SANTHOSH Vs. KUNNAMKULAM FINANCING COMPANY LIMITED

JUDGEMENT

(1.) This is a revision petition filed under Ss. 397 and 401 of Cr.P.C. challenging conviction and sentence entered into by the Judicial First Class Magistrate Court, Chavakkad, Thrissur in C.C.No.1614/2008 and confirmed by the Additional Sessions Court - III, Thrissur, as per judgment, dtd. 29/1/2016 in Crl.A.No.235/2012.

(2.) As the matter has been amicably settled, the revision petitioner as well as the first respondent/the original complainant jointly filed Crl.M.A.No.2 of 2022 to compound the offence along with the revision petition. They also filed Crl.M.A.No.3 of 2022 to grant exemption from payment of 15% of cheque amount as cost for compounding the offence, highlighting the financial crisis of the revision petitioner.

(3.) Since the grounds raised seeking exemption to deposit the cost found to be convincing, deposit of cost stands waived.