SURINDER KUMAR MEHRA Vs. STATE & ANR

JUDGEMENT

(1.) Crl.Rev.P. 728/2017 & Crl.M.A.2600/2018 (for compounding of offence under Section 138 Negotiable Instrument Act, 1881)

(2.) The sentence awarded to the petitioner was simple imprisonment for a period of one month and to pay compensation of Rs.1,60,000/- to the complainant, failing which to undergo further simple imprisonment of one month.

(3.) The petitioner has now filed an application, under Section 147 of Negotiable Instrument Act, seeking compounding of the offence.