BALAKRISHNAN Vs. DAMODARAN

JUDGEMENT

(1.) THIS revision has been filed against the judgment, dated 08. 05. 2007, passed in Criminal Appeal No. 274 of 2006 on the file of Additional District and Sessions Court (FTC. No. III), Dharapuram, as against the judgment, dated 10. 08. 2006, made in C. C. No. 89 of 2005, on the file of Judicial Magistrate Court, Dharapuram.

(2.) PETITIONER is the accused in the calendar case, which was taken on file on the basis of a complaint lodged by the respondent, on the strength of dishonour of a cheque, allegedly delivered by the petitioner to the respondent. The said case went against the petitioner in the Judicial Magistrate Court, Dharampuram, which, the petitioner carried in appeal before the Additional Sessions Court (Fast Track Court No. III), Dharapuram, before which Court also, the same result came to be recorded. Aggrieved over the said judgment of the appellate Court, the petitioner has preferred this revision before this Court.

(3.) PENDING revision, the petitioner has produced a compromise memo, duly signed by himself and the respondent/complainant as well as their respective counsel on record, stating that the matter has been compromised between the parties and the respondent is prepared to withdraw the complaint filed by him and that he is not pressing for conviction of the petitioner.