Chirra Venkanna , vs The State Of A.P., Rep By Pp., And ...
2022 Latest Caselaw 2441 Tel

            THE HON'BLE SRI JUSTICE N.TUKARAMJI

           CRIMINAL REVISION CASE No.1142 OF 2007

ORDER:

I.A.Nos.1 and 2 of 2022 have been filed with prayers to

permit the petitioner and respondent No.2 to enter into

compromise and to record the settlement between them,

thereby to set aside judgment of conviction and sentence in

CC.No.881 of 2001 dated 14.08.2007 on the file of Additional

Judicial First Class Magistrate, Kothagudem and the

judgment of confirmation vide Criminal Appeal No.8 of 2004

dated 14.08.2007 on the file of learned V Additional Sessions

Judge, (FTC), Kothagudem, Khammam District, for the

offence under section 138 and 142 of the Negotiable

Instruments Act, 1881.

2. The learned counsel for the petitioner/accused submits

that during the pendency of the Revision, a settlement has

been arrived between both the parties in terms of joint memo

of compromise signed by the parties and their respective

counsel and the same is placed on record.

3. Parties and their counsel are present in person.

On inquiry by this Court it is reported that they have

amicably settled the matter among themselves and prayed for

recording the settlement between them.

4. Having regard to the submissions and the settlement

arrived between the parties, compounding the offence under

section 138 and 142 of the Negotiable Instruments Act, 1881

in terms of joint memo found appropriate.

5. For that reasons, the I.A.Nos.1 and 2 of 2022 are

ordered and the offence under section 138 of the Negotiable

Instruments Act, 1881 is compounded and the

appellant/accused is acquitted of the charges framed against

him. In effect, the order of conviction and sentence passed by

the Trial Court i.e., Additional Judicial First Class Magistrate,

Kothagudem dated 14.08.2007, which was upheld by the

Appellate Court in Criminal Appeal No.8 of 2004 dated

14.08.2007 on the file of learned V Additional Sessions

Judge, (FTC), Kothagudem, Khammam District are hereby set

aside. Accordingly, the Criminal Revision Petition is disposed

of. As a sequel pending miscellaneous Petitions, if

any, shall stand closed. No costs.

___________________ N.TUKARAMJI, J Date : 08.06.2022.

krl

THE HON'BLE SRI JUSTICE N.TUKARAMJI

CRIMINAL REVISION CASE No.1142 OF 2007

Date:08.06.2022

krl