Madras High Court
T.Jayaraj vs K.K.Palanisamy on 18 December, 2017
Author: S.Vimala
Bench: S.Vimala
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED :18.12.2017 CORAM THE HONOURABLE Dr.JUSTICE S.VIMALA Crl.R.C.No.1626 of 2016 and Crl.MP.Nos.13323 & 13325 of 2016 T.Jayaraj ..... Petitioner Vs. K.K.Palanisamy .... Respondent Prayer: Criminal Revision Case filed under section 397 and 401 of Criminal Procedure Code, to set aside the conviction imposed in the judgment dated 24.11.2016 made in C.A.No.38 of 2014 on the file of the learned Additional District and Sessions Court No.3, Dharapuram confirming the conviction imposed in the Judgment dated 27.06.2014 made in C.C.No.156 of 2011 on the file of the learned Judicial Magistrate, Dharapuram by allowing this Criminal Revision Petition. For Petitioner : Mr.Arokia Maniraj For Respondent : Mr.A.K.Sridharan ORDER
The Criminal Revision Case has been filed by the petitioner/accused. The accused has been found guilty under Section 138 of the Negotiable Instruments Act and a sentence of six months simple imprisonment has been ordered, apart from payment of cheque amount of Rs.90,000/-. This was challenged in an Appeal by the petitioner herein, in Criminal Appeal No.144 of 2015, and the said appeal has been dismissed. Challenging the same, this Revision Case has been filed.
2. Learned counsel appearing for the Accused/Petitioner, submits that the balance amount payable to the respondent, is Rs.60,000/-(Rupees Sixty thousand only), of which Rs.50,000/- (Rupees Fifty thousand only) has already been paid and the balance amount of Rs.10,000/-(Rupees Ten thousand only) has been paid today, by way of cash and that nothing is due and payable.
3. Learned counsel appearing for the respondent confirms receipt the said of amount and an endorsement stating that no amount is due and payable has been made on the bundle by the learned counsel for the respondent. Recording the said endorsement, this Criminal Revision case is closed. Consequently, connected miscellaneous petitions are also closed.
18.12.2017 klt speaking/non-speaking Index: Yes/ No Internet: Yes/ No Dr.S.VIMALA,J.
klt Crl.R.C.No.1626 of 2016 and Crl.MP.Nos.13323 & 13325 of 2016 18.12.2017