GURDEV Vs. SADHU RAM

JUDGEMENT

(1.) Cr.Mp(M) No. 853 of 2017.

(2.) By way of present revision petition, the petitioner seeks setting aside of the judgment dated 1.11.2016 passed by the learned Sessions Judge, Solan in Cr. Appeal No. 1- S/10 of 2016 whereby he affirmed the judgment dated 3.12.2015 passed by learned Additional Chief Judicial Magistrate, Court No.1, Kasauli in Criminal Complaint No. 6/3 of 2014 filed by the complainant/respondent 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. 90,000/- to the complainant.

(3.) Today, the complainant/respondent is present in the Court and is duly identified by his counsel. It is jointly represented by learned counsel for the parties that the parties have amicably settled the dispute/matter outside the Court. A compromise deed to this effect has also been filed which is duly signed by the respondent and wife of the petitioner. The respondent has stated that he has received a sum of Rs. 90,000/ from the petitioner in cash and he does not want to pursue the case any further against the petitioner.