K.S.UMASHREE Vs. M.G.SURESH

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 XIII Additional Chief Metropolitan Magistrate, Bengaluru (hereinafter for brevity referred to as "the Trial Court") in C.C.No.14347/2016, holding the accused as 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 LVIII Additional City Civil and Sessions Judge (CCH-59), Bengaluru City, (hereinafter for brevity referred to as "the Sessions Judge's Court") in the appeal filed by her. 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 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, and also the independent affidavits of the revision petitioner/accused and the respondent/complainant. In the joint application filed by both side, the parties have reported that, they have settled the matter amicably and have compromised the matter. The learned counsel for the respondent/complainant orally submitted his 'no objection' in allowing the revision petition by setting aside the impugned judgments and acquitting the petitioner/accused of the offence punishable under Sec. 138 of the N.I. Act.