R. V. SANTHOSH Vs. STATE OF KERALA

JUDGEMENT

(1.) REVISION petitioner is the accused in C.C.No.150 of 2004 on the file of the Judicial Magistrate of the First Class- II (Mobile), Kottayam and the appellant in Crl.A.No.380 of 2004 on the file of the Sessions Court, Kottayam Division. He was convicted under section 138 of the Negotiable Instruments Act and sentenced to undergo simple imprisonment for one year and to pay compensation of Rs. 3, 00,000/- to the complainant, in default to undergo simple imprisonment for six months. On appeal filed by the accused, the lower appellate court confirmed his conviction and sentence. Now, the accused has come up in revision challenging his conviction and sentence.

(2.) WHEN the revision petition came up today, the counsel for the revision petitioner submits that the matter has been settled between the parties. Crl.M.A.No.5929/2011 has been filed by the revision petitioner/accused and the second respondent/complainant seeking permission to compound the offence. The said application is allowed and the offence is compounded.