MANJIT SINGH Vs. BHUPINDER SINGH

JUDGEMENT

(1.) Petitioner Manjit Singh son of Babu Singh has filed the present revision petition against the judgment dated 7.3.2014 whereby learned Judicial Magistrate 1st Class, Ludhiana convicted him for offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short, the Act) and vide separate order of even date, sentenced him to undergo simple imprisonment for six months along with fine of Rs. 500/- and in default thereof, he was further required to undergo imprisonment for 30 days.

(2.) The petitioner preferred an appeal before learned Additional Sessions Judge, Ludhiana, but the same was also dismissed vide judgment dated 4.11.2015.

(3.) Learned counsel for the petitioner contends that after dismissal of the appeal, the matter has been compromised between the parties. In support of his contention, he has relied upon affidavit (Annexure A-1) dated 12.1.2016 executed by respondent-complainant Bhupinder Singh.