PUROSHATAM SHARA Vs. VIRENDER SINGH

JUDGEMENT

(1.) By way of this revision petition, the petitioner has challenged the judgment passed by the Court of learned Judicial Magistrate 1st Class, Nahan, District Sirmour, H.P., in criminal complaint Case No. 73-3 of 2017, titled as Virender Singh Vs. Puroshatam Sharma, which criminal case stood disposed of by learned Trial Court vide judgment dtd. 30/1/2020, by sentencing the present petitioner, vide order of sentence dtd. 31/1/2020, to undergo simple imprisonment for a period of six months and to pay compensation to the tune of Rs.5,00,000.00 to the complainant, as well as the judgment passed in appeal by the Court of learned Sessions Judge, Sirmaur District at Nahan, Himachal Pradesh. i.e. Criminal Appeal No. 20-Cr.A./10 of 2020, titled as Puroshatam Sharma, vs. Virender Singh, dtd. 7/12/2021, vide which, the judgment passed by learned Trial Court was upheld by the learned Appellate Court and the appeal filed by the present petitioner against the judgment passed by learned Trial Court was dismissed.

(2.) When this case was listed before the Court on 2/6/2022, the following order was passed:-

(3.) Today in the present petition, an application, i.e. Cr.MP No. 1666 of 2022, has been filed under Sec. 147 of the Negotiable Instruments Act for compounding of the offence. Alongwith said application, learned Counsel for the petitioner has appended a receipt issued by HP State Legal Services Authority, Shimla, showing deposit of 5% of the cheque amount, in terms of the directions passed by this Court vide order dtd. 2/6/2022, which is ordered to be taken on record.