RAJINDER SINGH Vs. GURCHET SINGH

JUDGEMENT

(1.) The petitioner, who stands convicted for the commission of offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881, (NIA) has come up before this Court under Sec. 401, Code of Criminal Procedure, (CrPC) for setting aside the judgment of conviction dtd. 31/7/2019 passed by learned Sub Divisional Judicial Magistrate, Gidderbaha, whereby the petitioner has been sentenced to undergo rigorous imprisonment for a period of one year and to pay fine of Rs.2,000.00 and in default, to undergo further imprisonment of simple imprisonment of two months as well as judgment in appeal dtd. 9/12/2021 passed by learned Additional Sessions Judge, Sri Muktsar Sahib, whereby the judgment of the trial Court has been upheld.

(2.) The petitioner faced criminal prosecution by the private respondent, because of the dishonour of the cheque in question.

(3.) Along with the revision petition, the petitioner has filed an application i.e. CRM-44554-2021 under Sec. 482 of the CrPC for compounding of offence on the basis of compromise dtd. 10/12/2021 (Anneuxre A-1) entered between the parties.