SANTOSH Vs. STATE & ANR

JUDGEMENT

(1.) Present revision petition has been filed by the petitioner to challenge the legality and correctness of a judgment dated 09.08.2016 of learned Addl. Sessions Judge in Crl.A.39/2016 by which conviction and sentence recorded by the learned Chief Metropolitan Magistrate vide judgment dated 01.06.2016 under Section 138 Negotiable Instruments Act was upheld. The Trial Court had convicted the petitioner under Section 138 Negotiable Instruments Act and sentenced him to undergo SI for three months and to pay compensation of Rs. 1,40,000/- to the complainant. Respondent No.2 / complainant has put appearance.

(2.) During the course of arguments, it is informed by both the parties that the matter has been settled and the settled amount has been paid to the respondent No.2 / complainant. I have enquired from the complainant present in the Court whether he has settled the dispute with the petitioner amicably without any fear or pressure and has received the settled amount.

(3.) Since the dispute between the parties has been settled amicably and the payment pursuant to the settlement has been received by the complainant, the revision petition stands disposed of as settled / compounded.