C KAMALAM SANDHYA NIVAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner has been found guilty, convicted and sentenced in a prosecution under Section 138 of the N.I. Act. The appeal and the revision petition preferred by him before the learned Sessions Judge and this Court were dismissed and the verdict of guilty, conviction and sentence were upheld. The petitioner now faces the sentence of imprisonment for one year.

(2.) The cheque is for an amount of Rs.90,000/- At the post revision stage, the parties have settled their disputes and the petitioner has come to this court with this petition under Section 482 Cr.P.C. to accept the composition and to save the petitioner of the obligation to undergo the substantive sentence of imprisonment for one year.

(3.) The second respondent/complainant has entered appearance through Adv. C. Rajendran. Annex.II joint statement filed by the petitioner and the second respondent shows that the parties have settled their disputes amicably. The said joint statement is duly counter signed by Adv. Sree Ranganadhan, Kollam, who, it is submitted, was appearing before the court below for the second respondent/ complainant.