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Judgment
7 paragraphs · 204 wordsK.Babu, J.
The challenge in this Crl. Revision Petition is to the judgment dated 30.01.2015 in S.T. No.1741 of 2014 of the Judicial First Class Magistrate Court, Thiruvalla, and confirmed by the Additional District and Sessions Court-IV, Pathanamthitta, in the judgment dated 27.03.2023 in Crl.Appeal No.25 of 2021.
The revision petitioner has been convicted under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to undergo simple imprisonment for two months and pay an amount of Rs.50,302/- as compensation to the complainant.
The complainant/respondent No.2 filed an application under Section 147 of the NI Act seeking composition of the offence.
I have gone through the application seeking composition. It is stated that the entire dispute has been settled and the complainant has no grievance against the revision petitioner/accused. I find no reason to refuse the composition. The composition shall have the effect of acquittal.
The judgment dated 30.01.2015 in S.T. No.1741 of 2014 of the Judicial First Class Magistrate Court, Thiruvalla, and confirmed by the Additional District and Sessions Court-IV, Pathanamthitta, in the judgment dated 27.03.2023 in Crl.Appeal No.25 of 2021 stands set aside. The accused is acquitted of the offence alleged.
The Crl.Rev.Petition is disposed of accordingly.