VIKAS PREMI Vs. SES RAM

JUDGEMENT

(1.) In the present revision petition, the concurrent findings of conviction and sentence passed by the leaned trial Court and affirmed in appeal, have been challenged whereby the petitioner herein was convicted and sentenced for the offence punishable under Section 138 of the Negotiable of Instruments Act.

(2.) An application (Cr.M.P. No.920 of 2012) was moved in this petition under Section 142 of the said Act with a prayer that as the full amount stood paid, the parties be allowed to compromise the matter.

(3.) A perusal of the order dated 29.10.2012 shows that the petitioner was granted time to deposit 15% of the cheque amounting to Rs. .3,00,000/- within two weeks, which as per learned counsel for the petitioner stands deposited.