SYED AKBAR Vs. V B ADINARAYANA

JUDGEMENT

(1.) The Revision Petitioner herein is an accused in C.C. No. 183 of 2004 on the file of the Judicial Magistrate No. II, Salem and the Petitioner/accused stands convicted for an offence under Section 138 of Negotiable Instruments Act and sentenced to undergo simple 2 imprisonment for six months and to pay Rs. 50,000/-which is the cheque amount to the complainant as compensation under Section 357(3) of Code of Criminal Procedure, against which the Petitioner herein has preferred an appeal in C.A. No. 42 of 2007 in which, the conviction and sentence was confirmed, against which the present revision has been preferred by this Petitioner/accused.

(2.) The learned Counsel appearing for the Petitioner/accused submits that the matter is now compromised and the revision Petitioner has already deposited a sum of Rs. 15.000/-before the Judicial Magistrate No. II, Salem.

(3.) The learned Counsel appearing for the Respondent/complainant admits that the matter has been compromised and the Respondent/complainant is also ready to compound the offences. It is further submitted that a petition under Section 147 of the Negotiable Instruments Act is also now filed before this Court seeking permission of the Court for compounding the offences.