RAVINDER MOHAN Vs. ASHOK KUMAR

JUDGEMENT

(1.) In the present criminal revision petition, the challenge is to order dtd. 10/9/2015 passed by the learned Sub Divisional Judicial Magistrate, Khanna, by which, the petitioner was convicted for violating the provisions of the Negotiable Instruments Act, 1881 and was sentenced to undergo rigorous imprisonment for a period of one year and was also directed to pay a compensation of Rs.3,95,000.00 and also to order dtd. 12/9/2016 passed by the learned Additional Sessions Judge, Ludhiana, by which, the appeal of the petitioner against the order of conviction was dismissed.

(2.) Learned counsel for the petitioner argues that during the pendency of the present criminal revision petition, the parties have entered into a compromise and the petitioner has already discharged his liability to the satisfaction of the respondent and, therefore, the conviction ordered by the Court below may kindly be re-considered, keeping in view the facts and circumstances that exists as of now. Learned counsel for the petitioner prays that his oral prayer for compounding the offence may kindly be accepted.

(3.) Learned counsel appearing for the respondent submits that as per his instructions received from the respondent, the liability has already been discharged by the petitioner to the satisfaction of the respondent and he has no objection, in case, the offence, for which, the petitioner has been charged is compounded.