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Judgment
This revision petition is filed against the conviction and sentence imposed on the appellant as per the judgment dated 26.11.2020 in Crl.A.No.274 of
2017 on the file of the Session's Judge, Thrissur which arises from the judgment dated 06.11.2017 in S.T.No.117 of 2017 on the file of the Judicial
Magistrate of the First Class - II, Chalakudy. It was a prosecution under Section 138 of the Negotiable Instruments Act.
When this revision came up for consideration, the learned counsel appearing for the revision petitioner submitted that the matter is settled and a
compounding petition is filed. A counsel appeared for the first respondent and he submitted that an affidavit is filed stating that the matter is settled
and the first respondent has no grievance against the petitioner. Heard the learned Public Prosecutor also.
In the light of the fact that the matter is settled between the parties and a compounding petition is also filed, I think the conviction and sentence
imposed on the revision petitioner can be set aside.
Therefore, this Crl.R.P. is allowed. The conviction and sentence imposed on the appellant, as per the judgment dated 26.11.2017 in Crl.A.No.274 of
2017 which arises from the judgment dated 06.11.2017 in S.T.No. 117 of 2017, is set aside.