PREM SINGH Vs. DHARAM SINGH

JUDGEMENT

(1.) Looking to the nature of order, I propose to pass, it is not at all necessary to delve into the facts in detail. Suffice it to state that the complainant/respondent instituted a complaint under Sec. 138 of the Negotiable Instruments Act (for short 'Act') against the petitioner on the allegations that a cheque of Rs.2,20,000.00 handed over by the petitioner to respondent in order to discharge his liability had been dishonoured. The complaint was decided in favour of the respondent by the learned trial Magistrate and the petitioner was sentenced to undergo simple imprisonment for eight months and also awarded a lumpsum compensation of Rs.2,70,000.00 to the complainant/respondent.

(2.) Aggrieved by the judgment of conviction and sentence passed by the learned trial Magistrate on 8/8/2016, though the petitioner preferred an appeal before the learned Sessions Judge, Kullu, however, the same came to be dismissed vide judgment dtd. 23/1/2018, constraining the petitioner to file the instant revision petition.

(3.) Today, when the case was taken up, learned counsel for the petitioner has paid a sum of Rs.1,10,000.00 to the learned counsel for the respondent in the open Court and requested that the case be compounded.