NAVNEET GUPTA Vs. MAHENDRA SINGH YADAV

JUDGEMENT

(1.) The necessary facts for the disposal of the present revision in short are that a criminal complaint was filed by the respondent under section 138 of Negotiable Instruments Act against the applicant which was decided by the Court of ACJM, Gwalior by judgment dated 27.6.2015 passed in Criminal Case No.7703/2012 and the applicant was convicted under section 138 of Negotiable Instruments Act and he was sentenced to undergo the rigorous imprisonment of three months and a compensation of Rs. 55,000/-, with default imprisonment.

(2.) Being aggrieved by the said judgment, the applicant filed an appeal which was dismissed by the Appellate Court (11th ASJ, Gwalior) in Criminal Appeal No.324/2015 by judgment dated 20.8.2015.

(3.) Challenging the judgments passed by the Courts below, the applicant has filed the present criminal revision. During the pendency of this revision, an application was filed for compounding the offence on the ground of compromise. This Court by order dated 27.10.2017 had directed the parties to appear before the Principal Registrar of this Court for the verification of compromise application.