KAMALDEEP Vs. STATE OF PUNJAB

JUDGEMENT

(1.) Prayer in this application is for condonation of delay of 402 days in filing the revision petition.

(2.) For the reasons mentioned in the application and in the light of the fact that the matter has been amicably resolved and settled between the parties, delay of 402 days in filing the present revision petition is condoned.Application stands disposed of.

(3.) This revision petition is directed against the judgment dated 24.10.2016 passed by the Additional Sessions Judge, Sangrur, upholding the judgment of conviction and order of sentence dated 08.07.2015 passed by the Judicial Magistrate Ist Class, Malerkotla, whereby petitioner was convicted for offence punishable under Section 138 of the Negotiable Instruments Act, 1881, and sentenced to undergo rigorous for a period of one year and to pay fine of Rs.1,000/- and in default thereof, to further undergo rigorous imprisonment for a period of 15 days.