P R BALAN Vs. T B SUGATHAN

JUDGEMENT

(1.) THIS is an appeal filed against the acquittal order passed in S.T. No. 2696/99 on the file of the Judicial Magistrate of the First Class-I, Thrissur. By the impugned judgment the trial court acquitted the respondent on the ground that the appellant failed to establish that Ext.P6 cheque was issued in discharge of a debt or legally enforceable liability. The above finding is challenged in this appeal. During the pendency of the appeal, it is submitted that the case has been settled out of court. When the case came up for hearing today, learned counsel for the appellant submits that there is no intimation from the appellant. The learned counsel for the respondent submits that a compromise has been arrived at between the appellant and the respondent and he has produced a receipt to support his submission.

(2.) IN the above circumstances, this Court takes an independent view and accept the submission of the learned counsel for the respondent that the matter has been settled out of court. Hence, the appeal stands dismissed confirming the judgment of the trial court. The receipt is treated as part of the records.