RASHPAL SINGH Vs. PARAMJIT SINGH AND ORS.

JUDGEMENT

(1.) Challenge in this criminal revision petition is to the judgment, dated 4.1.2016, passed by learned Additional Sessions Judge, Shaheed Bhagat Singh Nagar, whereby the appeal filed by the petitioner, Rashpal Singh, challenging his conviction and sentence for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for brevity, "N.I. Act"), recorded by learned Judicial Magistrate First Class, Shaheed Bhagat Singh Nagar, was dismissed.

(2.) On 29.1.2016, when the revision petition came up for preliminary hearing, at that time learned counsel for the petitioner contended that after dismissal of the appeal by learned Additional Sessions Judge, the better sense prevailed and both the private factions had resolved their dispute and effected a compromise.

(3.) Notice to both the respondents was issued and Mr. Gurdeep Singh, Advocate, and learned counsel for the State, who were present in the Court, accepted notices on behalf of respondent Nos. 1 and 2, respectively.