(1)A Court taking cognizance of an offence punishable under section 117, or under sub-clauses (iii), (iv) or (v) of section 131, may State upon the summons to be served on the accused person that he may, by a specified date prior to the hearing of the charge plead guilty to the charge by registered letter and remit to the Court such sum, not exceeding two thousand rupees, as the Court may specify.(2)Where an accused persons pleads guilty and remits the sum specified, no further proceedings in respect of the offence shall be taken against him.
