ASHOK KUMAR Vs. STATE OF HARYANA AND ORS.

JUDGEMENT

(1.) Ashok Kumar-accused has directed the present revision petition against the judgment dtd. 13/9/2018, passed by learned Sessions Judge, Bhiwani, vide which the appeal preferred by the petitioner-accused was dismissed, while confirming the judgment of conviction dtd. 27/2/2018 and order of sentence dtd. 28/2/2018, passed by Judicial Magistrate 1st Class, Bhiwani, whereby the petitioner was convicted under Sec. 138 of the Negotiable Instrument Act, (in short- the NI Act) and was sentenced to undergo simple imprisonment for 09 months and to pay a sum of Rs.90,000.00as compensation to the complainant.

(2.) On 18/12/2018, the following order was passed by this Court:-

(3.) In pursuance of the above said order, a report has been received from the Judicial Magistrate 1st Class, Bhiwani, dtd. 18/1/2019 which states that on the basis of the statements recorded by the parties, the compromise between the parties seems to be genuine, voluntarily, without any coercion or undue influence.