HARMESH SINGH Vs. SAJJAN SINGH

JUDGEMENT

(1.) By filing the present criminal revision, the petitioner has assailed the judgment dated 08.08.2016, vide which, learned Addl. Sessions Judge, Patiala, upheld the judgment dated 04.02.2016, passed by learned Judicial Magistrate 1st Class, Rajpura, whereby, the petitioner was convicted under Section 138 of Negotiable Instruments Act (for short 'the Act') and sentenced to undergo SI for a period of two years and to pay fine of Rs. 2000.00 and in default of payment of fine to further undergone SI for a period of one month.

(2.) The learned counsel for the parties, are ad idem that the parties have compromised the matter and the entire payment has been made.

(3.) Respondent Sajjan Singh duly identified by learned counsel for respondent states that the matter has been compromise and he has no objection in case the present petition is allowed.