TARA B.M. Vs. H.V.PRABHAKAR

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 of Cr.P.C. is filed by the accused challenging the judgment and order of conviction and sentence passed by the Court of XXVII Addl. Chief Metropolitan Magistrate, Nrupathunga Road, Bengaluru City in C.C.No.2754/2015 dtd. 12/3/2015 and the judgment and order dtd. 9/8/2019 passed in Crl.A.No.525/2015 by the Court of 55th Addl. City Civil & Sessions Judge, Bangalore (CCH-56).

(2.) Learned counsel for the parties jointly submit that the dispute between the parties has been amicably settled during the pendency of this revision petition and towards full and final settlement of the amount covered under the cheque in question, the respondent/complainant has agreed to receive a sum of Rs.8,75,000.00 from the petitioner. They submit that having regard to the settlement arrived between the parties, they have today filed an application under Sec. 320 of Cr.P.C. read with Sec. 147 of N.I. Act with a prayer to permit the parties to compound the offence for which the petitioner has been convicted and sentenced by the Courts below.

(3.) The said application which is signed by the parties and their respective advocates is taken on record. The relevant terms of the said application reads as follows: