NOUSHAD Vs. SUMESH P.V.

JUDGEMENT

(1.) The accused in S.T. No.2220 of 2014 on the files of the Judicial First Class Magistrate Court, Ponnani has filed this revision petition against the concurrent findings of the conviction and sentence by the Trial Court and the Appellate Court in respect of the offence under Sec. 138 of Negotiable Instruments Act attributed against him.

(2.) Now, the issue involved is said to have been settled between the parties. Crl.M.A.No.1 of 2024 is accordingly filed jointly by the revision petitioner and the 1st respondent for compounding the offence.

(3.) Having regard to the facts stated in the aforesaid application as well as the affidavit filed by the 1st respondent, who is the defacto complainant in S.T.No.2220 of 2014 of the Judicial First Class Magistrate Court, Ponnani, I deem it appropriate to dispose of the matter in accordance with the composition of the offence.