SOMAN Vs. FAISAL

JUDGEMENT

(1.) The accused in C.C.No.83 of 2003 on the file of the Judicial First Class Magistrate Court, Payyoli, challenges the judgment of conviction passed against him under Sec. 138 of the Negotiable Instruments Act, 1881, (for short ' the NI Act') in this Crl.Rev. Petition. The revision petitioner has been sentenced to undergo simple imprisonment till the rising of the Court. He was also directed to pay Rs.1,15,895.00 as compensation to the complainant.

(2.) When the matter was taken up for hearing, the complainant/respondent No.1 filed an application under Sec. 147 of the NI Act seeking permission to compound the offence stating that he has no surviving grievance against the accused.

(3.) I have heard the learned counsel for the complainant/respondent No.1, the learned Public Prosecutor and the learned counsel for the accused.