P A JOSE Vs. JOSE THOMAS

JUDGEMENT

(1.) THE revision petitioner, who is the accused in C.C. No. 127/2001 in the file of Judicial First Class Magistrate Court, Kattappana, has filed an application seeking to compound the matter.THE above application is signed by the accused as well as the complainant and the respective counsel. THE same is allowed. THE case stands compounded and the accused acquitted. THE amount deposited shall be returned to the accused. THE Crl.R.P is disposed of accordingly.