AKBAR BASHA Vs. STATE OF KERALA

JUDGEMENT

(1.) This Criminal Revision Petition has been filed under Ss. 397 and 401 of the Code of Criminal Procedure, 1973 challenging the judgment dtd. 13/12/2022 in Criminal Appeal No.288 of 2019 on the files of the III Additional District and Sessions Judge, Palakkad confirming the judgment dtd. 5/10/2019 in S.T. No.1794 of 2018 of the Judicial First Class Magistrate Court-I, Palakkad

(2.) The revision petitioner was prosecuted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881. The revision petitioner was convicted and sentenced by the Magistrate's Court, and the conviction and sentence was confirmed by the Appellate Court. Aggrieved by the conviction and sentence passed by the Appellate Court, the Revision Petition has been filed.

(3.) The revision petitioner now submits that the entire dispute has been settled between the parties. A Compounding Petition has been filed as Crl.M.A. No.3 of 2023 by the revision petitioner and the 2nd respondent under Sec. 147 of the Negotiable Instruments Act, 1881.