PARMAL SINGH Vs. JASWINDER KUMAR

JUDGEMENT

(1.) The present revision petition has been preferred against judgment dtd. 25/5/2022 passed by learned Sessions Judge, Patiala whereby, the appeal preferred against the judgment of conviction and order of sentence dtd. 14/5/2019 passed by Judicial Magistrate Ist Class, Rajpura, vide which the petitioner was convicted and sentenced to undergo a rigorous imprisonment for a period of one year for commission of offence under Sec. 138 of Negotiable Instruments Act, 1881 (hereinafter referred to as 'Act of 1881'), is dismissed.

(2.) On perusal of order dtd. 28/3/2025, it is evident that a compromise has been effected between the parties, which has been reduced into writing vide compromise deed dtd. 24/1/2025 (Annexure P-1) and on that account counsel for the petitioner submits that he does not want to challenge his conviction on merits.

(3.) Along-with the present petition, an application bearing CRM No. 13078-2025 has been filed by the applicant/petitioner under Sec. 528 of Bhartiya Nagrik Suraksha Sanhita, 2023 read with Sec. 147 of Act of 1881 for compounding of the offences, as compromise has already been effected between the parties, which has been reduced into writing vide compromise deed dtd. 28/3/2025.