- (1.) Leave granted.
(2.) This appeal is directed against the Judgment and Order dated 23rd March, 2011 passed by the High Court of Judicature at Madras in Criminal Revision Case No.1433 of 2007. By the impugned Jugement and Order, the High Court has confirmed the Judgment and Order dated 13th August, 2007 of the Additional District and Sessions Judge cum Fast Track Court No. 2, Coimbatore, which had confirmed the Judgment and Sentence of the Learned Judicial Magistrate No. 2, Pollachi, dated 21.11.2006 in C.C.No. 202 of 2004, whereby the appellant was convicted for an offence under Section 138 of Negotiable Instruments Act, 1881 (for short, "the Act") and sentenced to undergo one year simple imprisonment and to pay a fine of Rs. 5000/-, in default, to undergo simple imprisonment for three months.
(3.) During the pendency of this appeal, the appellant had entered into a compromise with the complainant and the complainant has appeared through the learned counsel, who stated that the entire money has been received by the complainant and, therefore, he has no objection if the conviction already recorded under Section 138 of the Act is set aside.;