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Judgment
ORDER
The petitioner has preferred the above revision challenging the Judgment passed by the learned IV Additional District and Sessions Judge, Coimbatore, in Crl.A.No.53 of 2020 dated 28.07.2023, confirming the judgment of the learned Judicial Magistrate, Fast Track Court No.1, Coimbatore, convicting the petitioner for the offence under Section 138 of the Negotiable Instruments Act, and sentenced him to undergo six months of simple imprisonment and to pay Rs.15,00,000/- (Rupees Fifteen Lakhs Only) as compensation to the respondent and in default, to undergo two months of simple imprisonment.
The parties are present in-person, identified by their respective counsel and have also produced their Aadhaar cards.
Pending the Revision, the parties have entered into a compromise and have filed a joint compromise memo dated 21.09.2026 entered into between them.
The learned counsel for the respondent would submit that he has received Rs.12,00,000/- (Rupees Twelve Lakhs Only) and has agreed to withdraw the case on receipt of Rs.15,00,000/- (Rupees Fifteen Lakhs Only) and that the petitioner has already deposited Rs.3,00,000/-(Rupees Three Lakhs Only).
The respondent is permitted to withdraw the said amount.
The joint compromise memo dated 21.09.2026 signed by the petitioner, the respondent, and their counsels is taken on record and shall be treated as a part and parcel of this order.
In view of the joint compromise memo and considering the nature of the offence, this Court permits the parties to compound the offence. Accordingly, the judgment of conviction passed by the learned IV Additional District and Sessions Judge, Coimbatore, in Crl.A.No.53 of 2020 dated 28.07.2023, confirming the judgment of conviction and sentence dated 20.12.2019 passed by the learned Judicial Magistrate, Fast Track Court No.1, Coimbatore, in C.C.No.20 of 2016, is hereby set aside. The Criminal Revision Case is allowed in terms of the above joint compromise memo, and the petitioner is acquitted of the offence under Section 138 of the Negotiable Instruments Act, 1881. The fine amount, if any, paid by the petitioner shall be refunded. The bail bond, if any, executed shall stand discharged.