Kerala High Court
P.V.Anthrose vs State Of Kerala on 17 December, 2010
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE P.UBAID
TUESDAY, THE 5TH DAY OF APRIL 2016/16TH CHAITHRA, 1938
Crl.Rev.Pet.No. 1783 of 2012 ()
--------------------------------
AGAINST THE JUDGMENT IN CRA 576/2009 of ADDITIONAL DISTRICT COURT
(ADHOC), ERNAKULAM DATED 17-12-2010
AGAINST THE ORDER/JUDGMENT IN CC 225/2006 of JUDICIAL MAGISTRATE OF
FIRST CLASS, KOTHAMANGALAM DATED 31-07-2009
REVISION PETITIONER/REVISION PETITIONER/APPELLANT/ACCUSED:-:
--------------------------------------------------------------
P.V.ANTHROSE.
S/O.VARGHESE, RESIDING AT POOVAN HOSUE,
THODUPPUZHA ROAD,, MUVATTUPUZHA TALUK,
ERNAKULAM DISTRICT, PIN - 686 673.
BY ADVS. SRI.PEEYUS A.KOTTAM
SRI.JEFF JOSEPH
RESPONDENTS/RESPONDENTS/STATE AND COMPLAINANT:-:
--------------------------------------------------
1. STATE OF KERALA
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, ERNAKULAM,
COCHIN - 682 031.
2. C.K.MANOJ KUMAR,
S/O.KUMARAN, RESIDING AT CHIRACKAL HOUSE,
POTHUKZHY P.O., NELLIMATTOM,
KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT,
PIN - 686 691.
R2 BY ADV. SRI.S.DILEEP (KALLAR)
R1 BY PUBLIC PROSECUTOR SMT. SHEEBA M.T.
THIS CRIMINAL REVISION PETITION HAVING COME UP FOR ADMISSION
ON 05-04-2016, THE COURT ON THE SAME DAY PASSED THE FOLLOWING:
P.UBAID, J.
==================
CRL.R.P.1783 of 2012
==================
Dated this the 5th day of April, 2016
O R D E R
The revision petitioner challenges the conviction and sentence against him under Section 138 of the Negotiable Instruments Act in C.C.No.225/2006 of the Judicial First Class Magistrate, Kothamangalam. Pending the revision, the parties settle the whole dispute. The 2nd respondent has received the entire amount due from the petitioner under the cheque in question. The composition reported by the parties in Crl.M.A.No. 1496/2016 was accepted and recorded. The revision petition is accordingly disposed of, in terms of the composition. The conviction and sentence against the revision petitioner under Section 138 of the Negotiable Instruments Act in C.C.No.225/2006 of the Judicial First Class Magistrate, Kothamangalam, confirmed by the Additional Sessions Court, (Ad hoc I), Ernakulam in Crl.Appeal No. 576/2009 will stand set aside, and accordingly, the revision petitioner will stand released from prosecution on the benefit of acquittal under Section 320 (8) CRPC.
Sd/-
al+ P.UBAID, JUDGE
True copy
P.S to Judge