DALIP MASIH Vs. STATE OF PUNJAB

JUDGEMENT

(1.) PETITIONER Dalip Masih has filed this revision petition against the State of Punjab and Sh. Bikramjit Singh respondents under Section 401 Cr.P.C. challenging the judgments dated 21.08.2012 and 18.02.2014 passed by Additional Chief Judicial Magistrate, Gurdaspur and learned Additional Sessions Judge, Gurdaspur respectively, whereby the petitioner was convicted and sentenced to undergo rigorous imprisonment for 1 1/2 years and to pay a fine of Rs. 10,000/ - under Section 138 of Negotiable Instruments Act. Instrument Act. It is stated in the petition that the judgments passed by both the Courts below are contrary to well -settled law as also the facts and evidence on the file and deserve to be set aside and the petitioner deserves to be acquitted under Section 138 of Negotiable

(2.) ON 20.03.2014, an application i.e. C.R.M. No. 9234 of 2014 was filed for placing on record the compromise deed dated 12.03.2014 (Annexure P -2) arrived at between the parties with further prayer for disposal of the case in terms of the aforesaid compromise executed between the parties and for acquittal of the petitioner by way of compounding of the offence under Section 138 of Negotiable Instruments Act vide C.R.M. No. 11876 of 2014.

(3.) LEARNED counsel for respondent No. 2 states that respondent No. 2 has already effected a compromise with the petitioner and has received the amount as full and final settlement.