JANG BAHADUR GANGWAR S/O SRI VED PRAKASH Vs. STATE OF UTTARAKHAND AND RAJEEV CHITKARA S/O SRI SUNDER LAL

JUDGEMENT

(1.) THIS is Compounding Application No. 1038 of 2011, for compounding of offence punishable under Section 138 of Negotiable Instruments Act, 1881, in respect of which the revisionist Jang Bahadur Gangwar was convicted by the trial court (Chief Judicial Magistrate, Udham Singh Nagar) and the conviction and sentence was affirmed by Sessions Judge, Udham Singh Nagar vide its order dated 14.05.2010, passed in Criminal Appeal No. 60 of 2008.

(2.) HEARD .

(3.) RESPONDENT No. 2 Rajeev Chitkara (complainant) identified by his counsel, is present in person in the court and verified that the offence has been compounded after he received sum in question from the accused/revisionist. Affidavits are filed by the complainant and Respondent No. 2 in support of the compounding application.