K.N. MOIDU Vs. P. KUNHIKRISHNAN

JUDGEMENT

(1.) Learned counsel for the revision petitioner and the respondents have filed an application under Sec. 320(1) of Cr.P.C. read with Sec. 147 of the Negotiable Instruments Act (for short 'the NI Act') seeking permission to compound the offence punishable under Sec. 138 of NI Act.

(2.) It is stated that the revision petitioner being the accused is convicted by the Trial Court for the offence punishable under Sec. 138 of NI Act. His appeal preferred before the First Appellate Court was dismissed and the present revision petition is filed seeking his acquittal. In the meantime, the parties have agreed to compound the offence. There is no impediment to accord permission to compound the offence. Hence, application is allowed and permission is accorded to compound the offence.

(3.) They have also filed an application under Sec. 320(1) of Cr.P.C. read with Sec. 147 of NI Act reporting settlement between the parties, which reads as under: