MAYA RAM Vs. KEWAL KRISHAN SHARMA

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 the complainant-respondent 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 three months and to pay compensation in the sum of Rs.1, 20, 000/- to the complainant-respondent. The petitioner filed an appeal assailing the aforesaid conviction and sentence and the same was upheld by the learned 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 and respondent are present and they have been identified by their counsel Shri Digvijay Singh, Advocate and Shri Naveen K. Bhardwaj, Advocate. It is represented by learned counsel for the parties that the matter stands compromised between the parties as the petitioner has paid the balance amount of Rs.60, 000/- It is stated by the learned counsel for the petitioner that a sum of Rs.60, 000/- has been deposited by the petitioner before the trial Court. The complainant-respondent is held entitled to the compensation amount deposited by the petitioner before the trial Court and the same shall be released in favour of the complainant-respondent as per procedure.

(3.) Since the matter stands compromised between the parties, learned counsel for the respondent states that his client is no longer interested in pursuing the instant lis and the same may be compounded.