KUSHALPAL SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Learned counsel for the revisionist and learned counsel for respondent no. 2 are present.

(2.) Learned counsel for revisionist submitted that a compromise has been arrived between the complainant and accused through compromise deed dtd. 13/9/2023, which is apprised to District Judge, Aligarh and he has been informed that same is to be verified by the court below pursuant to order dtd. 6/9/2023. A report has been filed by the Registrar General of this Court dtd. 23/9/2023 wherein it is stated that in compliance of order dtd. 6/9/2023, parties have filed original compromise before the District Judge, Aligarh and a report dtd. 22/9/2023 has been received from District Judge, Aligarh containing a report regarding verification done by Presiding Officer, Aligarh.

(3.) The present criminal revision has been filed against the judgement and order dtd. 22/11/2019 passed by Sessions Judge, Aligarh in Criminal Appeal No. 164 of 2019 (Kaushalpal Singh vs. State of U.P.) arising out of judgement and order dtd. 22/12/2017 passed by A.C.J.M., court no. 6, Aligarh in complaint case no. 354 of 2013 (Anil Kumar Singh vs. Kushalpal Singh), under Sec. 138 of N.I. Act, P.S. Qwarsi, District Aligarh by which the revisionist has been convicted and sentenced under Sec. 138 of N.I. Act for one year simple imprisonment and fine of Rs.6,00,000.00 with default stipulation.