HET RAM Vs. JEET RAM

JUDGEMENT

(1.) BY way of present revision petition, the petitioner seeks setting aside of the judgment dated 19.2.2015 passed by the learned Sessions Judge, Shimla, H.P. in Criminal Appeal No. 91 -S/10 of 2013 whereby he affirmed the judgment dated 29.11.2012/4.12.2012 passed by learned Judicial Magistrate Ist Class, Court No. (3), Shimla, in Case No. 1244 -3 of 2010, in a complaint filed by the complainant/respondent against the petitioner under Section 138 of the Negotiable Instruments Act, 1881, (hereinafter referred to as the 'Act') wherein the petitioner was convicted and sentenced to undergo simple imprisonment for two months and to pay compensation of Rs. 3,00,000/ -.

(2.) AN application under Section 147 Cr.P.C. has been jointly moved by the parties wherein it has been stated that the parties have amicably settled the matter.

(3.) TODAY , the respondent/complainant is present in the Court and has been identified by Mr. Dibender Ghosh, Advocate. It is represented by learned counsel for the petitioner that the matter has been amicably settled between the parties as the balance amount has been received by the respondent/complainant. It is represented by the respondent/complainant that he has received the balance amount and he does not want to pursue the case any further. It is stated by learned counsel for the petitioner that a sum of Rs. 1,00,000/ - has been deposited before the trial Court. The complainant/respondent is held entitled to the compensation amount deposited by the petitioner before the trial Court and the same shall be released to him as per procedure.