RAJINDER KUMAR Vs. PUSHPA DEVI

JUDGEMENT

(1.) Instant Revision Petition has been preferred against the judgment dtd. 26/10/2021 passed by Learned Additional Sessions Judge, Kullu, District Kullu, in Criminal Appeal No. 35 of 2019 titled as Rajinder Kumar versus Pushpa Devi, whereby judgment dtd. 16/11/2019 passed by Judicial Magistrate First Class, Manali, in Criminal Case No. 192 of 2017, titled as Pushpa Devi versus Rajinder Kumar has been affirmed, wherein petitioner has been convicted under Sec. 138 of Negotiable Instrument Act (NI Act) and sentenced to undergo simple imprisonment of four months and to pay fine of Rs.50,000.00 payable to the respondent-complainant as compensation.

(2.) Petitioner against amount of compensation of Rs.50,000.00 has deposited Rs.15,000.00 in the trial Court and Rs.40,000.00 in the Registry of this Court and as such, he has deposited Rs.55,000.00against amount of compensation of Rs.50,000.00.

(3.) Petitioner had expressed his willingness for compounding the case by making payment additional payment of 10% of awarded compensation. To show his bonafide he was permitted to deposit Rs.5,000.00 in the Registry of this Court in addition to compensation amount. However, under instructions of the respondent-complainant learned counsel, representing her, has communicated refusal of respondent to consent for compounding the case.