BHIM SINGH Vs. VINOD KUMAR

JUDGEMENT

(1.) Report of Chief Judicial Magistrate, Hisar has been received.

(2.) The present revision petition has been filed by the petitioner against the order dated 02.03.2015, passed by the learned Additional Sessions Judge, Hissar, vide which, impugned judgment of conviction and order of sentence dated 09.12.2013/11.12.2013 convicting the petitioner for offence under Section 138 of the Negotiable Instruments Act and sentencing him to undergo R.I. for a period of six months and to pay a fine of Rs. 60,000/- as compensation, passed by learned Judicial Magistrate Ist Class, Hissar has been upheld.

(3.) During the pendency of present revision petition, it is claimed that the parties have entered into compromise and the cheque amount has been paid by the petitioner to the complainant.