REJI P P Vs. V J FRANCIS

JUDGEMENT

(1.) THIS revision is in challenge of the judgment of learned Sessions Judge, thrissur in Crl. Appeal No. 159 of 2001 confirming conviction and sentence of the petitioner for offence punishable under Section 138 of the Negotiable instruments Act (for short, "the Act" ).

(2.) PETITIONER and respondent No. 1 filed Crl. M. A No. 5224 of 2009 reporting settlement and seeking permission to compound the offence.

(3.) IT is seen from application No. 5224 of 2009 that parties have settled the dispute out of court. There is no reason to think that the composition is not voluntary. Offence under Sec. 138 of the Act is made compoundable under sec. 147 of the Act. Hence permission is granted and Crl. M. A. No. 5224 of 2009 is allowed. The composition entered between the petitioner and respondent No. 1 is accepted and that shall have the effect of acquittal of the petitioner under section 320 (8) of Code of Criminal Procedure. Criminal Revision Petition is disposed of as above. Criminal Miscellaneous petition No. 8639 of 2002 shall stand dismissed.