C PERIYASMAY Vs. A PALANIVEL

JUDGEMENT

(1.) BY Order dated 19.3.2008 passed by the learned Judicial Magistrate No.I, Salem in C.C.No,391 of 2006, the revision petitioner was convicted for the offence punishable under Sec.138 of the Negotiable Instruments Act, sentenced to undergo one year simple imprisonment and to pay compensation of Rs.1,05,000/-.

(2.) IN the appeal preferred before the Additional District and Sessions Judge, Fast Track Court No.II, Salem though the substantive sentence was set aside, the petitioner was directed to pay the compensation, in default, to undergo three months simple imprisonment. Challenging such order passed by the lower appellate Court, the present revision is preferred before this Court.

(3.) THE respondent/complainant, who appeared in person today, has submitted that since the amount of Rs.1,05,000/- has been paid, he is no more interested in pursuing the dispute and he has also made an endorsement in that regard and to that effect has already filed a Memo of Compromise.