RACHHPAL SINGH MAINI Vs. ANIL KUMAR MEHTA

JUDGEMENT

(1.) The present revision petition has been filed to challenge the judgment dated 24.09.2013 passed by Additional Sessions Judge, Tarn Taran, whereby, the judgment of conviction and order of sentence dated 13.07.2012 passed by Judicial Magistrate 1st Class, Tarn Taran, was upheld, vide which, the petitioner was convicted for offence under Section 138 of the Negotiable Instruments Act, 1881 and sentenced to undergo RI for a period of two years with fine of Rs. 5000/-. After passing of said judgment of conviction and order of sentence, there was a compromise between the parties.

(2.) Learned counsel for the petitioner submits that complainant-Rikhi Ram expired on 11.11.2013 and the compromise was effected with his son, namely, Anil Kumar Mehta, who is present in the Court.

(3.) It has been mentioned in the compromise that with the intervention of respectables and relatives, the dispute between the parties has been compromised and all legal heirs of complainant-Rikhi Ram, have no objection in quashing of the proceedings initiated against the accused person. The compromise has been signed by all legal heirs of deceased-Rikhi Ram. It has also been mentioned in the compromise that there is no other legal heir of deceased-Rikhi Ram except the persons mentioned in the compromise deed annexed as Annexure P-1 with this revision petition.