TARA SINGH Vs. RAJESH KUMAR

JUDGEMENT

(1.) By way of this Revision Petition, the petitioner has challenged judgment/order, dtd. 25/4/2019, passed by the Court of learned Judicial Magistrate, 1st Class, Nahan, Distt. Sirmaur, H.P., in Complaint No.199/3 of 2016, titled as Sh. Rajesh Kumar Versus Sh. Tara Singh, which criminal case stood disposed of by the learned Trial Court by sentencing the present petitioner to undergo simple imprisonment for a period of three months and also to pay Rs.1,00,000.00 as compensation to the complainant, as well as judgment dtd. 24/10/2019, passed by the Court of learned Sessions Judge, Sirmaur District at Nahan, H.P., in Criminal Appeal No.43-Cr.A/10 of 2019, titled as Tara Singh Versus Rajesh Kumar, 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.) By way of Cr.MP No.948 of 2022, filed under Sec. 147 of the Negotiable Instruments Act read with Sec. 320 of the Indian Penal Code, a prayer has been made for composition of the offence under Sec. 138 of the Negotiable Instruments Act, on behalf of the applicant.

(3.) The Court stands informed that during the pendency of the Revision Petition, the matter has been amicably settled between the petitioner and the respondent and the entire due amount stands paid by the petitioner to the respondent. This fact is not disputed by learned counsel appearing for the respondent.