ANUP GUPTA Vs. JAI BHAGWAN

JUDGEMENT

(1.) The present petition has been preferred against the judgment dtd. 8/1/2019 and order of sentence dtd. 9/1/2019 passed in Criminal Complaint No.1208 of 2018, by the Judicial Magistrate First Class, Panipat under Sec. 138 of the Negotiable Instruments Act, 1881, whereby the petitioner has been convicted and sentenced to undergo simple imprisonment for a period of 01 year and to pay compensation to the tune of Rs.6,80,650.00 to the respondent-complainant and has further imposed a fine of Rs.5,000.00 as Court fine and in default of payment of fine, to further undergo simple imprisonment for a period of one month; as well as judgment dtd. 16/9/2021 passed by Additional Sessions Judge, Panipat, whereby the appeal of the petitioner against the said judgment of conviction and order of sentence has been dismissed.

(2.) The case came up for hearing on 16/11/2021, when the counsel for the petitioner conveyed his readiness to comply with the payment of compensation as well as the cheque amount. The relevant part of the order is extracted as under:-

(3.) The matter thereafter came up for hearing on 25/11/2021, when the amount stood remitted to the respondent-complainant. The relevant part of the order is extracted as under:-