MANJUNATH N. R. Vs. M.S.RANGASWAMY

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner, being aggrieved by the judgment of conviction and order of sentence dtd. 1/3/2021 in C.C.No.9972/2018 on the file of the Court of XIII Additional Chief Metropolitan Magistrate, Bengaluru and its confirmation judgment and order dtd. 9/1/2023 in Crl.A.No.277/2021 on the file of the Court of LXIX Additional City Civil and Sessions Judge, (CCH-70), Bengaluru seeking to set aside the concurrent findings recorded by the Courts below, wherein the petitioner / accused is convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act (for short ' IPC ').

(2.) Heard Shri Annaiah.C.V, learned counsel for the petitioner and Shri R.G.Hegde, learned counsel for the respondent.

(3.) Both learned counsels submit that the parties have settled the dispute amicably and filed an application I.A.No.2/2023 under Sec. 147 of the Negotiable Instruments Act (for short " N.I. Act ") along with joint affidavit. The same is taken on record.