MANOJ SHARMA Vs. RAMAN MAHAJAN

JUDGEMENT

(1.) INSTANT revision petition has been preferred by Manoj Sharma feeling dissatisfied qua judgment and order of sentence dated March 13, 2015 passed by learned Additional Sessions Judge, Pathankot dismissing the appeal and upholding the judgment and order of sentence dated November 25, 2014 passed by learned Judicial Magistrate Ist Class, Pathankot whereby, he has been convicted under Section 138 of Negotiable Instruments Act (for short 'Act') and sentenced to undergo RI for a period of one year and to pay fine of Rs. 2000/ - and in default of payment of fine to further undergo RI for a period of one month.

(2.) IN response to notice of motion issued by this Court, respondent No.1 appeared in person through Mr. Rimple Saini, Advocate whereas, respondent No.2 -State of Punjab is being represented by Ms. Priyanka Sadar, AAG, Punjab.

(3.) HERE it would be pertinent to mention that after the dismissal of appeal and passing of impugned judgment of conviction and order of sentence, parties arrived at a compromise with the intervention of respectables, which was reduced into writing as Annexure P -1. Respondent No.1/complainant is present in Court today, who has categorically admitted his signatures as well as signatures of Avinash Sharma, father of revisionist and Adesh Kumar, President, Pathankot Vikas Munch; besides Narinder Kumar (Kala), Municipal Corporator, Ward No.15, Pathankot on the compromise Annexure P -1. Apart from it, respondent No.1/complainant has also furnished a short reply by way of his affidavit reiterating the factum as well as terms and conditions of compromise Annexure P -1. This short reply has also been taken on record.