BHAG CHAND Vs. YUGAL SINGH NEPTA AND ANOTHER

JUDGEMENT

(1.) Assailing the judgment dated 30.12.2010/ 5.1.2011, passed by Judicial Magistrate 1st Class, Court No.II, Rohru, District Shimla, Himachal Pradesh, in Case No.52/3 of 2010, titled as Yugal Singh Nepta v. Bhag Chand, as affirmed by the learned Additional Sessions Judge (II), Camp at Rohru, Himachal Pradesh, passed in Cr. Appeal No.25-R/10 of 2013/2011, titled as Bhag Chand v. Yugal Nepta, the accusedpetitioner has filed the present Revision Petition under the provisions of Section 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 period of two months and pay compensation of Rs. 45,000/- 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 Additional Sessions Judge (II), Camp at Rohru.

(3.) Petitioner is present in the Court and through his counsel requests that the matter be compounded, 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.