MEGHA M PADAVALKAR Vs. GOVIND V NAIKLABIC

JUDGEMENT

(1.) This Revision Petition is filed by the accused challenging the judgment and order of conviction and sentence dated 11.09.2012 passed in Criminal Case No.540 of 2008, on the file of JMFC (II-Court) at Karwar, thereby convicting him for the offence punishable under Section 138 of the Negotiable Instrument Act and sentencing him to undergo simple imprisonment for a period of one year and to pay fine of Rs.5,000/-, in default of payment of fine, to further undergo simple imprisonment for a period of three months and also directing payment of compensation amount of Rs.2,50,000/- to the complainant, which was confirmed in judgment dated 08.05.2018 passed in Criminal Appeal No.143 of 2012 filed by the accused on the file of the Principal District and Sessions Judge, Uttara Kannada, Karwar.

(2.) Both the learned counsels appearing for the parties submit that the matter has been settled between the parties before the Mediation Centre at Dharwad and they have also signed the Memorandum of Agreement made before the Mediation Centre, which reads as under:

(3.) The aforesaid report of the Mediation Centre is placed on record.