Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 2092 OF 2009
[arising out of SLP(CRL.) No. 7011 of 2009]
GANESH S. HEGDE ..... APPELLANT
VERSUS
V.G. VEDESHWAR ..... RESPONDENT
O R D E R
Leave granted.
A joint application has been filed by the
parties to the effect that they have compromised the
matter and as a consequence thereof the sum of Rs.
45,000/- which is lying deposited in the Court of
Judicial Magistrate, First Class, Kumta vide receipt
no. 0385940 dated 05.09.2009 is to be received by the
complainant-respondent.
The learned counsel for the respondent also
states that he has no objection to the terms of the
compromise.
We, accordingly, allow the appeal in terms of
the compromise and direct the acquittal of the
appellant.
..................J
[HARJIT SINGH BEDI]
..................J
[J.M. PANCHAL]
NEW DELHI
NOVEMBER 09, 2009.