K.Koteshwar Rao, Vanasthalipuram, ... vs The State Of A.P.,Rep.By P.P., High ...
2024 Latest Caselaw 3559 Tel

Telangana High Court

K.Koteshwar Rao, Vanasthalipuram, ... vs The State Of A.P.,Rep.By P.P., High ... on 3 September, 2024

     THE HONOURABLE SRI JUSTICE K. SURENDER

            CRIMINAL REVISION CASE No.2303 OF 2010

O R D E R:

This Criminal Revision Case is filed under Sections 397 and

401 of the Code of Criminal Procedure (for short 'Cr.P.C.) by

revision petitioner aggrieved by the Judgment dated 08.12.2010

passed in CRL.A.No.190 of 2010 by the learned II Additional

Metropolitan Sessions Judge at Hyderabad wherein the Judgment

of Conviction and Sentence dated 22.06.2010 passed in

C.C.No.234 of 2009 by the learned XX Additional Chief

Metropolitan Magistrate, Hyderabad for the offence under Section

138 of the Negotiable Instruments Act, was confirmed.

02. Learned counsel for revision petitioner would submit

that the matter has been compromised between the parties.

03. Having gone through the record, I do not find any

infirmity in concurrent findings recorded by both the Court below.

While confirming the conviction, since the case is quasi-criminal

in nature, keeping in view the submission made by learned

counsel for revision petitioner, the sentence of imprisonment is

reduced to that of the period already undergone by revision

petitioner. However, the fine component shall remain unaltered.

04. Accordingly, this Criminal Revision Case is partly

allowed. There shall be no order as to costs.

As a sequel, pending miscellaneous applications, if any,

shall stand closed.

____________________ K. SURENDER, J Dated: 03-SEP-2024 KHRM