Kerala High Court
Jil Thomas S/O M.J.Thomas vs State Of Kerala Rep.By on 9 March, 2010
Author: V.Ramkumar
Bench: V.Ramkumar
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Crl.Rev.Pet.No. 864 of 2010()
1. JIL THOMAS S/O M.J.THOMAS,
... Petitioner
Vs
1. STATE OF KERALA REP.BY
... Respondent
2. P.SIVADAS, MANIKATTU HOUSE,
For Petitioner :SRI.ALEXANDER GEORGE
For Respondent : No Appearance
The Hon'ble MR. Justice V.RAMKUMAR
Dated :09/03/2010
O R D E R
V. RAMKUMAR, J.
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Crl.R.P. No.864 of 2010
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Dated: 09.03.2010
ORDER
The accused in C.C.No.476 of 2004 on the file of the J.F.C.M, Vaikom for an offence punishable under Section 138 of the Negotiable Instruments Act, 1881, challenges the conviction entered and the sentence passed against him concurrently by the courts below.
2. Pending this revision, the parties have settled the matter. Crl.M.A.No.2533 of 2010 has been filed under Section 147 of the Negotiable Instruments Act, 1881 seeking permission to record the composition entered into between the revision petitioner and the complainant. The said petition has been signed by both the revision petitioner as well as the complainant and their respective counsel. In the light of this development, the aforementioned composition is recorded and it will have the effect of an acquittal of the revision petitioner within the meaning of Sec. 320 (8) Cr.P.C.
This Crl. R.P. is disposed of as above.
Dated this the 9th day of March , 2010.
V. RAMKUMAR, JUDGE.
sj