E. RAVICHANDRAN Vs. R. SHANMUGASUNDARAM

JUDGEMENT

(1.) This Criminal Original Petition has been filed for recording Joint Compromise Deed dated 03.12.2018 entered between the petitioner and the respondent after the disposal of Crl.R.C.No.1042 of 2012 by this Court on 26.09.2018.

(2.) Heard Mr.L.Mouli, learned counsel for the petitioner.

(3.) The petitioner herein is the accused in STC.No.583 of 2009 on the file of the Judicial Magistrate-7, Coimbatore. The above referred case has been filed by the respondent against this petitioner alleging that the petitioner herein committed the offence under section 138 of Negotiable Instrument Act. Ultimately, after elaborate enquriy, the learned Judicial Magistrate pronounced the Judgment in which the petitioner was convicted alleging that he committed offence under section 138 of Negotiable Instrument Act. Against the said judgment, the petitioner herein preferred an appeal before learned Principal District and Sessions Court, Coimbatore in CA.No.76 of 2012 and the same has also been dismissed. Subsequent to that, Crl.R.C.No.1042 of 2012 which was filed by the petitioner has also been dismissed after confirming the conviction and sentence passed by the Judicial Magistrate-7, Coimbatore. Only in the said circumstances, the compromise was entered between the petitioner and the respondent in which, the petitioner discharges his liability by paying the cheque amount. Only thereafter for recording the same, this Application has been filed.