GOPI KUTTAN Vs. THOMAS O ULAHANNAN

JUDGEMENT

(1.) THE petitioner was convicted for the offence under section 138 of the Negotiable Instruments Act and he was sentenced to undergo simple imprisonment for a period of three months. He was also directed to pay compensation of Rs.60,000/- to the complainant under section 357(3) of the Code of Criminal Procedure. On appeal by the accused, the appellate court confirmed the conviction and sentence.

(2.) CRL.M.A. No. 12200 of 2006 was filed by the petitioner/accused and the first respondent/complainant, stating that the parties have amicably settled the dispute. That application was allowed.