ANUP SAINI Vs. STATE OF HARYANA

JUDGEMENT

(1.) The revision petition has been filed in challenge to judgment dated 08.03.2010 passed by the Additional Sessions Judge, Hisar i.e. the Appellate Court. Vide the said judgment, appeal filed by the petitioner against judgment of conviction dated 11.09.2008 recorded by the Trial Magistrate and Order of sentence dated 13.09.2008 have been upheld. Conviction of the petitioner for com-mission of offence under Section 138 of the Ne-gotiable Instruments Act, 1881 (for short, 'Act') has been maintained as also die sentence (or a period of 6 months and compensation to the tune of Rs. 90,000/- (in default of payment of compensation, 3 months simple imprisonment).

(2.) Criminal Miscellaneous No. 18023 of2010 bas been filed under Section 147 of the Act read with Section 482 Cr .P .C. for compounding of offence.

(3.) Notice of motion.On the asking of the Court, Mr. Gaurav Dhir, Deputy Advocate Gen-eral, Haryana, accepts notice on behalf of re-spondent No. 1.