Boppa Suman, vs The State Of Andhra Pradesh,
2024 Latest Caselaw 515 Tel

Telangana High Court

Boppa Suman, vs The State Of Andhra Pradesh, on 6 February, 2024

       THE HON'BLE SRI JUSTICE E. V. VENUGOPAL

                    I.A.Nos.2 and 3 OF 2023

                             IN/AND

         CRIMINAL REVISION CASE No.1727 of 2011

ORDER:

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The Criminal Revision Case is filed against the judgment

dated 24.08.2011 in Criminal Appeal No.174 of 2010 on the file

of learned Principal Sessions Judge, Karimnagar District in

confirming the judgment dated 22.12.2010 in S.C.No.223 of

2010 on the file of learned Assistant Sessions Judge at Siricilla.

2. When the matter has been taken up for hearing, the

learned counsel for the petitioner and the unofficial respondent

No.2 submitted that both the parties have entered into

compromise and settled the matter before the High Court Legal

Services Committee for the State of Telangana and that

I.A.Nos.2 and 3 of 2023 were filed seeking permission to

compromise the matter and compound the alleged offences.

3. In view of the settlement arrived at between the parties

no purpose would be served in keeping the proceedings

pending. Having regard to the enabling provision of Section.320

of Criminal Procedure Code permission is accorded and the

compromise is recorded.

4. In view of the above, the Criminal Revision Case is

allowed and the conviction and sentence recorded against the

petitioner in judgment dated 24.08.2011 in Criminal Appeal

No.174 of 2010 on the file of learned Principal Sessions Judge,

Karimnagar District is hereby set aside. Consequently, the

petitioner/accused shall be set at liberty, forthwith, if he is not

required in any other case or crime. The memo shall form part

of this order.

5. Accordingly, I.A.Nos.2 and 3 of 2023 are allowed and

Criminal Revision Case No.1727 of 2011 is also allowed.

Miscellaneous petitions, if any, pending, shall stand

closed.

___________________________ JUSTICE E. V. VENUGOPAL

Date: 06.02.2024 Dsu