SIDDARAMAIAH Vs. S.V. NARENDRA

JUDGEMENT

(1.) The present revision petition has been filed by the accused, challenging the judgment of conviction and order on sentence passed by the learned XIV Additional Chief Metropolitan Magistrate, Mayo Hall, Bengaluru (hereinafter for brevity referred to as "the Trial Court") in C.C.No.52341/2013, 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 Court of the learned XXVIII Additional City Civil Judge at Mayohall Unit (CCH-29), Bangalore, (hereinafter for brevity referred to as "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 has filed the present revision petition.

(2.) Learned counsels from both side along with their respective clients, as identified by their learned counsels, are physically present in the Court.

(3.) Learned counsels from both side have filed a joint application - I.A.No.3/2022, under Sec. 147 of the N.I. Act, along with the affidavit of the petitioner. Both the parties have also filed a joint memo. Both in the application as well in the joint memo, the parties have reported that they have settled the matter amicably and have compromised the matter. The respondent has submitted his 'no objection' in allowing the revision petition by setting aside the impugned judgments and acquitting the petitioner of the offence punishable under Sec. 138 of the N.I. Act.