SHYAM LAL Vs. ANOOP SOOD

JUDGEMENT

(1.) Cr.MP(M) No.197 of 2015. Heard. There is a delay of two years in filing of the present revision petition, which has been sufficiently explained in paras 2 to 4 of the application, duly supported by an affidavit of the petitioner. The delay is otherwise not opposed by learned counsel for the respondent and accordingly the same is condoned. Application stands disposed of. Cr. Revision No. 56 of 2015. Be registered.

(2.) By way of present revision petition, the petitioner seeks setting aside of the judgment dated 19.11.2012 passed by the learned Sessions Judge, Kullu, in Criminal Appeal No.24/2012 whereby he affirmed the judgment dated 29.02.2012 passed by learned Chief Judicial Magistrate, Lahaul-Spiti at Kullu in Criminal Complaint No.170- 1/2008 filed by the complainant/respondent against the petitioner under Sec. 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 a period of six months and also to pay compensation to the tune of Rs. 2,50,000.00 to the respondent.

(3.) Both the parties are present and identified as such by their respective counsel. In view of subsequent development, it is not necessary to state the facts giving rise to the present revision petition because it is jointly represented by learned counsel for the parties that they have amicably settled the matter and in view of the compromise the respondent does not want to pursue the case any further. Furthermore, an affidavit of complainant/respondent has been placed on record wherein it has been stated by the deponent that the petitioner has entered into a compromise with him and has paid the entire amount along with interest and nothing is due from the petitioner.