ABDUL KHANI Vs. A S VARGHESE

JUDGEMENT

(1.) THE accused in S.T. No. 1338 of 2005 on the file of the J.F.C.M. II, Pathanamthitta, for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881, challenges the conviction entered and the sentence passed against him concurrently by the courts below.

(2.) PENDING this revision, the parties have settled the matter. Crl.M.A. No. 11253 of 2010 has been filed under Section 147 of the Negotiable Instruments Act, 1881 seeking permission to record the composition entered into between the revision petitioner and the complainant. The said petition has been signed by both the revision petitioner as well as the complainant and their respective counsels. In the light of this development, the aforementioned composition is recorded and it will have the effect of an acquittal of the revision petitioner within the meaning of Sec. 320 (8) Cr.P.C.