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[Cites 1, Cited by 2]

Kerala High Court

K.V.Balakrishnan S/O.Ambadi Kunhi vs Narayanan Nair on 17 December, 2011

Author: K.Harilal

Bench: K.Harilal

       

  

  

 
 
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT:

                  THE HONOURABLE MR.JUSTICE K.HARILAL

         TUESDAY, THE 5TH DAY OF FEBRUARY 2013/16TH MAGHA 1934

                        Crl.Rev.Pet.No. 149 of 2013
                         ------------------------------
  AGAINST THE JUDGMENT IN CRA.230/2010 of SESSIONS COURT, KASARAGOD
                             DATED 17-12-2011

AGAINST THE JUDGMENT IN ST.41/2009 of J.M.F.C.-II,HOSDRUG DATED 13-07-2010

REVISION PETITIONER-APPELLANT-ACCUSED:

       K.V.BALAKRISHNAN S/O.AMBADI KUNHI, AGED 51 YEARS
       TELEPHONE MECHANIC, TELEPHONE EXCHANGE
       KALICHANADUKKAM, P.O.KALICHANADUKKAM.

       BY ADVS.SRI.ANEESH JOSEPH
                 SMT.P.M.SHIJI

RESPONDENTS-COMPLAINANT AND STATE:


    1. NARAYANAN NAIR, AGED 64 YEARS
       RESIDING AT MANJSHLAYAM, CHAMAKUZHI
       KARINDALAM VILLAGE, P.O.KALICHANADUKKAM
       HOSDURG VILLAGE, PIN 671531, KASARAGOD DISTRICT.

    2. STATE OF KERALA
       REPRESENTED BY THE PUBLIC PROSECUTOR
       HIGH COURT OF KERALA, KOCHI-31.

       R1 BY ADV. SRI.V.TEKCHAND
       R BY PUBLIC PROSECUTOR SRI LIJU S TEPHEN

       THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 05-02-2013, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:



                             K.HARILAL, J.
                 ---------------------------------------
                    Crl.R.P.No.149 OF 2013
                 ---------------------------------------
           Dated this the 5th day of February, 2013.

                               O R D E R

During the pendency of this revision filed against the conviction and sentence of the revision petitioner under Section 138 of the Negotiable Instruments Act, 1881, the parties have settled the matter and have filed Crl.M.A.No.520 of 2013 to the effect that the matter has been compounded. The said petition has been signed by both the Revision Petitioner as well as the first respondent, complainant, and their respective counsel. In the light of this, Crl.R.P. is disposed of and the judgments under appeal are set aside and the composition of the offence is recorded.

2. It is needless to mention that this composition shall have the effect of acquittal of the revision petitioner of the offence punishable under Section 138 of the N.I. Act within the meaning of Section 320(8) Cr.P.C.

Sd/-

K.HARILAL, JUDGE ks True copy