SUNIL KUMAR Vs. STATE OF HARYANA AND ANOTHER

JUDGEMENT

(1.) Crm-11309-2018

(2.) Challenge has been laid to setting aside judgment of conviction dated 19.03.2015 and order of sentence dated 20.03.2015, passed by the learned Judicial Magistrate Ist Class, Kurukshetra (Complaint Case No.7 of 10.07.2014), whereby the petitioner has been convicted for offence under Section 138 of Negotiable Instruments Act and sentenced to undergo simple imprisonment for a period of six months and to pay a fine of Rs.75,000/- as compensation under Section 357(1) Cr.P.C. to the complainant and order/judgment dated 208.2016 passed by the learned Additional Sessions Judge, Kurukshetra whereby the appeal against the aforesaid order has been dismissed.

(3.) Complainant is present in court and suffered a statement that she admit the contents of compromise (Anneuxre A-1) which is her affidavit. They may be allowed to compound with the offence. In view of the matter having been compromised and that she has received entire cheque amount, she has no objection, if the conviction passed against the petitioner be set aside and her complaint be dismissed.