D K RAJU Vs. KOMARLA HATCHERIES

JUDGEMENT

(1.) PETITIONER, who has been convicted for the offence punishable under Section 138 of N.I. Act and was sentenced to pay fine of Rs.1,40,000/-, in default to under go simple imprisonment for 12 months, having been unsuccessful in Crl.A.No.1305/2006, on the file of the City Civil and Sessions Court at Bangalore, has filed this revision petition.

(2.) SRI.B.Keshavamurthy, learned Advocate appearing for the petitioner submitted that the parties have entered into a settlement. Sri.V.S.Hedge, learned Advocate appearing for the respondent does not dispute the statement made by Sri.B.Keshavamurthy with regard to the parties having arrived at a settlement. Both the learned Counsels seek permission to compound the matter.

(3.) THE judgment of conviction passed against the petitioner for the offence punishable under Section 138 of N.I. Act remains unaltered. The sentence imposed to pay fine amount of Rs.1,40,000/- is modified to Rs.1,20,000/-. If the fine amount, as above, is not deposited before 31.08.2012, petitioner shall undergo simple imprisonment for six months. If the fine amount is realised, the same be paid to the respondent. The bail bond and surety bond executed by the petitioner will be in force up to 31.08.2012. In case the fine amount as above is not remitted on or before 31.08.2012, petitioner to surrender before trial Court on 01.09.2012, to undergo custodial sentence.