI

        I.A.No. 1 of 2014 (Crl.R.C.M.P. No. 2346 of 2014)
                              In/and
             CRIMINAL REVISION CASE No.776 of 2007

JUDGMENT:

1) Vide judgment, dated 25.09.2006 in C.C. 23 of 2002, the

Judicial Magistrate of First Class, Wanaparthy found the revision

petitioner guilty for the offence under Section 498-A IPC and

accordingly convicted him for the said charge and sentenced

him to undergo simple imprisonment for six months and to pay a

fine of Rs.500/-, in default, to suffer simple imprisonment for

two months, while acquitting A-2 to A-4 for the offence under

Section 498-A IPC. On appeal being filed by the revision

petitioner-A-1, the I Additional Sessions Judge at Mahabubnagar

vide judgment, dated 18.06.2007 dismissed the appeal

confirming the conviction imposed by the trial court, however,

modifying the sentence to the extent of payment of fine amount

of Rs.500/- to P.W.1 as compensation. Hence, the present

revision by the petitioner.

2) During pendency of the Criminal Revision, I.A.No.1 of

2014 (Crl.R.C.M.P. No. 2346 of 2014) came to be filed by the de

facto complainant, the wife of the revision petitioner, to record

the compromise. Along with the petition, Photostat copies of

the Aadhar Cards of the parties came to be filed. Today, both

the parties and their respective counsel are present before this

Court. The revision petitioner and the de facto complainant

jointly stated that they have settled the dispute before the Lok

Adalat Bench at Wanaparthy and the Lok Adalat passed Award

No. 122 of 2009, dated 24.10.2009. As seen from the copy of

the Award, the revision petitioner had paid a sum of

Rs.1,25,000/- to the wife, de facto complainant towards

permanent maintenance and in lieu thereof, she had agreed to

withdraw the pending cases, including the present revision.

This Court, when examined, the de facto complainant submitted

that out of her own volition and without there being any

pressure, she has entered into compromise and she has no

objection in case the petitioner is acquitted for the charge

under Section 498-A IPC. In view of the compromise entered

between the parties, no purpose would be served in keeping the

proceedings pending.

3) In the light of the compromise arrived at between the

parties and in the light of the Award of the Lok Adalat, dated

24.10.2009, I.A.No.1 of 2014 (Crl.R.C.M.P. No. 2346 of 2014) is

ordered. The copy of the Award, dated 24.10.2009 shall form

part of the record.

4) Consequently, the Criminal Revision Case is allowed in

terms of compromise, setting aside the judgments dated

25.09.2006 and 18.06.2007 passed in C.C.No. 23 of 2002 on the

file of the Judicial Magistrate of First Class, Wanaparthy and in

Crl.A.No. 119 of 2006 on the file of I Additional Sessions Judge,

Mahabubnagar. The petitioner is acquitted of the charge under

Section 498-A IPC.

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

________________ JUSTICE G. SRI DEVI 18.02.2022 tsr

HONOURABLE JUSTICE G. SRI DEVI

I.A.No. 1 of 2014 (Crl.R.C.M.P. No. 2346 of 2014) In/and CRIMINAL REVISION CASE No.776 of 2007

Dated: 18.02.2022

tsr