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Judgment
6 paragraphs · 239 wordsG.Girish.J
The Revision Petitioner, along with the 1st respondent, has filed this petition under Section 147 of the Negotiable Instrument Act r/w Section 482 of Code of Criminal Procedure, for compounding the case and for terminating the procedures.
The revision petitioner was the accused in CC No.732/2012 of the Judicial First Class Magistrate Court, Thaliparamba. He was convicted and sentenced by the learned Magistrate for the commission of offence under Section 138 of the Negotiable Instrument Act. Since, the conviction was upheld in appeal, he preferred the present revision against the 1st respondent.
Now, that it is submitted by the learned counsel for the revision petitioner, as well as the learned counsel for the 1st respondent, that the issue has been amicably settled between the parties and that there is no claim whatsoever subsisting from the revision petitioner to the 1st respondent.
Having regard to the above facts relating to the settlement of the dispute between the parties, I feel that, it is necessary to terminate this revision proceedings as well as all further proceedings consequent to the impugned judgments of the courts below.
In the result, the petition is stand allowed. The case which was numbered as CC No.732/2012 of the Judicial First Class Magistrate Court, Thaliparamba, which resulted in the present revision proceedings, stands lawfully compounded. The petitioner/accused is acquitted under Section 320(8) of Cr.P.C. r/w Section 147 of the Negotiable Instrument Act.