C.K. Sunilkumar vs C.V. Damodaran
2024 Latest Caselaw 27442 Ker

Kerala High Court

C.K. Sunilkumar vs C.V. Damodaran on 11 September, 2024

Author: K.Babu

Bench: K. Babu

Crl.R.P..No.801 OF 2024
and
Crl.M.A.No.3 of 2024
                                       1


                                                        2024:KER:69423
               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                    THE HONOURABLE MR.JUSTICE K. BABU

  WEDNESDAY, THE 11TH DAY OF SEPTEMBER 2024 / 20TH BHADRA, 1946

                          CRL.REV.PET NO. 801 OF 2024

          AGAINST THE ORDER/JUDGMENT DATED 24.05.2003 IN CRA NO.86

 OF 1999 OF ADDITIONAL DISTRICT COURT - II, THALASSERY ARISING

OUT OF THE ORDER/JUDGMENT DATED 27.02.1999 IN CC NO.200 OF 1997

          OF JUDICIAL MAGISTRATE OF FIRST CLASS -II, KANNUR.

REVISION PETITIONER/APPELLANT/ACCUSED:

             C.K. SUNILKUMAR
             AGED 51 YEARS
             S/O M.D.DIVAKARAN, KULAPPALA HOUSE,P.O. NARATH, VIA
             KOLACHERRY, KANNUR, PIN - 670601


             BY ADV K.RAJESH SUKUMARAN


RESPONDENTS/RESPONDENT/COMPLAINANT/STATE:

      1      C.V. DAMODARAN
             AGED 72 YEARS
             S/O KUNHIRAMAN NAMBIAR, P.O. NARATH, KANNUR,
             PIN - 670601

      2      STATE OF KERALA
             REPRESENTED BY PUBLIC PROSECUTOR,HIGH COURT OF
             KERALA, PIN - 682031


             BY ADVS.
             M.K.SUMOD
             VIDYA M.K.(K/910/1990)
             THUSHARA.K(K/1443/2020)
             DELITA TITUS(K/1063/2020)
 Crl.R.P..No.801 OF 2024
and
Crl.M.A.No.3 of 2024
                                     2


                                                         2024:KER:69423

              NAMITHA GEORGE(K/3227/2023)

              SRI.NIMA JACOB,P.P
       THIS    CRIMINAL   REVISION   PETITION   HAVING   COME   UP   FOR
ADMISSION ON 11.09.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Crl.R.P..No.801 OF 2024
and
Crl.M.A.No.3 of 2024
                                         3


                                                               2024:KER:69423

                                   K.BABU, J.
                         ------------------------------------
                      Crl.Rev.Pet.No.801 of 2024
                                          &
                           Crl.M.A.No.3 of 2024
                         ------------------------------------
                 Dated this the 11th day of September, 2024

                               ORDER

The challenge in this Criminal Revision Petition is to the

judgment convicting the revision petitioner under Section 138 of

the Negotiable Instruments Act,1881 in C.C.No.200 of 1997 by

the Judicial First Class Magistrate Court-II, Kannur and

confirmed by the Sessions Court, Thalassery in Crl.A.86 of 1999.

2. When the matter was taken up for hearing, the

revision petitioner and the complainant jointly filed an

application seeking composition of the offence. The complainant

has agreed to compound the offence. The complainant stated

that he has no surviving grievances against the revision

petitioner. Therefore, the composition is accepted. The

composition shall have the force of acquittal of the accused.

Therefore, the conviction and sentence passed against the

revision petitioner in C.C.No.200 of 1997 stand set aside. The Crl.R.P..No.801 OF 2024 and

2024:KER:69423

revision petitioner is acquitted of the offence.

The Criminal Revision Petition and Crl.M.A.No.3 of 2024

are allowed.

Sd/-

K.BABU, JUDGE saap