ABOOBACKER Vs. IBRAHIM

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, Ponnani, as per judgment dtd. 22/6/2017 in S.T.No. 2512 of 2014 and also the judgment dtd. 20/2/2019 in Crl. Appeal No. 144 of 2017 passed by the Special Court for SC/ST (POA) Act Cases, Manjeri modifying the sentence.

(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.1 of 2023 to compound the offence along with the revision petition. They also filed Crl. M.A. No.2 of 2023 to grant exemption from payment of cost of compounding/compounding fee.

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