LAKHAN SINGH @ VICKY Vs. KAUSHAL KUMAR

JUDGEMENT

(1.) Crl.M.A.No. 4226/2018 (Exemption)

(2.) The petitioner was convicted under Section 138 Negotiable Instruments Act by an order dated 21.09.2017 by the Court of learned Metropolitan Magistrate. By an order dated 110.2017, he was sentenced to undergo simple imprisonment for one month and to pay fine Rs. 3.25 lacs. In appeal while maintaining the conviction the sentence order was modified whereby the amount Rs. 3.25 lacs was directed to be paid to the complainant as compensation.

(3.) During the course of arguments, the respondent, who appeared in person, informed that the matter has been settled with the petitioner and he has received the compensation amount of Rs. 25 lacs. The complainant further informed that the matter has been settled with the petitioner amicably without any fear or pressure and he has no objection if the revision petition is disposed of as settled / compounded.