G. VENKATESH Vs. V. SRINIVASA KRISHNA PRASAD

JUDGEMENT

(1.) This petition is filed challenging the judgment of conviction dtd. 11/9/2018 passed by the II Addl. Civil Judge and JMFC, Chikkaballapura in C.C.No.216/2013 and the consequent sentence to pay fine of Rs.17,20,000.00 for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. The petitioner has also challenged the judgment dtd. 13/10/2021 passed by the III Addl. District and Sessions Judge, Chikkaballapura in Crl.A.No.72/2018, by which the judgment of conviction and consequent sentence passed by the Trial Court was upheld.

(2.) When this revision petition is listed for admission, the learned counsel for the petitioner as well as the learned counsel for the respondent have filed a joint memo stating therein that the petitioner has paid the entire fine amount as ordered by the Trial Court in C.C.No.216/2013 and therefore, pray that the offence committed by the petitioner under Sec. 138 of the Negotiable Instruments Act, 1881, be compounded.

(3.) The learned counsel for the petitioner submitted that the petitioner is in judicial custody and therefore, appropriate orders be passed to forthwith release him.