P. V. HIREMATH Vs. K. SHIVALINGAPPA

JUDGEMENT

(1.) This Criminal Revision Petition is filed by the petitioner, being aggrieved by the judgment of conviction and order of sentence dtd. 29/11/2021 in C.C.No.2/2020 on the file of the Court of Senior Civil Judge and JMFC, Soraba and its confirmation judgment and order dtd. 8/9/2022 in Crl.A.No.10037/2021 on the file of the Court of V Additional District and Sessions Judge, Shivamogga, sitting at Sagar, 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 ' N.I Act ).

(2.) Heard Shri Mahesh R.Uppin, learned counsel for the petitioner and Shri Vasantha Kumar K.M, learned counsel for the respondent.

(3.) Both learned counsels submit that the parties have settled the dispute amicably and filed joint application I.A.No.1/2023 under Sec. 147 of the N.I. Act along with a Joint Affidavit of even date. I.A.No.1/2023 and the joint affidavit are taken on record.