GURCHARAN SINGH Vs. STATE OF PUNJAB AND ANOTHER

JUDGEMENT

(1.) Present criminal revision has been preferred by the petitioner against judgment dated 12.09.2013 passed by learned Additional Sessions Judge, Bathinda, thereby dismissing the appeal filed by the petitioner against the judgment of conviction and order of sentence dated 02.02.2012 passed by learned Special Judicial Magistrate Ist Class, Bathinda, 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 six months and to pay a fine of Rs.1,000/-. In default to pay fine, to further undergo RI for one month.

(2.) I have heard the learned counsel for the parties and perused the record.

(3.) Learned counsel for the parties state that the dispute has been settled amicably.