NIRBHAI SINGH Vs. GURPREET SINGH

JUDGEMENT

(1.) The petitioner-accused has filed this application under Section 482 of the Code of Criminal Procedure (for short, ' Cr.P.C .') read with Section 147 of Negotiable Instruments Act (for short, ' N.I. Act ') for setting aside/quashing of impugned judgment of conviction and order of sentence both dated 27.05.2019 passed by learned Judicial Magistrate Ist Class, Barnala and judgment dated 28.01.2020 passed by Appellate Court affirming the conviction and sentence of applicant/petitioner under Section 138 of Negotiable Instruments Act, on the basis of compromise dated 20.02.2020 (Annexure A/1) arrived at between the parties.