RAVI RAJ Vs. SIMARPREET SINGH

JUDGEMENT

(1.) Petitioner impugns judgment dated 28.01.2019, whereby, appeal of the appellant impugning judgment of conviction dated 28.11.2018 and order on sentence dated 21.12.2018 has been dismissed.

(2.) Petitioner has been convicted of an offence under Section 138 Negotiable Instrument Act, 1881 and sentenced to undergo 3 months rigorous imprisonment and to pay compensation of Rs.2,25,000/- to the respondent and in default to undergo 30 days simple imprisonment. Subject Cheque was of Rs.2 lakhs.

(3.) Learned counsel for the petitioner submits that the petitioner has settled with the respondent and the respondent has agreed to accept the total amount of Rs.2,25,000/- in full and final settlement of all his claims. He submits that the entire amount of Rs.2,25,000/- has already been paid.