PARMINDERPAL Vs. AJAIB SINGH

JUDGEMENT

(1.) At this stage, Mr. Amit Aggarwal, Advocate has put in appearance on behalf of the respondent, namely, Ajaib Singh and has placed on record power of attorney as well as compromise entered into between the respondent and Amarjeet Singh Walia son of Narinder Singh Walia (father of the petitioner).

(2.) The petitioner has filed the present revision petition challenging judgment of conviction and order of sentence dated 18.12.2014 passed by the Chief Judicial Magistrate, SAS Nagar, Mohali whereby he was convicted for commission of offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') and was sentenced to undergo rigorous imprisonment for two years and compensation to the tune of Rs.3 lacs. However, even the appeal filed by the petitioner against that order was dismissed by learned Additional Sessions Judge, SAS Nagar, Mohali vide judgment dated 28.4.2015. It is against the aforesaid judgment, the petitioner has preferred the present petition.

(3.) However, during the pendency of the present petition, the parties have entered into a compromise and as per the terms of compromise, the respondent-complainant has already been paid an amount of Rs.50,000/- by way of bank draft No.153204 dated 30.6.2015. The terms of compromise further say that the petitioner-accused will make payment of the remaining outstanding amount within eight months.