AMIT KUMAR Vs. SANJAY WALIA

JUDGEMENT

(1.) Petitioner Amit Kumar has filed the present criminal revision against the judgment dtd. 25/7/2018 passed by Appellate Court, whereby it has upheld the judgment of conviction and order of sentence dtd. 13/5/2016, passed by the Judicial Magistrate 1st Class, Chandigarh, whereby the petitioner has been sentenced to undergo rigorous imprisonment for two years rigorous imprisonment. The prosecution pertained to the offence punishable under Sec. 138 of Negotiable Instruments Act, 1881.

(2.) At the time of issuing notice of motion on 3/8/2018, learned counsel for the petitioner relied upon the intention of petitioner to settle the matter with the complainant-respondent. The order dtd. 3/8/2018 reads as under :-

(3.) On 5/9/2018, learned counsel for the respondent submitted that he has received the demand drafts amounting to Rs.7.5 lakhs and the respondent would be willing to settle the matter in case the balance amount is paid as mentioned in order dtd. 3/8/2018.