KEDARNATH TEWARI Vs. NIRMAL GHOSH

JUDGEMENT

(1.) The present petitioner has been convicted under Sec. 138 of the Negotiable Instruments Act and sentenced to suffer simple imprisonment for one month and also to pay compensation of Rs. 1,08,000/ - with default clause. The petitioner challenged the said order of conviction and sentence before the Sessions Court in a criminal revision. However lost there. Hence, this criminal revision challenging the said order of the revisional Court whereby the order of the Trial Court has been affirmed.

(2.) Now, the petitioner have sought for interference with the order of conviction and sentence only on the ground that after revisional Court upheld the order of conviction and sentence, the dispute by and between the parties have been amicably settled out of Court and the complainant has no grievance at the present moment against the accused petitioner.

(3.) Heard the Learned Counsels appearing on behalf of the parties. Perused the compromise petition as well as other materials on record.