C.V. SHANKARAPPA Vs. KRISHNAPPA

JUDGEMENT

(1.) This criminal revision petition under Sec. 397 Cr.PC is filed by the accused challenging the judgment and order dtd. 8/3/2021 passed by the Prl. Civil Judge and JMFC, Chintamani, in C.C.No.888/2016 and the judgment and order dtd. 30/12/2021 passed by the II Addl. District and Sessions Judge, Chikkaballapura sitting at Chintamani, in Crl.A.No.26/2021.

(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.3,50,000.00 from the petitioner, which the petitioner has already paid. The respondent-complainant who is present in person before the Court admits the receipt of the aforesaid amount of Rs.3,50,000.00 from the petitioner towards full and final settlement of his claim in the present case.

(3.) Learned Counsel for the parties jointly submit that they have now filed an application under Sec. 147 of the Negotiable Instruments Act, 1881 (for short, 'the Act') which is signed by both the parties and their respective advocates, seeking permission of this Court to compound the offence for which the petitioner was convicted and sentenced by the courts below.