GAJJU MASIH Vs. RETGARH TRADERS

JUDGEMENT

(1.) PRESENT criminal revision has been preferred by the petitioner against judgment dated 02.07.2014 passed by learned Additional Sessions Judge (Fast Track Court), Patiala thereby dismissing the appeal filed by the petitioner against the judgment of conviction and order of sentence dated 07.10.2013 passed by the Judicial Magistrate Ist Class, Samana 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 one year and to pay fine of Rs.2,000/ -, in default, to undergo simple imprisonment for one month.

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

(3.) DURING the pendency of revision, learned counsel for the petitioner states that parties have settled the dispute. Vide order dated 16.01.2015, trial Court was directed to submit report with regard to compromise.