SANJAY MEHRA Vs. ASHOK KUMAR GOOMBER

JUDGEMENT

(1.) THE petitioner was sentenced under Section 138 of the Negotiable Instruments Act and was sentenced to under go R. I. for one year and to pay a fine of Rs. 500/- and in default of payment of fine to undergo further R. I. for 10 days. It is stated that the fine has already been paid. It is further stated that the petitioner is in custody since 23. 7. 2001. A compromise has effected between the parties and the complainant has made a statement to this effect. Now the complainant has got no grievance against the petitioner.

(2.) KEEPING in view of the above facts and circumstances, the sentence except fine is set aside and the petitioner is sentenced to the period already undergone and a fine of Rs. 500/- which he has already deposited. With this modification in the sentence, the revision petition is dismissed. Order modified.