MAHESH KUMAR Vs. RAI SINGH AND ANR

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 No.1 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. 65,000.00 handed over by the petitioner to respondent No.1 in order to discharge his liability had been dishonoured. The complaint was decided in favour of respondent No.1 by the learned trial Magistrate and the petitioner was sentenced to undergo simple imprisonment for one month and also directed to pay compensation of Rs. 70,000.00 to the complainant/respondent No.1.

(2.) Aggrieved by the judgment of conviction and sentence passed by the learned trial Magistrate on 28.10.2017/30.10.2017, though the petitioner preferred an appeal before the learned Additional Sessions Judge-II, Una, the same came to be dismissed vide judgment dated 7.9.2018 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 the petitioner has deposited a sum of Rs. 65,000.00 before the learned trial court and a sum of Rs.25,000.00 before this Court and prays that the case be compounded.