KRISHAN LAL Vs. GURJEET SINGH

JUDGEMENT

(1.) THIS revision is directed against the judgment dated December 7th, 2011 passed by Additional Sessions Judge, Sangrur, upholding the judgment of conviction and order of sentence dated March 10th, 2009 of Judicial Magistrate First Class, Malerkota, whereby, petitioner was convicted for the offence punishable under Section 138 of Negotiable Instrument Act (for short 'N.I. Act') and sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs.2000/- with de fault stipulation.

(2.) LEARNED counsel for the parties have urged that during pendency of re vision, matter has been compromised between the parties and the complainant has received the cheque amount of Rs.50,000/- along with compensation to the tune of Rs.25,000/- vide demand drafts (Annexure P-l and P-2 photo copies). In Vinay Devanna Nayak Vs. Ryot Seua Sahakari Bank Limited' 2008 (1) RCR (Criminal) 249, Hon'ble Supreme Court allowed the compromise entered between the parties in view of Section 147 of N.I. Act and the primary object underlying Section 138 and acquitted the accused/appellant.