K P ABDULLAKUTTY Vs. STATE OF KERALA

JUDGEMENT

(1.) THIS revision is in challenge of the judgment of learned Additional sessions Judge (Adhoc), Fast Track-II, Thrissur 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. 2 filed Crl. M. A. No. 4586 of 2009 reporting settlement and seeking permission to compound the offence.

(3.) IT is seen from Crl. M. A. No. 4586 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 Section 138 of the Act is made compoundable under section 147 of the Act. Hence permission is granted and Crl. M. A. No. 4586 of 2009 is allowed. The composition entered between the petitioner and respondent No. 2 is accepted and that shall have the effect of acquittal of the petitioner under section 320 (8) of the Code of Criminal Procedure. Revision Petition is disposed of as above.