SONU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The instant revision is preferred against the conviction of the revisionist under Section 138 of the Negotiable Instrument Act, 1881 (for short "the Act"). He was convicted and sentenced to one year simple imprisonment with a fine of Rs.2,62,000/-. The judgment and order passed by the trial court was further confirmed in the appeal.

(2.) In the instant revision, the revisionist and respondent no. 2, the complainant filed the compounding application along with the affidavit of revisionist and respondent no. 2.

(3.) Heard learned counsel for the parties through Video Conferencing and perused the record.