KHANUBHAI JANIBHAI VANZARA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Revision Application No. 407 of 2008 has been preferred by the pe-titioner-original accused who was convicted for offence punishable under sec-tion 138 of the Negotiable Instruments Act by judgment and order dated 9.1.2008 passed in criminal case No.151/2005 by the learned Judicial Mag-istrate First Class Thasra and sentenced him to undergo simple imprisonment for one year and fine of Rs.5000/- in default, simple imprisonment for one month. The said judgment and order was challenged before the learned Ses-sions Judge by way of filing Appeal No. 13 of 2008 dated 30.5.2008 which was dismissed by the learned Addl.Sessions Judge, Fast Track Court No.2, Nadiad by judgment and order dated 30.5.2008. Both these orders are chal-lenged in this Revision.

(2.) Original complainant has also preferred Revision Application against then rejection of compensation of Rs. 1,50,000/- being Criminal Revision Application No.527 of 2008.

(3.) It is submitted by the learned Advocate for the petitioner Mr Chirag B Patel that the matter has been amicably settled between the parties. He has placed on record the settlement pursis which is ordered to be taken on record. Mr Murali Devnani, learned Advocate appears on behalf of the origi-nal complainant. It is submitted by him that the matters are settled between the parties and as per the settlement the full and final amount in question has been* received by the complainant and he has no grievance against the present accused.