VINAY KUMAR Vs. MOHAMMAD MOBIN

JUDGEMENT

(1.) THE petitioner was convicted and sentenced by the trial Court for offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short 'Act').

(2.) The conviction and sentence dated 27/29.9.2010 of the petitioner passed by Judicial Magistrate 1st Class, Court No. 3, Shimla in Case No. 3122 -3 of 10/09 has been upheld by the Additional Sessions Judge, Fast Track Court, Shimla on 20.7.2011 in Cr. Appeal No. 49 -S/10 of 2010.

(3.) THE learned counsel for respondent No.1 has stated that respondent No.1 has no objection in case the matter is compounded and conviction and sentence of the petitioner imposed by the trial Court and upheld by the lower Appellate Court is set -aside.