RAMANJIT CHADHA Vs. ANKIT GUPTA

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 tor are highly appreciable.

(2.) Assailing the judgment dated 26.4.2017/ 3.5.2017, passed by Judicial Magistrate 1st Class, Court No.8, Shimla, Himachal Pradesh, in Complaint No.174-3 of 2015, titled as Ankit Gupta v. Raman Chadda, as affirmed by the learned Additional Sessions Judge (II) , Shimla, Himachal Pradesh, vide judgment dated 25.11.2017, passed in Cr. Appeal No.23-S/10 of 2017, titled as Ramanjit Chadha v. Ankit Gupta, the accused-petitioner Ramanjit Chadha (hereinafter referred to as the accused) has filed the present Revision Petition under the provisions of Sections 397 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 one month and pay compensation of Rs 45, 000/- to the complainant, in relation to offence punishable under Section 138 of the Negotiable Instruments Act. The judgment of conviction and sentence has been upheld by the learned Sessions Judge, Shimla.