SURENDER KUMAR Vs. MAST RAM & ANOTHER

JUDGEMENT

(1.) Present Revision Petition has been filed assailing judgment passed by learned Sessions Judge, Mandi, H.P. in Cr. Appeal No. 24 of 2015, dated 19.11.2015, affirming judgment and order of conviction passed by Chief Judicial Magistrate, Mandi, H.P. dated 27.7.2015/1.8.2015 in complaint No. 139-III/15/12, convicting and sentencing the petitioner-accused to undergo simple imprisonment for six months and to pay fine of Rs. 1,75,000/-, as compensation.

(2.) Respondent No. 1/complainant, present in person in the Court, states that matter has been amicably settled with the petitioner and he has received full amount of compensation awarded by the Court and in pursuance to said compromise, he wants to withdraw the complaint and compound the matter. His separate statement has also been recorded.

(3.) Consequently, respondent/complainant is permitted to withdraw the complaint and matter is compounded and complaint arising out of dishonor of cheque under Section 138 of the Negotiable Instruments Act is permitted to be withdrawn and judgments of conviction and sentence passed by learned Courts below are quashed and set aside. Petitioner-accused is acquitted of the accusation framed against him.