PRASANNA KUMAR Vs. VIVEKANANDASWAMI

JUDGEMENT

(1.) This Criminal Revision Petition has been filed by the accused challenging the judgment and order of conviction and sentence passed by the Court of Civil Judge & JMFC Arsikere (for short the 'Trial Court) in C.C.No.1210/2012 dtd. 1/3/2018 and the judgment and order passed by Court of V Additional District & Sessions Judge, Hassan (for short the 'Appellate Court') in Crl.A.No.58/2018 dtd. 26/6/2018.

(2.) Learned counsel appearing for the parties jointly submit that the dispute between the parties has been amicably settled during the pendency of this revision petition and in compliance of the judgment and order passed in C.C.No.1210/2012, the petitioner has deposited the fine amount before the trial Court and they have filed an application under Sec. 147 of N.I. Act with a prayer to permit them to compound the offence in view of settlement between the parties. The application is taken on record.

(3.) Having regard settlement arrived between the parties and since the petitioner has already complied the terms of the settlement, the parties to this revision petition are permitted to compound the offence for which the petitioner has been convicted and sentenced by the Courts bellow. Accordingly, the following:-