(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-III, Ernakulam in S.T. No.6635/2012 and confirmed by the Additional Sessions Judge-VI, Ernakulam as per judgment dtd. 7/5/2022 in Crl.A. No.204/2019.
(2.) As the matter has been amicably settled, the revision petitioner as well as Adv. Ieans Chamakkala the learned counsel appearing for the 1st respondent/the original complainant jointly filed affidavit and Crl.M.A.No.5 of 2023 to compound the offence along with the revision petition. They also filed Crl.M.A.No.6 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 petitioner.
(3.) Since the grounds raised seeking exemption to deposit the cost found to be convincing, deposit of cost stands waived.