IQBAL SINGH Vs. DILPREET SINGH & ANR

JUDGEMENT

(1.) Prayer in this criminal revision petition is for setting aside the judgment dated 04.06.2012 passed by the learned Additional Sessions Judge, SAS Nagar, Mohali, whereby the appeal filed by the petitioner was dismissed. The challenge has also been made to the judgment of conviction and sentence dated 03.09.2010 passed by the learned Sub Divisional Judicial Magistrate, SAS Nagar, Mohali, whereby petitioner-Iqbal Singh was held guilty for the offence punishable under Section 138 of the Negotiable Instrument Act (hereinafter referred to as "the Act") and was sentenced to undergo rigorous imprisonment for one year besides the payment of fine of Rs.5,000/- and in default of payment of fine, to further undergo rigorous imprisonment for three months.

(2.) During the course of the present petition, petitioner Iqbal Singh effected a compromise with his brother Dilpreet Singh-respondent/complainant. The affidavit of Dilpreet Singh admitting the factum of compromise has been placed on record.

(3.) Learned counsel for the petitioner submits that the respondent and the petitioner are the real brothers and due to intervention of the respectable and elderly people of the society, they have sorted out their dispute and effected a compromise.