RAM SINGH Vs. NARENDRA SINGH

JUDGEMENT

(1.) Present revision has been filed against judgment dtd. 30/11/2016 passed by IXth Additional Sessions Judge, District Ujjain, in Criminal Appeal No.386/2016 whereby learned Sessions Court affirmed the order dtd. 27/8/2016, passed by Judicial Magistrate First Class, District-Ujjain in Criminal Case No.547/2013, wherein the applicant has been convicted under Sec. 138 of Negotiable Instruments Act, 1881 and sentenced him to undergo one year rigorous imprisonment and compensation of Rs.1,40,000.00.

(2.) The matter is involved cheque amount of Rs.1,26,330.00 in the present matter.

(3.) Both parties have filed the compromise application before this Court.