SHAJU M.S. Vs. JIJO M.D.

JUDGEMENT

(1.) This revision petition has been filed challenging the conviction and sentence passed by the court below in a proceedings under Sec. 138 of the Negotiable Instruments Act, 1881.

(2.) Now the matter has been settled between the parties. Accordingly, both the complainant and the accused filed a compounding petition before this Court as Crl.M.A.No. 1/2022. Another petition has been filed as Crl.M.A.No.2/2022 to waive the cost to be paid, as directed by the Supreme Court in Damodar S. Prabhu v. Sayed Babalal H. [2010 (5) SCC 663].

(3.) I went through the compounding petition. I am satisfied that the composition is voluntary. The matter has been amicably settled between the parties and according to the complainant he has no further grievance. Hence, I am of the view that the case stands compounded under Sec. 320 of Cr.P.C. The composition shall have the effect of acquittal of the accused under Sec. 320(8) of Cr.P.C.