E.VIJAYACHANDRAN Vs. SUDHAKARAN

JUDGEMENT

(1.) The revision petitioner herein is the accused in C.C 673/1995 of the Judicial First Class Magistrate Court, Parappanangadi. He challenges the conviction and sentence against him under Sections 420 and 468 IPC. The conviction was confirmed in appeal by the Court of Session, Manjeri

(2.) On a perusal of the materials, I find that practically the issue is concerning the bouncing of a cheque. The complainant brought complaint alleging the I.P.C offences, and cognizance was taken by the learned Magistrate under Sections 420 and 468 I.P.C. Anyway, the trial went on, and the case ended in conviction.

(3.) Pending the revision proceedings, the parties came to terms amicably out of court, and thus settled the whole dispute. They were granted permission to compound the offence under Section 420 I.P.C on Crl M.A 6909/2017. The composition made by the parties as regards the offence under Section 420 I.P.C was accepted and recorded on Crl.M.A 6908/2017. Thus the offence under Section 420 I.P.C stands compounded under the law, with the permission of the court. Now what remains is the conviction under Section 468 I.P.C.