LAWS(HPH)-2018-2-42

KESHAV RAM Vs. PADAM SINGH THAKUR

Decided On February 20, 2018
KESHAV RAM Appellant
V/S
Padam Singh Thakur Respondents

JUDGEMENT

(1.) Present Revision Petition has been filed assailing judgment passed by learned Sessions Judge, Shimla, H.P. dated 26.7.2016 in Criminal Appeal No. 50-S/10 of 2014, affirming judgment and order of conviction passed by learned Additional Chief Judicial Magistrate, Court No. 2, Shimla, dated 28.6.2014/10.7.2014 in case No. 2976-3 of 2014/08, convicting and sentencing the petitioner-accused to undergo simple imprisonment for six months and to pay compensation of Rs. 70, 000/-.

(2.) Respondent/Complainant, present in person in the Court states that matter has been amicably settled with the petitioner and in pursuance to said compromise, he wants to withdraw the complaint and compound the matter. His separate statement has also been recorded, wherein he has stated that he has received a sum of Rs. 45, 000/- from the petitioner/accused in cash and a sum of Rs. 25, 000/- deposited by the petitioner/accused in the learned trial Court is also to be released in his favour.

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and complaint arising out of dishonour of cheque under Section 138 of the Negotiable Instruments Act is permitted to be withdrawn and judgments of conviction and sentence passed by the learned Courts below are quashed and set aside.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