JOSEPH VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a revision petition filed under Sec. 397 of Cr.P.C. challenging conviction and sentence entered into by the Chief Judicial Magistrate, Kottayam as per judgment dtd. 30/10/2018 in S.T.No. 674 of 2016 and confirmed by the Additional Sessions Judge-II (Special), Kottayam, as per judgment dtd. 19/8/2020 in Crl. Appeal No. 185 of 2018.

(2.) As the matter has been amicably settled, the revision petitioner as well as the second respondent/the original complainant jointly filed Crl. M.A. No.1 of 2023 to compound the offence along with the revision petition. Adv. Sri. Alex George appearing for the complainant also conceded the settlement. They also filed Crl. M.A. No.4 of 2023 for waiver of cost for compounding the offence.

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