SATPAL SHARMA Vs. DEEPAK KUMAR

JUDGEMENT

(1.) PRESENT criminal revision has been preferred by the petitioner against judgment dated 02.05.2013 passed by learned Additional Sessions Judge, Fast Track Court, Patiala, thereby dismissing the appeal filed by the petitioner against the judgment of conviction and order of sentence dated 08.06.2011 passed by learned Sub Divisional Judicial Magistrate, Rajpura, vide which petitioner has been convicted for an offence punishable under Section 138 of the Negotiable Instruments Act and sentenced to undergo rigorous imprisonment for a period of one year and to pay a fine of Rs.2,000/-. In default, to undergo SI for one month.

(2.) I have heard the learned counsel for the parties and perused the record. Learned counsel for the parties state that the dispute has been settled amicably.

(3.) LEARNED counsel for the respondents has also handed over photocopy of three bank drafts amounting to Rs.83,334/- each and three separate affidavits of the respondents to the above effect, which are taken on record.