AMIT KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The Revisionist-Amit Kumar, was convicted and sentenced to undergo simple imprisonment for a period of three months along with a fine of Rs.1,70,000.00 under Sec. 138 of the Negotiable Instruments Act, 1881. Against the said judgment dtd. 8/1/2024, passed by the learned First Additional Sessions Judge, Rishikesh, District Dehradun, in Criminal Appeal No. 242 of 2022, "Amit Kumar vs. State of Uttarakhand and Another" was preferred. The said Appeal was dismissed vide judgment dtd. 8/9/2022, passed by the learned Judicial Magistrate, Rishikesh District Dehradun.

(2.) The Revisionist- Amit Kumar, and Respondent No. 2-Lallan Prasad, are present in person and are duly identified by their respective counsels.

(3.) Both the Revisionist and Respondent No. 2 submitted that there were private disputes between them, which have now been amicably resolved. After such resolution, they have filed a Compounding Application (IA No. 01 of 2025) along with their affidavits, stating that the same has been executed voluntarily and without any pressure or coercion.