AJAY CHAUHAN Vs. SHUSHIL GHALTA & ANOTHER

JUDGEMENT

(1.) It is heartening to note that with the intervention of the learned counsel, parties have arrived at an out of Court settlement. Efforts put in by the learned counsel are highly appreciable.

(2.) Assailing the judgment dated 26.8.2014/ 27.8.2014, passed by Additional Chief Judicial Magistrate, Theog, District Shimla, Himachal Pradesh, in NI Act Complaint No.232-3 of 2011, titled as Sushil Ghalta v. Ajay Chauhan, as affirmed by the learned Additional Sessions Judge (CBI) , Shimla, Himachal Pradesh (Circuit Court, Theog) , vide judgment dated 5.4.2017, passed in Cr. Appeal No.34- T/10 of 2014, titled as Ajay Chauhan v. Sushil Ghalta, the accused-petitioner Ajay Chauhan (hereinafter referred to as the accused) has filed the present Revision Petition under the provisions of Sections 397 (1) read with Section 401 of the Code of Criminal Procedure, 1973.

(3.) It is seen that the Trial Court has convicted the accused-petitioner and sentenced him to undergo simple imprisonment for a period of four months and pay compensation of '1, 60, 000/- to the complainant, in relation to offence punishable under Section 138 of the Negotiable Instruments Act. The judgment of conviction and sentence stands upheld by the learned Sessions Judge, Shimla.