NAFE SINGH Vs. THE FATEHABAD DISTRICT PRIMARY CO-OPERATIVE AGRICULTURE & RURAL DEVELOPMENT BANK LTD

JUDGEMENT

(1.) CHALLENGE in this criminal revision petition is to the judgment dated 13.03.2014 passed by the learned Sessions Judge, Fatehabad, whereby the appeal filed by the petitioner challenging his conviction and sentence for the offence punishable under Section 138 of the Negotiable Instrument Act (for brevity "N.I. Act") recorded by the learned Sub Divisional Judicial Magistrate, Tohana, was dismissed.

(2.) LEARNED counsel for the petitioner submits that during the pendency of the criminal revision petition, better sense has prevailed and the cheque amount with interest and default amount were deposited with respondent No. 1 and now respondent No. 1 has no objection if the impugned judgments are set aside and the petitioner is acquitted of the charges levelled against the petitioner. He further submits that the offence punishable under Section 138 of the N.I. Act is compoundable as per the provisions contained in Section 147 of the N.I. Act.

(3.) LEARNED counsel for the State has no objection if the impugned judgments of conviction and sentence are set aside in view of the compromise effected between the petitioner and respondent No. 1.