PREM SINGH Vs. MAKHAN LAL (DECEASED)

JUDGEMENT

(1.) The instant petition stands, directed against the judgement of the learned Additional Sessions Judge (II), Mandi, rendered in Cr. Appeal No. 37/2011 whereby he affirmed the judgment of the learned Chief Judicial Magistrate Mandi, H.P. convicting and sentencing the accused/petitioner, for his committing an offence punishable under section 138 of the Negotiable Instruments Act.

(2.) During the pendency of the revision petition before this Court, the respondent/complainant, has, in her statement on oath duly reduced into writing and signatured by her, made a disclosure, qua upon a sum of Rs. 72,500.00 lying deposited in the Court of the learned Chief Judicial Magistrate, Mandi, being ordered to be released in her favour, thereupon she has no objection if this Court proceeds to accept the instant Criminal Revision. Moreover, she has also stated on oath, that the revisionist/accused be acquitted of the charge.

(3.) Consequently, accepting the statement on oath of the respondent/complainant, the offence constituted by the dishonour of Negotiable Instrument, is ordered to be compounded. In sequel, the revision petition is accepted and the impugned judgment is quashed and set-aside. The revisionist/accused stands acquitted of the charge.