Smt. Dirishala Sujatha, ... vs Alasyam Srinivasa Rao, Khammam ...
2023 Latest Caselaw 652 Tel

     THE HON'BLE SMT. JUSTICE G. ANUPAMA CHAKRAVARTHY

                     I.A.No.1 of 2023
                          IN/AND
              CRIMINAL APPEAL No.336 of 2017

JUDGMENT :

The matter was referred to High Court Legal Services

Committee for identifying the parties and for recording the

compromise between the parties. A Joint Compromise Memo

was filed by the parties to that effect.

2. Basing on the directions, the Secretary, Legal Services

Committee has identified both the parties and recorded the

compromise. Memorandum of compromise was also taken on to

the record.

3. In view of the above, the criminal appeal is disposed of in

terms of the memorandum of compromise, however, on payment

of Rs. 2,000/- (rupees Two Thousand) to Army Relief Fund on or

before 10.02.2023, to bring the compromise into effect.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________________ G. ANUPAMA CHAKRAVARTHY, J.

Date: 08.02.2023

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