A.Senthil Kumar vs A.Muthu
2023 Latest Caselaw 2171 Mad

                                                                                        Crl.R.C.No.1618 of 2017



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 09.03.2023

                                                          CORAM

                                  THE HONOURABLE MR. JUSTICE N. ANAND VENKATESH

                                                   Crl.R.C.No.1618 of 2017

              A.Senthil Kumar                                                          ... Petitioner

                                                             vs.

              A.Muthu                                                                  ... Respondent

              Prayer: Criminal Revision filed under Sections 397 r/w 401 of the Code of Criminal
              Procedure against the order of the learned II Additional District and Sessions Judge,
              Tirupur in C.A.No.117 of 2016 dated 31.07.2017 confirming the conviction and
              sentence passed by the learned Judicial Magistrate No.II, Tiruppur made in C.C.No.656
              of 2012 dated 04.10.2016.



                                  For Petitioner                   : Mr.S.J.Franklin

                                  For Respondent                   : Mr.K.Myilsamy

                                                         ORDER

This Criminal Revision Case has been filed against the judgment and order

passed by the learned II Additional District and Sessions Judge, Tiruppur in C.A.No.117

of 2016, dated 31.07.2017 dismissing the appeal and confirming the judgment and

order passed by the learned Judicial Magistrate No.II, Tiruppur made in C.C.No.656 of

2012, dated 04.10.2016, convicting the petitioner for offence under Section 138 of the

Negotiable Instruments Act and sentencing him to undergo six months simple

https://www.mhc.tn.gov.in/judis

Crl.R.C.No.1618 of 2017

imprisonment and to pay a fine of Rs.4,00,000/- which is equivalent to the cheque

amount and in default to undergo three months simple imprisonment.

2. During the pendency of this criminal revision case the parties reached a

compromise and accordingly, the petitioner paid the entire cheque amount of

Rs.4,00,000/- to the respondent and the respondent has also received the same in full

quit. The learned counsel for the respondent acknowledged the fact that the matter

has been settled and that this Court may take the same into consideration and pass

appropriate orders.

3. In the light of the above settlement between the parties, the offence is

compounded and as a consequence, the judgment and order passed by both the

Courts below are hereby set aside. This Criminal Revision Case is disposed of

accordingly.

                                                                                        09.03.2023
              Index         : Yes/No
              Internet      : Yes/No

Speaking Order/Non-Speaking Order Neutral Citation Case : Yes/No KST

https://www.mhc.tn.gov.in/judis

Crl.R.C.No.1618 of 2017

To

1.The Additional District and Sessions Judge, Tiruppur.

2.The Judicial Magistrate No.II, Tiruppur.

https://www.mhc.tn.gov.in/judis

Crl.R.C.No.1618 of 2017

N. ANAND VENKATESH, J.

KST

Crl.R.C.No.1618 of 2017

09.03.2023

https://www.mhc.tn.gov.in/judis