Senthil vs Subburaj (Deceased)
2021 Latest Caselaw 25264 Mad

                                                                                   Crl.R.C.No.949 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                   DATED : 22.12.2021

                                                         CORAM :

                       THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
                                                  Crl.R.C.No.949 of 2014

                     Senthil                                                 ... Petitioner

                                                              Versus

                     1. Subburaj (deceased)
                     2. S.Sudharsan                                ... Respondents
                     (R2 was impleaded as per order made in
                      Crl.M.P.No.10215/2021 in Crl.R.C.No.949/2014
                      dated 08.11.2021)


                                  Criminal Revision Petition filed under Section 397 r/w.401 of

                     Cr.P.C. against the judgment passed by the learned IV Additional Sessions

                     Judge, Coimbatore in C.A.No.24 of 2013 dated 30.06.2014, confirming the

                     conviction and sentence passed by the learned Judicial Magistrate No.1,

                     Coimbatore in STC.No.681/2010 dated 17.1.2013.


                                             For Petitioner        : Mr.A.Tamilarasan

                                             For Respondents       : Mr.C.S.Dhanasekran




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                                                                                        Crl.R.C.No.949 of 2014

                                                              ORDER

This Criminal Revision Case in Crl.R.C.No.949/2014 is filed by

the petitioner/accused aggrieved by the conviction and sentence for an

offence under Section 138 of the Negotiable Instruments Act imposed by

the trial court, namely, learned Judicial Magistrate No.1, Coimbatore in

STC.No.681/2010 dated 17.1.2013 which was confirmed by the Appellate

Court, namely, learned IV Additional Sessions Judge, Coimbatore in

C.A.No.24 of 2013 dated 30.06.2014.

2. To-day, when the matter came up for hearing, the learned

Counsel appearing on either side filed a photograph of the Joint

Compromise Memo duly signed by the petitioner/accused as well as the

complainant and submitted that the 2nd respondent in this case has received

a sum of Rs.3,00,000/- towards the cheque amount and has compromised

the matter.

3. In that view of the matter, the judgment of the learned Judicial

Magistrate No.1, Coimbatore in STC.No.681/2010 dated 17.1.2013 and

the judgment of the learned IV Additional Sessions Judge, Coimbatore in

C.A.No.24 of 2013 dated 30.06.2014 are set aside. The offence stands

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Crl.R.C.No.949 of 2014

compounded.

4. The Criminal Revision Case is allowed accordingly.

                                                                                      22.12.2021

                     Index    : yes/no
                     Speaking order
                     tsi

                     To

1. The IV Additional Sessions Judge, Coimbatore

2. The Judicial Magistrate No.1, Coimbatore

3. The Public Prosecutor, High Court, Madras.

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Crl.R.C.No.949 of 2014

D.BHARATHA CHAKRAVARTHY, J.

tsi

Crl.R.C.No.949/2014

22.12.2021

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Crl.R.C.No.949 of 2014

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