A.S. GANAPATHY Vs. S. POOLTHEVAR

JUDGEMENT

(1.) Heard the learned Counsel for the Petitioner/sole Accused and the learned Counsel for the Respondent/Complainant.

(2.) The Revision Petitioner/Appellant/Sole Accused is present today before this Court and the Respondent/Complainant is also present and they are identified by their respective Counsel. A Joint Compromise Memo entered into between the Petitioner/sole Accused and the Respondent/Complainant dated 28.11.2012 has been filed before this Court on 19.12.2012.

(3.) As seen from the Paragraph No. 2 of the contents of Compromise Memo, the Petitioner has been arrayed as an Accused in respect of Sec. 138 of the Negotiable Instruments Act proceedings initiated by the Respondent/Complainant. Earlier, the Petitioner/Accused has been convicted by the learned Judicial Magistrate No. 3, Tirunelveli, in C.C. No. 15 of 2010 by means of Judgment dated 2.11.2011. As against the said Judgment in C.C. No. 15 of 2010 dated 2.11.2011, the Petitioner preferred an Appeal in C.A. No. 167 of 2011 on the file of the learned Additional Sessions Judge, Fast Track Court No. II, Tirunelveli and the said Appeal has been dismissed by the Appellate Court, thereby confirming the Judgment rendered by the Trial Court in C.C. No. 15 of 2010 dated 2.11.2011.