PRAKASH AHIRWAR Vs. AJAY AGARWAL

JUDGEMENT

(1.) This criminal revision has been filed against the judgment dtd. 19/3/2025 passed by the learned Third Additional Sessions Judge, District Shivpuri in Criminal Appeal Case No.194/2024, whereby the learned Sessions Court affirmed the judgment of conviction and sentence dtd. 27/6/2024 passed by the learned Judicial Magistrate First Class, Shivpuri in Criminal Case No. SCNIA No. 339/2021, wherein the applicant has been convicted under Sec. 138 of Negotiable Instruments Act, 1881 and sentenced him to undergo one month simple imprisonment and to pay compensation of Rs.1,18,000.00 with default stipulations.

(2.) In terms of the order of suspension of sentence passed by this Court on 5/6/2025, the counsel appearing for the applicant submits that the entire amount as awarded by the trial Court, including the compensation, has been deposited by him before the trial Court, which also stands withdrawn by the respondent and therefore, I.A. No.3282/2026 has been jointly filed by the applicant as well as the respondent seeking setting aside of the impugned judgment and acquittal of the applicant on the basis of compromise.

(3.) In terms of order dtd. 18/2/2026, the factum of compromise between the applicant and the respondent stands verified by the Principal Registrar vide its report dtd. 11/3/2026.