JASKARAN SINGH Vs. RAJINDER.AND ANOTHER

JUDGEMENT

(1.) This revision petition is filed against the judgment dated 05.12.2016 passed by the Sub Divisional Judicial Magistrate, Dabwali vide which the petitioner was convicted and sentenced for a period of one year under Section 138 of the Negotiable Instrument Act and to pay a fine of Rs. 500/- and in default of payment of fine, to undergo simple imprisonment for the period of one month and judgment dated 01.06.2018 passed by the Sessions Judge, Sirsa vide which the impugned judgment and order of sentence passed by the learned Sub Divisional Judicial Magistrate, Dabwali was upheld.

(2.) Alongwith the revision petition, the petitioner filed an application CRM No.25863 of 2018 for grant of permission to compound the offence, as the parties had arrived at a compromise and the petitioner was ready to pay 15% of the cheque amount as costs. The sentence of the petitioner was suspended by this Court vide order dated 27.08.2018. Thereafter, the petitioner deposited the compounding charges as per the judgment of the Hon'ble Supreme Court in Damodar S.Prabhu vs Sayed

(3.) Babalal H 2010 AIR.SC 1907 amounting to Rs.52500/- i.e 15% of the total amount with the High Court Legal Services Authority. Deposit slip has been placed on record of the case.