N P MUHAMMED SHEREEF Vs. K N RAMACHANDRAN

JUDGEMENT

(1.) THE matter has been settled out of court. A compounding petition has been filed, signed by both the parties and their respective counsel. THE same is allowed. Matter stands compounded and the accused acquitted. THE amount in deposit i.e., Rs.25,000/- is permitted to be withdrawn by the accused/ revision petitioner. THE criminal revision petition is disposed of accordingly.