PANKAJ THAKUR Vs. RAJINDER 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. 1,17,208.00 handed over by the petitioner to respondent in order to discharge his liability had been dishonoured. The complaint was decided in favour of respondent by the learned trial Magistrate and the petitioner was sentenced to undergo simple imprisonment for six months and also directed to pay compensation of Rs. 1,50,000.00 to the complainant/respondent.

(2.) Aggrieved by the judgment of conviction and sentence passed by the learned trial Magistrate on 06.10.2015/09.10.2015, though the petitioner preferred an appeal before the learned Sessions Judge, Kinnaur Sessions Division at Rampur Bushahr, however, the same came to be dismissed vide judgment dated 17.09.2018, constraining the petitioner to file the instant revision petition.

(3.) Today, when the case was taken up, learned counsel appearing for the petitioner states that a sum of Rs. 1,50,000.00 already stands deposited before the Honourable High Court and learned trial Court and requested that the case be compounded.