HARSHITH T. Vs. K. SHASHIDHARA

JUDGEMENT

(1.) This Criminal Revision Petition is filed under Sec. 397 of Cr.P.C. by the accused challenging the judgment and order of conviction and sentence dtd. 2/3/2020, passed in C.C. No.1202/2018, by the Senior Civil Judge and JMFC, Sullia, Dakshina Kannada, which has been confirmed in Crl.A.No.5009/2021 by the V Additional District and Sessions Judge, Dakshina Kannada, Mangaluru sitting at Puttur, Dakshina Kannada dtd. 20/7/2022.

(2.) Learned counsel for the parties at the inception 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 cheque in question, the respondent/complainant has agreed to receive a sum of Rs.75,000.00 and the said amount has already been paid to the respondent on 17/3/2023, by the petitioner.

(3.) They submit that having regard to the said settlement, an application under Sec. 147 of Negotiable Instruments Act, 1881 (-N.I. Act- for short) is filed seeking permission of this Court to compound the offence for which the petitioner has been convicted and sentenced by the Courts below.