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Judgment
Heard M/s.T.Jayanthi, learned counsel appearing for the Petitioner and Mr.Rajaguru, learned counsel for the Respondent.
This Criminal Revision Petition has been filed by the Petitioner to set aside the judgment and conviction passed in C.C.No.303 of 2019 dated 13.06.2024 on the file of the learned Judicial Magistrate (Fast Track Court at Magisterial Level), Karur and as confirmed by the District and Sessions Judge, Karur, in Crl.A.No.171 of 2024 dated 01.09.2025.
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, by the learned Judicial Magistrate (Fast Track Court at Magisterial Level), Karur in C.C.No.303 of 2019, by the judgment dated 13.06.2024, to undergo simple imprisonment for a period of 6 months and to pay a sum of Rs. 1,00,000/- being the cheque amount as compensation to the Respondent. Aggrieved by the judgment of the Trial Court, the Petitioner filed a Criminal Appeal in Crl.A.No.171 of 2024 before the learned District and Sessions Judge, Karur.
The learned District and Sessions Judge, Karur confirming the judgment passed by the Judicial Magistrate (Fast Track Court at Magisterial Level), Karur in C.C.No.303 of 2019, dated 13.06.2024, dismissed the said Appeal vide judgment dated 01.09.2025. Aggrieved by the same, the present Criminal Revision Petition has been filed.
The respondent/defacto complainant appeared through video conference and submitted that the matter in dispute was amicably settled in between the parties and the petitioner herein had also drawn a Demand Draft for Rs.1,00,000/- in the name of the respondent vide D.D.No. 632140 dated; 01.09.2026 as per the terms of settlement and there is no denial to refute the same from the counsel appearing for the respondent. The factum of the settlement was also verified through video conference from the petitioner and by considering the facts and circumstances of the case, this Court is inclined to record the settlement. Accordingly, the present Criminal Revision Case is disposed of and the impugned judgment of the learned Judicial Magistrate (Fast Track Court at Magisterial Level), Karur in C.C.No.303 of 2019 dated 13.06.2024 confirmed by the learned District and Sessions Judge, Karur in Crl.A.No.171 of 2024 dated 01.09.2025 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 complainant/person affected.
In the result,
The Criminal Revision Case is disposed of.
The impugned conviction and sentence passed in Crl.A.No.171 of 2024 dated 01.09.2025 by the learned District and Sessions Judge, Karur, confirming the conviction and sentence made in C.C.No.303 of 2019, dated 13.06.2024 on the file of the learned Judicial Magistrate (Fast Track Court at Magisterial Level), Karur, 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 complainant/respondent.
The petitioner is permitted to withdraw the amount if any deposited by him with the Trial Court in C.C.No.303 of 2019 on the file of the Judicial Magistrate (Fast Track Court at Magisterial Level), Karur.