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Judgment
5 paragraphs · 214 wordsA.N. Venugopala Gowda
Sri. Sathisha D.J., learned Advocate, files appearance for the respondent. Heard learned counsel on both sides. Office objection is over ruled.
Petitioner faced trial in C.C. No. 732/2004, on the file of the JMFC at Sakleshpur. He was convicted on 18.02.2006, for the offence punishable u/s 138 of N.I. Act, sentenced to undergo simple imprisonment for six months and pay fine of Rs. 1,000/- with default stipulation. Accused was directed to pay compensation of Rs. 1,00,000/- to the complainant, with default stipulation. Crl. A. No. 27/2006, filed there against was dismissed on 09.03.2010, by the learned Additional Sessions Judge and Presiding Officer, FTC, Hassan. This revision petition is directed against the said judgments/orders.
Learned Advocates appearing for the parties have filed a joint memo Respondent/complainant is present before the court and acknowledges the receipt of the sum as ordered by the trial Court in the judgment/order dated 18.02.2006 i.e., by way of compensation. Since the offence is compoundable and the parties have amicably settled the matter, they are permitted to compound the offence. The mutually agreed amount having been paid by the petitioner to the respondent, the revision petition is disposed of directing the release of the petitioner, who is now in custody.
Petition stands disposed of accordingly.