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Judgment
Heard Mr.T.Antony Arulraj, learned counsel appearing for the Petitioner and Mr.M.Prabakaran, learned counsel for the Respondent and also this Court has taken the assistance of Mr.C.Christopher, learned Government Advocate (Criminal Side).
This Criminal Revision Petition has been filed by the Petitioner to set aside the judgment and conviction passed in S.T.C.No.155 of 2018 dated 10.10.2024 on the file of the learned Judicial Magistrate Court, Mudukulathur, Ramanathapuram District and as confirmed by the Additional District Court, Paramakkudi, in Crl.A.No.63 of 2024 dated 10.07.2026.
The facts of the case in a nutshell, led to filing of this Criminal Revision Petition and necessary for disposal of the same, are as follows:-
The Petitioner was convicted and sentenced for the offence under Section 138 of the Negotiable Instruments Act, 1881 by the Judicial Magistrate Court, Mudukulathur, Ramanathapuram District in S.T.C.No.155 of 2018, by the judgment dated 10.10.2024, to undergo a simple imprisonment for a period of six months and to pay a sum of Rs. 5,00,000/- being the cheque amount as compensation to the Respondent, in default of payment of the said amount, to undergo further period of simple imprisonment for four months. Aggrieved by the judgment of the Trial Court, the Petitioner filed a Criminal Appeal in Crl.A.No.63 of 2024 before the learned Additional District Court, Paramakkudi.
The learned Additional District Court, Paramakkudi confirming the judgment passed by the Judicial Magistrate Court, Mudukulathur, Ramanathapuram District in S.T.C.No.155 of 2018, dated 10.10.2024, dismissed the said Appeal vide judgment dated 10.07.2026. Aggrieved by the same, the present Criminal Revision Petition has been filed.
The respondent/defacto complainant appeared in person along with the learned counsel on record for the petitioner and submitted that the matter in dispute between the parties was settled out of Court and a Joint Compromise Memo dated 15.08.2026 to that effect also filed and recorded. Accordingly, the present Criminal Revision Case is disposed of and the impugned judgment of the learned Judicial Magistrate Court, Mudukulathur, Ramanathapuram District in S.T.C.No.155 of 2018 dated 10.10.2024 confirmed by the learned Additional District Court, Paramakkudi in Crl.A.No.63 of 2024 dated 10.07.2026 are hereby set aside to secure the ends of justice. The Revision Petitioner shall be treated as acquitted on account of compounding of the offence with the respondent/defacto complainant affected.
In the result,
The Criminal Revision Case is disposed of in terms of Joint Memorandum of Compromise dated 15.08.2026.
The impugned conviction and sentence passed in Crl.A.No.63 of 2024 dated 10.07.2026 by the learned Additional District Court, Paramakkudi, confirming the conviction and sentence made in S.T.C.No. 155 of 2018, dated 10.10.2024 on the file of the learned Judicial Magistrate Court, Mudukulathur, Ramanathapuram District, are hereby setaside.
The conviction and sentence imposed on the Revision Petitioner by both the courts below stands anulled.
The Revision Petitioner shall be treated as acquitted on account of compounding of the offence with the respondent/defacto complainant.
The amount deposited by the Revision Petitioner before the Trial Court, if any, is permitted to be withdrawn by him.
The Joint Compromise Memo shall form part and parcel of this order.
Consequently, connected miscellaneous petitions are closed.