AJAY KUMAR Vs. STATE OF H.P

JUDGEMENT

(1.) Present revision petition has been filed assailing judgment dtd. 26/4/2022 passed by learned Additional Sessions Judge (II), Kangra at Dharamshala, District Kangra H.P., in Cr. Appeal/Registration No. 135 of 2018, whereby judgment/order dtd. 22/6/2018/27/6/2018, passed by learned Chief Judicial Magistrate, Kangra at Dharamshala, District Kangra, in Criminal Case No. 73-III/17/2015, convicting and sentencing the petitioner/accused to undergo simple imprisonment for a period of one year and to pay compensation of Rs.3,60,000.00 to the complainant, has been affirmed.

(2.) Statements of Mr. Vishal Verma, learned counsel for petitioner and Mr. Vinod K. Sharma, learned counsel for respondent No.2, have been recorded today and placed on the file.

(3.) Learned counsel for respondent No.2, under instructions, has stated that he has been instructed to depose that matter has been settled with petitioner and as per settlement, petitioner has paid entire amount of compensation to respondent and in turn, respondent has agreed to compound the matter in present case and for that purpose, he has been instructed to withdraw the complaint filed under Sec. 138 of Negotiable Instrument Act, in terms of compromise and, therefore, as instructed, he has prayed to permit the respondent to withdraw his complaint and to record no objection of respondent for compounding the case and acquitting the petitioner. He has stated that he has deposed strictly in consonance with instructions imparted to him by respondent No.2 and further deposed that now in present case, nothing is to be recovered from petitioner.