HARI RAM Vs. KHEM RAJ

JUDGEMENT

(1.) Learned counsel for the parties submit that the petitioner/convict and the respondent/complainant have entered into a compromise, on 28/5/2020.

(2.) The petitioner, who stands convicted for the commission of offence punishable under Sec. 138 of the Negotiable Instruments Act vide judgment dtd. 11/5/2018, passed by Judicial Magistrate 1st Class, Chachiot at Gohar, District Mandi, H.P., in Case No.202- I/2017/42-II/2017, titled as Khem Raj vs. Hari Ram, as affirmed by learned Additional Sessions Judge-II, Mandi, District Mandi, H.P., in Criminal appeal No.16/2018 vide judgment dtd. 30/11/2019, has come up before this Court under Sec. 397 read with Sec. 401 of the Code of Criminal Procedure, by filing the present revision petition.

(3.) Vide order dtd. 3/3/2020, this Court after admitting the petition, stayed the execution of sentence and issued notice to the respondent-complainant.