JAGDEEP SINGH Vs. SALOCHNA SHARMA AND ANOTHER

JUDGEMENT

(1.) By way of present revision petition, the petitioner seeks setting aside of the judgment dated 2.6.2014 passed by the learned Additional Sessions Judge (II), Shimla in Criminal Appeal No. 10-S/10 of 2014/13 whereby he affirmed the judgment dated 24.4.2013 passed by learned Judicial Magistrate Ist Class, Court No. 3, Shimla, in Case No. 3979-3 of 2010, in a complaint filed by the complainant/respondent No.1 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 six months and to pay compensation of Rs. 1,80,000/- to the complainant.

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

(3.) Today, the petitioner and respondent No.1 /complainant are present in the Court and have been identified by their respective counsels. It is represented by learned counsel for the parties that the matter has been amicably settled between the parties and the settled amount has already been paid by the petitioner to respondent No.1, which she has duly acknowledged. It is represented by No.1/complainant that she has received the whole amount and no further amount is due from the petitioner.