SUSHIL KUMAR Vs. TR ENTERPRISES AND ANOTHER

JUDGEMENT

(1.) Challenge in the criminal revision petition is to the judgment, dated 21.02.2015, passed by learned Additional Sessions Judge, (Adhoc), Fast Track Court, Hoshiarpur, whereby the appeal filed by the petitioner challenging his conviction and sentence for the offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (hereinafter to be referred as the 'N.I.Act') recorded by learned Judicial Magistrate First Class, Hoshiarpur, was dismissed.

(2.) Learned counsel for the State as well as learned counsel representing respondent No.1 has also admitted the factum of compromise and has no objection if both the judgments passed by learned Courts below are set aside and the petitioner is acquitted of the charge levelled against him in view of the provisions contained in Section 147 of the N.I.Act. After hearing the learned counsel for the parties, going through the material available on record and the provisions contained in Section 147 of the N.I.Act, the parties are permitted to compound the offence. Since the offence punishable under Section 138 of the N.I.Act is compoundable and while exercising the revisional jurisdiction, this Court has permitted the parties to compound the offence which has been compounded, therefore, necessary consequence of the compromise would be to set aside the judgments of conviction and sentence and acquit the accused.