VARGHESE CHACKO ALIAS RAJU Vs. VARGHESE MATHEW

JUDGEMENT

(1.) This revision petition is directed against the concurrent verdict of guilty, conviction and sentence in a prosecution under Section 138 of the N.I. Act.

(2.) When this revision petition came up for hearing, the learned counsel for the respondent/complainant asserts before this Court and has filed a statement to the effect that the complainant has compounded the offence and this revision petition can be disposed of on the basis of the composition. The petitioner is said to be in prison. I am, in these circumstances, satisfied that such statement can be accepted without insisting as usual on a signed statement of the complainant.

(3.) The offence under Section 138 of the N.I. Act is now compoundable after the amendment to the N.I. Act. I am satisfied, from the submissions made at the Bar and the statement filed by the counsel for the complainant, that the parties have settled their disputes amicably. I find no reason not to accept the composition.