VIMALCHAND JAIN Vs. STATE OF GUJARAT

JUDGEMENT

(1.) RULE . Mr. L.R. Pujari, learned Additional Public Prosecutor waives the service of notice of rule on behalf of the Respondent No. 1 and Mr. Ankur Oza, learned advocate waives the service of notice of rule on behalf of the Respondent No. 2.

(2.) IN the facts and circumstances of the case and with the consent of the learned advocates appearing on behalf of the respective parties and as the parties have settled the dispute amicably and they have requested to compound the offence, the present Criminal Revision Application is taken up for final hearing today.

(3.) THE present Criminal Revision Application has been preferred by the applicant original accused to quash and set aside the impugned judgment and order dated 13/12/2010 passed by the learned City Civil and Sessions Court, Ahmedabad in Criminal Appeal No. 236/2009 as well as the judgment and order dated 10/9/2009 passed by the learned Metropolitan Magistrate, Negotiable Instrument Act Court No. 1, Ahmedabad in Criminal Case No. 569 of 2008, by which the applicant has been convicted for the offence punishable under Section 138 of Negotiable Instruments Act and is sentenced to undergo one year Simple Imprisonment and further directed to pay a sum of Rs. 2,00,000=00 to the original complainant - Respondent No. 2 by way of compensation under Section 357(3) of the Code of Criminal Procedure.