SHARVAN SINGH Vs. GARG TRADING COMPANY AND ANR

JUDGEMENT

(1.) The present revision petition has been filed against judgment dated 22.09.2010 passed by learned Sessions Judge, Kurukshetra vide which appeal filed by the present revision Petitioner against judgment of conviction and order of sentence passed by learned Sub Divisional Judicial Magistrate, Pehowa in complaint No. 3 of 2007, titled as M/s Garg Trading Company v. Sharvan Singh, under Sections 138/142 of Negotiable Instruments Act (hereinafter called as the 'Act'), was dismissed.

(2.) I have heard learned Counsel for the parties and have gone through the whole record.

(3.) It has been contended by learned Counsel for the Petitioner that the offence is compoundable one and that dispute has been amicably settled between Petitioner and Respondent No. 1 -complainant.