K T SUDHAMANI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner was found guilty under section 138 of the Negotiable Instruments Act and he was sentenced to undergo simple imprisonment for six months. THE conviction and sentence was challenged by the petitioner in appeal. THE appeal was partly allowed and while confirming the conviction, the sentence was modified and reduced to simple imprisonment for three months.

(2.) CRL.M.A.No. 12596 of 2006 filed by the parties under section 147 of the Negotiable Instruments Act was allowed. In the result, the CRL. Revision Petition is allowed. The conviction and sentence imposed on the petitioner are set aside and the petitioner is acquitted under section 320(8) of the Code of Criminal Procedure. The petitioner/accused and the second respondent/ complainant have filed this application jointly under section 147 of the Negotiable Instruments Act seeking leave to compound the offence under section 138 of the Negotiable Instruments Act. In the application, it is stated that the dispute is settled between the parties. The application is allowed.