JAGDEEP SINGH Vs. PADAMDEV

JUDGEMENT

(1.) This revision petition has been preferred against the judgment dated 10.12.2019 passed by learned Additional Sessions Judge(I), Kangra at Dharamahsla, circuit Court at Nurpur in Criminal Appeal No. 18-N/X/2019 upholding the judgment of conviction and order of sentence passed on 10.5.2019 by learned Judicial Magistrate Ist Class, Court No. 2, Nurpur in Criminal Case No. 82-III/2015. Petitioner has been convicted under Section 138 of the Negotiable Instruments Act. He has been sentenced to undergo simple imprisonment for a period of one year and to pay compensation of Rupees two lacs to the respondent/complainant.

(2.) Learned Counsel for the parties have jointly submitted that the parties have voluntarily effected a compromise on 27.10.2020 in terms of which the respondent/complainant is at liberty to withdraw an amount of Rs.80,000/- deposited by the petitioner before the learned Additional Sessions Judge(I), Kangra at Dharamashala and further the respondent has acknowledged receipt of remaining cheque amount from the petitioner on 27.10.2020. A copy of the compromise has been placed on record.

(3.) Learned Counsel jointly submit that in view of the compromise effected between the parties on 27.10.2020, the dispute in reference does not survive now between the parties. Respondent/complainant is satisfied with the amount deposited by the petitioner and is not interested now in pursuing the matter any further. Learned Counsel for the respondent has prayed for compounding of the offence.