Kerala High Court
Unnikrishna Panicker vs State Of Kerala on 6 August, 2014
Author: P.Ubaid
Bench: P.Ubaid
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
WEDNESDAY, THE 6TH DAY OF AUGUST 2014/15TH SRAVANA, 1936
Crl.Rev.Pet.No. 1379 of 2014
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[CRL.A.NO.140/1998 OF THE ADDITIONAL DISTRICT AND SESSIONS COURT,
(ADHOC), FAST TRACK COURT - I, PATHANAMTHITTA,
C.C.NO.140/1997 OF THE CHIEF JUDICIAL MAGISTRATE COURT,
PATHANAMTHITTA]
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REVISION PETITIONER/APPELLANT/ACCUSED:
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UNNIKRISHNA PANICKER, AGED 47 YEARS,
THENGEMTHOTTATHIL HOUSE,
PULLAD.P.O., KOIPURAM,
PATHANAMTHITTA DISTRICT.
BY ADV. SRI.P.P.BIJU.
RESPONDENTS/RESPONDENTS/COMPLAINANT:
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1. STATE OF KERALA,
REP. BY PUBLIC PROSECUTOR,
HIGH COURT OF KERALA,
ERNAKULAM.
2. THOMAS KURIEN,
THOTTATHIL HOUSE,
POOVATHOOR.P.O.,
KOIPURAM,
PATHANAMTHITTA DISTRICT,
PIN - 689 531.
R1 BY PUBLIC PROSECUTOR SMT. REMA.R,
R2 BY ADV. SRI.K.JAYARAJ.
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR
ADMISSION ON 06-08-2014, THE COURT ON THE SAME DAY
PASSED THE FOLLOWING:
Prv.
P.UBAID, J.
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Crl.R.P.No.1379 of 2014
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Dated this the 6th day of August, 2014
ORDER
Conviction and sentence under Section 138 of the Negotiable Instruments Act (for short the 'N.I.Act') are under challenge in this revision. Pending the proceedings, the parties settled the dispute out of court amicably, and compounded the offence. Composition was accepted and permission for composition was granted on Crl.M.A.4933/2014 under Section 320(6) of Cr.P.C. Accordingly, the conviction and sentence against the revision petitioner under Section 138 of the N.I.Act in C.C.No.140/1997 of the Chief Judicial Magistrate Court, Pathanamthitta are hereby set aside, and the revision petitioner is released from prosecution on the benefit of acquittal under Section 320(8)Cr.P.C. The bail bond executed by the revision petitioner will stand discharged.
Sd/- P.UBAID JUDGE MJL