SAHIB SINGH Vs. RAM PHAL

JUDGEMENT

(1.) Sahib Singh-accused has directed the present revision petition against the judgment dtd. 9/8/2018 passed by learned Additional Sessions Judge, Kaithal, vide which, the appeal preferred by the petitioner-accused against the judgment and order dtd. 18/9/2015 passed by the Chief Judicial Magistrate, Kaithal, who convicted the petitioner-accused under Sec. 138 of the Negotiable Instrument Act, (in short- the NI Act) and sentenced to undergo rigorous imprisonment for a period of 02 years and further to pay compensation to the tune of double the amount of cheques to complainant, i.e. Rs.3,38,000.00 within five months from the date of passing of that order, was dismissed.

(2.) Learned counsel for the petitioner submitted that he has repaid the agreed amount i.e. 2,50,000/- to the complainant and the dispute between the parties stands settled amicably.

(3.) Learned counsel for the complainant submits that full and final payment has been received and complainant has agreed to compromise the case and he would be having no objection if the petitioner is acquitted of charge and released from jail.