SATENDRA THAPA Vs. GAGANPREET SINGH

JUDGEMENT

(1.) HEARD . By means of this petition moved under Section 482 Cr.P.C., the petitioner has sought modification of the order dated 12.08.2011, passed by Sessions Judge, Dehradun, in Criminal Appeal No. 61 of 2011, whereby said court disposed of the appeal in terms of the compromise between the parties.

(2.) BRIEF facts of the case are that the petitioner Satendra Thapa was convicted and sentenced under Section 138 of Negotiable Instruments Act, 1881, by the Judicial Magistrate, 1st Dehradun, in Criminal Complaint Case No. 5194 of 2009. Aggrieved by said judgment, the convict (present petitioner) appears to have filed a Criminal Appeal No. 61 of 2011. During pendency of said appeal, the Compromise Application No. 10A was filed by the parties to litigation, which was accepted by the appellate court, and the appeal was disposed of in terms of the compromise, permitting the complainant, to withdraw Rs. 27,000/ - deposited before the trial court, as mentioned in application 10A.