A.SANGAMESWARAN Vs. MYTHILI

JUDGEMENT

(1.) This Criminal Revision Case has been filed against the judgment of conviction and sentence dtd. 17/7/2019 passed by the learned I Additional District and Sessions Judge, Erode in C.A.No.165 of 2016, confirming the judgment dtd. 16/8/2016 made in S.T.C.No.588 of 2013 on the file of the learned Judicial Magistrate, Fast Track Court No.I, Erode.

(2.) The revision petitioner herein is the sole accused in S.T.C.No.588 of 2013. The respondent herein filed the above referred case as against the petitioner alleging that the petitioner is liable to be covicting under Sec. 138 of Negotiable Instruments Act (herein after referred to as "the NI Act"). Both the trial Court and the first appellate Court concurrently held that the petitioner herein is found guilty for the offence under Sec. 138 of NI Act, convicted and sentenced to undergo simple imprisonment for six months and imposed a fine of Rs.5,000.00, in defaulf, the accused shall undergo simple imprisonment for a period of fifteen days. Challenging the same, the petitioner/accused is before this Court.

(3.) Today, when this Criminal Revision Case came up for hearing, both the revision petitioner/accused and the respondent/complainant, are appeared in person along with their respective counsel. Both of them have filed a petition in Crl.M.P.No.3833 of 2022 under Sec. 147 of NI Act, wherein they prayed to compound the offence. Further, along with the said application, they have filed "Joint Affidavit of the petitioner/ respondent" dtd. 19/3/2022 and "Additional Joint Affidavit of the petitioner/respondent" dtd. 6/4/2022 through which, the dispute having by the petitioner and the respondent, is amicably settled out of Court.