H.MANJUNATH Vs. H.VANALAKSHMI

JUDGEMENT

(1.) The present revision petition has been filed by the accused, challenging the judgment of conviction and order on sentence passed by the 5th Additional Civil judge and J.M.F.C., at Tumakuru (hereinafter for brevity referred to as "the Trial Court") in C.C.No.4040/2015, holding the accused guilty for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter for brevity referred to as the " N.I. Act "), which was further confirmed by the Sessions Judge's Court in the appeal filed by him. Challenging the impugned judgments of conviction and order on sentence passed by both the Courts, the petitioner (accused) has filed the present revision petition.

(2.) Learned counsels from both side along with the respondent (complainant in the Trial Court), as identified by her learned counsel, are physically present in the Court.

(3.) Learned counsels from both side have filed a joint application - I.A.No.1/2022, under Sec. 147 of the N.I. Act, reporting that the parties have settled the matter, as such, the petitioner (accused) who is said to be in Judicial Custody in Criminal Case No.4040/2015, on the file of the 5th Additional Civil judge and J.MM.F.C., at Tumakuru, be released.