GOPINDER VATSYAYAN Vs. VIKAS KATYAYAN

JUDGEMENT

(1.) An application, under the provisions of Section 147 of the Negotiable Instruments Act, 1881, read with Section 320 of the Code of Criminal Procedure, being Cr.MP No.11558 of 2013, has been filed by the petitioner and the respondent for compounding the offence.

(2.) Assailing the judgment dated 24.9.2011, passed by learned Judicial Magistrate 1st Class, Manali, District Kullu, in Criminal Case No.281-I/07: 26-III/09, titled as Vikas Katyayan versus Gopinder Vatsyayan, as affirmed by the learned Sessions Judge, Kullu, in Criminal Appeal No.53 of 2011, titled as Gopinder Vatsyayan versus Vikas Katyayan, the accusedpetitioner has filed the present Revision Petition under the provisions of Section 397 of the Code of Criminal Procedure, 1973.

(3.) It is seen that the Trial Court has convicted the accused-petitioner and sentenced him to undergo simple imprisonment for a period of six months and pay compensation of Rs. 5,50,000/- to the complainant, in relation to offence punishable under Section 138 of the Negotiable Instruments Act. The judgment of conviction and sentence has been upheld by the learned Sessions Judge, Kullu.