K. S. SHAJI Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a revision petition filed under Ss. 397 and 401 of the Code of Criminal Procedure challenging conviction and sentence entered into by the Judicial First Class Magistrate Court ' I, Cherthala, in C.C.No.399/2009 and confirmed by the Additional Sessions Court ' III, Alappuzha, as per judgment dtd. 26/12/2018 in Crl.A.No.291/2012.

(2.) Adv.Aswathi Suresh filed Vakalat for the first respondent/complainant. It is submitted by the learned counsel for the revision petitioners that the matter has been settled and petition to compound the matter has been filed. Adv.Mathew Jacob representing the learned counsel for the first respondent/complainant also conceded the settlement.

(3.) As the matter has been amicably settled, the revision petitioners as well as the first respondent/the original complainant jointly filed Crl.M.A.No.3 of 2023 to compound the offence along with the revision petition. They also filed Crl.M.A.No.4 of 2023 to grant exemption from payment of 15% of cheque amount as cost for compounding the offence, highlighting the financial crisis of the revision petitioners.