S. DEVEERA SHETTY Vs. B. VARADARAJU

JUDGEMENT

(1.) This petition is filed challenging the judgment dated 18.12.2013 rendered by the II Additional District and Sessions Judge, Chikmagalur in Crl. A. No. 183/2013 dismissing the appeal and confirming the judgment of conviction and order of sentence dated 16.04.2013 rendered by the II Additional Civil Judge and JMFC, Chikmagalur in C.C.No.30/2007 convicting the accused for the offence punishable under Section 138 of the Negotiable Act.

(2.) However, even during the pendency of the petition, the petitioner S. Deveera Shetty and the respondent B.Varadaraju, on this day, have filed an application by way of joint memo under Section 147 of the N.I. Act read with Section 320(2)(8) of the Cr.P.C. seeking permission of this Court to dispose of the petition and to acquit the petitioner/accused for the offence punishable under Section 138 of the N.I. Act.

(3.) It is submitted that as per the order of the learned II Addl. District and Session Judge, Chickmagalur in Crl. A. No. 183/2013, the petitioner has deposited 20% of the compensation amount. That this Hon'ble Court on 28.10.2014 in the above Criminal Revision Petition has directed the petitioner to deposit 50% of the Cheque amount. Accordingly the petitioner has deposited the amount in the court below.