KAMALAKAR Vs. S. NAGARAJ

JUDGEMENT

(1.) The revision challenges the Judgment dtd. 24/2/2025 passed in Criminal Appeal No. 42 of 2024 by the District and Sessions Judge, Vellore, confirming the conviction and sentence imposed on the petitioner for the offence under Sec. 138 of the Negotiable Instruments Act by Judgment dtd. 9/9/2024 in C.C. No.5 of 2016 by the learned Judicial Magistrate, Gudiyatham. The petitioner was sentenced to undergo one year of rigorous imprisonment and to pay compensation of Rs.2,50,000.00 (Rupees Two Lakhs Fifty Thousand Only), carrying a default sentence of simple imprisonment for three months for the aforesaid offence.

(2.) It appears that the petitioner has been arrested pursuant to the impugned judgment and is in custody since 3/2/2026. Thereafter, the petitioner's wife had arrived at a compromise with the respondent.

(3.) When the revision is taken up for admission, learned counsels on either side would submit that the parties have entered into a compromise by which the respondent had agreed to receive the entire cheque amount in full and final settlement of all his claims. A Joint Compromise Memo dtd. 9/2/2026 has also been filed by the parties.