MUHAMMED HABEEBULLA Vs. SUJITH

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 15 days and was directed to pay compensation of Rupees One Lakh under Section 357(3) of the Code of Criminal Procedure. On appeal by the accused, the appellate court confirmed the conviction and sentence, and dismissed the appeal. THE complainant and the accused settled the dispute and Crl.M.A.No.11673 of 2006 was filed by them under Section 147 of the Negotiable Instruments Act. That application is allowed. Accordingly, the Crl.R.P. Is allowed. THE conviction and sentence of the petitioner are set aside and petitioner is acquitted under Section 320 of the Code of Criminal Procedure.