B.NAGESH Vs. MANJUNATH

JUDGEMENT

(1.) Petitioner/accused and respondent/complainant are present before the Court. Both learned counsel representing them are also present.

(2.) In this revision petition filed u/sec.397 Cr.P.C ., petitioner who is accused before the trial Court has challenged the concurrent judgments of the trial Court as well as the Sessions Court. The trial Court has convicted him in C.C.No.1327/2017 for the offence punishable u/sec.138 of N.I. Act . The same is confirmed by the Sessions Court in Criminal Appeal No.5055/2019.

(3.) Now, the parties have compromised. A compromise petition i.e. application u/sec.320 of Cr.P.C. r/w Sec. 147 of N.I.Act, duly signed by both parties and their counsel is filed. The compromise petition reads as under: