GOVIND PRASAD Vs. PRADEEP RAI

JUDGEMENT

(1.) This criminal revision has been preferred against the judgment dated 04.08.2018 passed in Criminal Appeal No.48/2018 by Sessions Judge, District Damoh confirming the judgment dated 12th May, 2018 passed by Judicial Magistrate First Class, Damoh in Criminal Case No.2400706/2016 whereby the applicant has been convicted under Section 138 of Negotiable Instrument Act and sentenced to R.I. for six months and also directed under Section 357 (3) of Cr.P.C. to pay Rs.1,06,200/- (Rupees One Lac Six Thousand Two Hundred Only) as compensation with stipulation clause.

(2.) On 30.11.2018, I.A.No.20579/2018 and I.A.No.20580/2018 for permission to compound the offence have been filed.

(3.) The factum of compromise between the parties has been verified by the Registrar (Judicial-II). As per the report of the Registrar (Judicial-II), parties have entered into compromise and settled their disputes voluntarily and as per the direction of this Court Rs.13,500/- have been deposited in the account of High Court Legal Services Authority as compoundable cost.