RAVINDER KUMAR Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present criminal revision petition is filed under Sec. 397 read with Sec. 401 of the Cod of Criminal Procedure. The petitioner is aggrieved by the judgment dtd. 26/5/2018, passed in Criminal Appeal No.34/2015, titled as Ravinder Kumar versus State Bank of India, pronounced by learned Sessions Judge, Hamirpur, District Hamirpur, Himachal Pradesh, in an appeal under Sec. 374 of the Code of Criminal Procedure. Prior to this, learned Chief Judicial Magistrate, in complaint No.117-I-2012, titled as State Bank of India versus Ravinder Kumar, had convicted the petitioner for commission of offence punishable under Sec. 138 of the Negotiable Instruments Act (hereinafter referred to as 'the Act'). The petitioner-convict was sentenced to undergo simple imprisonment for one year and was further directed to pay compensation to the tune of Rs.1,70,000.00 to the complainant. In default thereof, he was directed to undergo further imprisonment for a period of four months.

(2.) A complaint under Sec. 138 of the Act was filed by the State Bank of India through its Senior Branch Manager, levelling the following allegations:-

(3.) When this revision petition was listed before a Coordinate Bench of this Court, on 25/3/2019, then a statement was made by the learned counsel for petitioner and respondent No.1 (S.B.I.) that there is a possibility of matter being amicably settled between the parties.