@JUDGMENTTAG-ORDER
M.L. Joseph Francis, J.@mdashThis Criminal Revision Petition is filed by the accused in C.C.No.943 of 1996 on the file of the Judicial First Class
Magistrate - I, Muvattupuzha. The cheque amount was Rs. 60,000/-. The trial court convicted the accused u/s 138 of the Negotiable Instruments
Act (for short, ''the N.I. Act'') and sentenced to undergo simple imprisonment for one year and to pay fine of Rs. 60,000/-, in default to undergo
simple imprisonment for three months more. In case the fine amount is realised, an amount of Rs. 50,000/- was ordered to be paid to the
complainant as compensation. In appeal, the conviction was confirmed and the imprisonment was reduced to simple imprisonment for one month
and Rs. 50,000/- was ordered to be paid as compensation to the complainant. Against that judgment, the appellant/accused filed this Criminal
Revision Petition.
2. During the pendency of this Criminal Revision Petition, the revision petitioner and the first respondent complainant filed Crl.M.A.No.345 of
2014 stating that they have settled the matter and that permission may be granted to compound the offence. The revision petitioner has deposited
Rs. 2,500/- as costs to the Kerala State Legal Services Authority, in compliance with the direction in the decision reported in Damodar S. Prabhu
Vs. Sayed Babalal H., . Since the matter is amicably settled between the parties, Crl.M.A.No.345 of 2014 is allowed and permission is granted to
the parties to compound the offence u/s 138 of the N.I. Act.
3. Accordingly, this Criminal Revision Petition is allowed. The offence u/s 138 of the N.I. Act in C.C.No.943 of 1996 on the file of the Judicial
First Class Magistrate - I, Muvattupuzha is compounded and the conviction and sentence of the accused u/s 138 of the N.I. Act is set aside and
he is acquitted u/s 320(8) of the Code of Criminal Procedure.