A. THANGAIYAN Vs. LENIN

JUDGEMENT

(1.) The petitioner was convicted for the offence punishment under Sec. 138 of Negotiable Instruments Act in S.T.C. No. 74 of 2016 by the judgment, dtd. 12/6/2018 on the file of the learned Judicial Magistrate/Fast Track Court, Puttukottai. He was sentenced to undergo six months simple imprisonment and also imposed compensation of Rs.8,00,000.00 (Rupees Eight Lakhs only) in default to undergo three months simple imprisonment.

(2.) Aggrieved by the same, the petitioner has preferred an appeal before the III Additional District Sessions Court, Thanjavur at Pattukottai in Crl.A. No. 58 of 2018. The said conviction and sentence was confirmed by the appellate Court vide judgment, dtd. 14/2/2019. As against the said judgment, the petitioner has preferred this revision before this Court.

(3.) While pending revision, the petitioner and the respondent have entered into compromise and the petitioner has settled the entire cheque amount along with interest to the respondent herein. Accordingly, they entered memorandum of compromise, dtd. 25/1/2022 and the same has been produced before this Court.