GOPIKARAMANAN Vs. P K BHASKARAN NAIR

JUDGEMENT

(1.) THE revision petitioner is the accused who stands convicted for the offence under Section 138 of the Negotiable Instruments Act. THE petitioner has filed a compounding petition signed by both parties and their respective counsel. THE same is allowed. THE matter stands compounded and the accused is acquitted. THE Crl.R.P. is allowed.