KUKIL KUMAR GOSWAMI Vs. JUNTI KAKOTI AND ANR

JUDGEMENT

(1.) This criminal revision petition has been filed against the judgment and order, dated 31.03.2015, passed by the learned Sessions Judge, Nagaon in Criminal Appeal No. 43/2014 partly allowing the appeal and thereby modifying the judgment and order, dated 12.06.2014, passed by the learned Judicial Magistrate First Class, Nagaon in CR Case No. 2756/2010, under Section 138 of the Negotiable Instrument Act to the extent that the accused-petitioner shall pay an amount of Rs. 1 lakh to the respondent No. 1 as compensation, and in default of payment of compensation, to undergo simple imprisonment for 1 (one) year.

(2.) I have heard Mr. BM Choudhury, learned counsel for the petitioner, Mr. UC Rabha, learned counsel appearing for the respondent No. 1 as well as Mr. BJ Dutta, learned Additional Public Prosecutor, appearing for the State respondent No.

(3.) The learned counsel for the accused-revision petitioner has submitted that he is prepared to pay the compensation amount of Rs. 1 lakh as per the decision of the learned Appellate Court in the aforesaid Criminal Appeal, The learned counsel for the respondent No. 1 has agreed to such submission of the learned counsel for the revision petitioner.