HET RAM Vs. RAMESH KUMAR AND ANOTHER

JUDGEMENT

(1.) Looking to the nature of order, I propose to pass, it is not at all necessary to deal with the facts in detail. Suffice it to state that complainant-respondent No.1 filed a complaint against the petitioner under Section 138 of the Negotiable Instruments Act (for short 'Act') which after trial was allowed by the trial Magistrate and the petitioner was ordered to be convicted and sentenced to undergo simple imprisonment for a period of six months and to pay compensation in the sum of Rs.25, 000/- to complainant-respondent No.1. The petitioner filed an appeal assailing the aforesaid conviction and sentence and the same was upheld by the learned Additional Sessions Judge, Mandi, District Mandi, H.P. It is thereafter that the petitioner has filed the instant revision petition assailing the judgments of conviction and sentence as passed by the learned Courts below.

(2.) Today, the petitioner has paid a sum of Rs.10, 000/- to learned counsel for respondent No.1 as is reflected in the order dated 26.02018.

(3.) It is not in dispute that not only the entire compensation amount now stands paid by the petitioner, but an additional amount of Rs.10, 000/- as aforesaid also stands paid to the respondent.