SH. SOHAN LAL Vs. FATEH SINGH

JUDGEMENT

(1.) By way of present revision petition, the petitioner seeks setting aside of the judgment dated 3.6.2015 passed by learned Additional Sessions Judge-II, Mandi, in Criminal Appeal No. 12/15/13, whereby he upheld the judgment dated 3.1.2014/8.1.2014 passed by learned Judicial Magistrate, Ist Class, Chachiot at Gohar, District Mandi, H.P. in Criminal Complaint No. 497-I/2011/71-III/2011, in a complaint 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 three months and to pay compensation of <FONT FACE="rupi foradian">L 2,50,000.00 to the complainant.

(2.) Mr.G.R. Palsra, learned counsel for the respondent stated that the petitioner has paid the entire compensation amount. In view of these subsequent developments, 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.

(3.) From the records of the case, I find that this is not a case wherein the offence for which the petitioners have been charged can 'stricto sensu' be termed to be an offence against the State. Therefore, this is a case where the continuation of criminal case against the petitioners would put the petitioners to great oppression and prejudice and extreme injustice would be caused to him by not setting aside the impugned judgments of conviction and sentence.