MANISH SHAH Vs. RAJBIR SINGH

JUDGEMENT

(1.) This revision petition is filed challenging the judgment of conviction dtd. 3/9/2019 passed by the LVII Additional Chief Metropolitan Magistrate, Mayo Hall Unit, Bengaluru (hereinafter referred to as 'Trial Court' for short) in C.C.No.52225/2017, by which, the petitioner was convicted for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as ' NI Act , 1881' for short) and was sentenced to pay a fine of Rs.5,000.00 and compensation of Rs.11,00,000.00. The petitioner has also challenged the judgment dtd. 19/3/2022 passed by the LVII Additional City Civil and Sessions Judge, Mayo Hall, Bengaluru in Crl.A.No.25274/2019, by which the judgment of the trial Court was upheld.

(2.) The parties shall henceforth be referred to as they were arraigned before the trial Court. The petitioner was the accused, while the respondent was the complainant.

(3.) When this revision petition was listed for admission, the parties have filed an application under Sec. 147 of the NI Act , 1881 to compromise the offence committed by the petitioner. The petitioner has agreed to pay a sum of Rs.9,00,000.00. The respondent is present in person and he submits that he is willing to accept a sum of Rs.9,00,000.00 towards full and final settlement of the amount payable by the petitioner.