AMRIT PAL Vs. YASH PAL

JUDGEMENT

(1.) Assailing the judgment dated 21.10.2010, passed by learned Judicial Magistrate 1st Class, Kasauli, District Solan, in Criminal Case No.298/3 of 2007, titled as Yashpal versus Amrit Pal, as affirmed by the learned Sessions Judge, Solan, District Solan, vide judgment dated 1.1.2013, passed in Criminal Appeal No.4-S/10 of 2011, titled as Amrit Pal versus Yashpal, the accused-petitioner has filed the present Revision Petition under the provisions of Sections 397 read with Section 401 of the Code of Criminal Procedure, 1973.

(2.) It is seen that the Trial Court has convicted the accused-petitioner and sentenced him to undergo simple imprisonment for a one and a half year and pay compensation of Rs. 35,000/- to the claimant (respondent herein), in relation to offence punishable under Section 138 of the Negotiable Instruments Act. The judgment of conviction and sentence stands upheld by the learned Sessions Judge, Solan.

(3.) Parties have amicably resolved their dispute, in view of the ratio of law laid down by the Apex Court in Damodar S. Prabhu versus Sayed Babalal H., 2010 5 SCC 663.