P NANGA GOUNDAN Vs. P POOVATHAL

JUDGEMENT

(1.) THE revision petitioner herein is an accused in C.C.No.152 of 2005 and C.C.No.606 of 2005 on the file of the learned Judicial Magistrate Court No.2, Salem. In C.C.No.606 of 2005, the petitioner/accused stands convicted for an offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo simple imprisonment for six months and also to pay a sum of Rs.50,000/- as compensation and in C.C.No.152 of 2005, he stands convicted for an offence under Section 138 of Negotiable Instruments Act and sentenced to undergo Simple Imprisonment for six months and to pay a sum of Rs.1,50,000/- as compensation, against which the petitioner herein has preferred appeal in C.A.No.140 of 2006 and C.A.No.141 of 2006, in which the conviction and sentence passed by the trial court was confirmed, against which the present revision petitions have 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.75,000/- before the Judicial Magistrate No.II, Salem in both the cases.

(3.) IN view of the fact that the matters are being compromised and as the complainant/respondent is also prepared to compound the offences, the petitions in M.P.No.1 of 2011 in Crl.R.C.No.29 of 2008 and M.P.No.1 of 2011 in Crl.R.C.No.30 of 2008 filed before this Court under Section 147 of the Negotiable INstruments Act are allowed.