HARBANS SINGH Vs. BALJINDER SINGH ANAND

JUDGEMENT

(1.) The instant revision has been filed challenging the order dated 10.11.2012 passed by learned Additional Sessions Judge, Patiala, dismissing the appeal preferred by the petitioner against the order dated 10.2.2012 passed by learned Sub Divisional Judicial Magistrate, Rajpura, whereby complaint under Section 138 of the Negotiable Instruments Act (hereinafter referred to as 'the Act'), has been allowed and petitioner has been found guilty under Section 138 of the Act and sentenced to undergo rigorous imprisonment for one year and one month and to pay a fine of Rs.1000/-, in default of payment of payment of fine to further undergo simple imprisonment for one month. In addition to it, compensation under Section 357 Cr.P.C. to the tune of Rs.65,000/- has also been awarded to the complainant for harassment, which he had suffered on account of dishonour of the cheque in question.

(2.) Learned counsel for the petitioner vehemently contended that petitioner is ready to pay Rs.65,000/- and has also brought a draft of Rs.65,000/- to show that he is ready and willing to pay the amount in question and compromise the matter.

(3.) Learned counsel for the respondent, after seeking instructions from the respondent, states that he is not ready to accept the amount and lesson should be taught to the petitioner.