AKASH Vs. ARTI

JUDGEMENT

(1.) The report of Registrar (J-II) is received.

(2.) According to the report, in terms of the order of this Court dtd. 07/01/2026 compromise statement of the parties have been recorded.

(3.) This Criminal Revision has been filed under Sec. 397/401 to set aside the judgment dtd. 27/5/2024 passed by the II Additional Sessions Judge, Burhanpur in Criminal Appeal No.39/2023 arising out of the dtd. 3/2/2023 passed in SC-NIA No.326/2023 by J.M.F.C. Nepanagar, District Burhanpur, whereby revisionist has been convicted under Sec. 138 of N.I. Act, for dishonor of cheque worth Rs.4,60,000.00 and under Sec. 357 (3) Cr.P.C.