(1.) Assailing the judgment dated 20.9.2010, passed by learned Chief Judicial Magistrate, Mandi, Himachal Pradesh, in Complaint No.67-II/2008, titled as M/s Palam Tractors and Spares v. Suresh Kumar, as affirmed by the learned Sessions Judge, Mandi, HimachalPradesh, vide judgment dated 16.7.2013, passed in Criminal Appeal No.62/2010, titled as Suresh Kumar v. M/s Palam Tractors and Spares, the accusedpetitioner 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 period of six months and pay compensation of Rs. 3,45,000/- 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 Sessions Judge, Mandi.
(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, 2010 5 SCC 663.