MANJE GOWDA Vs. N.R. MANJUNATH

JUDGEMENT

(1.) This criminal revision petition is filed by the accused challenging the judgment and order of conviction and sentence dtd. 28/2/2013 passed by the JMFC, Mandya, in C.C.No.1015/2006 and the judgment and order dtd. 4/6/2015 passed by the II Addl. Sessions Judge, Mandya, in Crl.A.No.54/2013.

(2.) Learned Counsel appearing for the parties jointly submit that pending disposal of this revision petition, the dispute between the parties has been settled and the petitioner has agreed to pay the entire amount of Rs.1,50,000.00 covered under the cheque in question to the respondent/complainant in compliance of the judgment and order passed by the Trial Court in C.C.No.1015/2006.

(3.) Having regard to the settlement arrived between the parties, the parties have filed a joint memo which has been signed by the petitioner as well as the learned advocates appearing for both the parties. In the joint memo, it has been stated that the petitioner shall pay a total sum of Rs.1,50,000.00 to the respondent towards full and final settlement of the amount covered under the cheque. Out of the total sum of Rs.1,50,000.00, a sum of Rs.77,500.00 has been deposited by the petitioner before the Trial Court in C.C.No.1015/2006 on 24/2/2013 and the petitioner has no objection for withdrawal of the said amount by the respondent/complainant and for the balance sum of Rs.72,500.00, the petitioner has issued four demand drafts, the particulars of which are as under: