GOPAL DASS Vs. MANMOHAN

JUDGEMENT

(1.) Petitioner has been produced in the custody of H.C. Sandeep Kumar No. 120 and Const. Neeraj Kumar No. 650, Model Central Jail, Kanda, District Shimla, H.P.

(2.) The instant petition stands instituted at the instance of the petitioner herein under Section 397 read with Section 401 of the Code of Criminal Procedure and is directed against the judgment of conviction recorded by the learned Additional Sessions Judge (CBI), Shimla,(Circuit Court Theog) in cr. Appeal No.8-T/10 of 2013, whereby he affirmed the conviction recorded by the learned Judicial Magistrate, 1st Class, Theog, District Shimla, H.P., on 18.3.2013/20.3.2013, in complaint No. 130/3 of 2010, upon the accused/petitioner, for his committing an offence punishable under Section 138 of the Negotiable Instruments Act besides affirmed the imposition upon the petitioner/accused by the learned trial Court, of sentence of simple imprisonment, for a period of six months, besides, vis-a-vis, his being liable to pay compensation comprised, in a sum, of Rs. 6,50,000/-

(3.) During the pendency of the instant revision petition before this Court, the learned counsel appearing for the contesting parties, have hereat made a joint prayer qua this Court proceeding to record, an order for compounding the offence constituted by the dishonour of negotiable instrument, as, issued by the petitioner/accused, vis-a-vis, the respondent-complainant.