SUNIL KUMAR TANDON AND ORS. Vs. GHANSHYAM SHARMA

JUDGEMENT

(1.) By this revision petition filed under Sec. 397, 401 of Cr.P.C., read with Sec. 482 Cr.P.C. the petitioner seeks to challenge the judgment dated 25.02.2016 passed by learned Additional Session Judge 03 (East), Karkardooma, Delhi, passed in Criminal Appeal No. 100/2016, whereby the conviction and sentenced passed by the learned Metropolitan Magistrate has been upheld.

(2.) The learned Metropolitan Magistrate has held the petitioners guilty for the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881 (hereinafter referred to as NI Act) and the petitioner No. 1 has been sentenced to undergo simple imprisonment for the period of three months and fine of Rs. 1.5 lacs was also imposed upon petitioner No. 1, however petitioner No. 2 was sentenced to pay fine of Rs. 50,000/ -.

(3.) Mr. Vivek Bhadauria, learned counsel for the petitioner contends that due to intervention of the common friends and well wishers, wishers, the disputes/differences between the parties have been amicably settled and to restore the harmony between the parties, they have decided to bury their all disputes and differences. Even the respondent is not willing to pursue the dispute further and he has given the statement before the court of learned Metropolitan Magistrate that he has amicably settled the matter with the petitioners and has also received the settled amount. However, the petitioners had preferred the revision petition being Crl. Rev. No. 183/2016 before this court, which was dismissed as withdrawn on 09.03.2016.