AMIT PHULL Vs. YOGRAJ CHAUDHARY

JUDGEMENT

(1.) In this petition, the petitioner has prayed for setting aside of judgment of conviction and order of sentence, dated 28.02.2018, passed by the Court below, i.e. Ld. Judicial Magistrate First Class, Sangrur, and the order dated 04.02.2020 of Ld. Additional Sessions Judge, Sangrur, whereby his appeal has been dismissed.

(2.) The petitioner was convicted of the offence under Section 138 of the Negotiable Instruments Act in a complaint case bearing No.17, dated 10.03.2015, and was sentenced accordingly. His appeal against such judgment of conviction was also dismissed. Thereafter, the instant petition has been filed.

(3.) During the pendency of this revision petition, the parties concerned have arrived at compromise.