V. Janardhan Rao vs The State Of A.P.
2023 Latest Caselaw 951 Tel

      THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

          CRIMINAL REVISION CASE No.1398 of 2009

ORDER:

This Criminal Revision Case is filed against the Judgment

and decree dated 03.07.2009 in Crl.A.No.248 of 2008 passed by

the learned I-Additional Metropolitan Sessions Judge,

Hyderabad confirming the conviction and sentence passed in

C.C.No.50 of 2008 dated 25.07.2008 on the file of the learned

VII-Additional Chief Metropolitan Magistrate, Hyderabad.

2. Today when the matter came up for hearing, the learned

Counsel for the petitioner stated that petitioner/accused passed

away. In fact, he paid the entire amount and the offence is

reduced under Section 138 of N.I.Act.

3. The learned Public Prosecutor is also present and ratifies

the same.

4. As the petitioner/accused is no more, the present

Criminal Revision Case is dismissed as abated.

Miscellaneous petitions pending, if any, shall stand

closed.

_________________________ JUSTICE P.SREE SUDHA DATED: 24.02.2023

tri

THE HONOURABLE SMT. JUSTICE P.SREE SUDHA

CRIMINAL REVISION CASE No. 1398 of 2009

DATED: 24.02.2023

TRI