NAIN SINGH Vs. HARNAM SINGH AND ANOTHER

JUDGEMENT

(1.) Assailing the judgment dated 9.8.2011/10.8.2011, passed by learned Judicial Magistrate 1st Class, Rajgarh, District Sirmaur, Himachal Pradesh, in Criminal Case No.53/3 of 2010, titled as Harnam Singh versus Nain Singh, as affirmed by the learned Sessions Judge, Sirmaur District at Nahan, Himachal Pradesh, vide judgment dated 17.10.2013, passed in Criminal Appeal No.81-Cr.A/10 of 2011, titled as Nain Singh versus Harnam Singh and another, the accused-petitioner has filed the present Revision Petition under the provisions of Section 397 read with Section 401 of the Code of Criminal Procedure, 1973.

(2.) The cheque amount is Rs. 2,40,000/-. 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. 2,50,000/- to the complainant, 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, Sirmaur District at Nahan, Himachal Pradesh.

(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.