MADANLAL Vs. KISHAN LAL

JUDGEMENT

(1.) This revision petition has been filed against the judgment dated 18.08.2020 passed by the learned Additional Sessions Judge (Women Atrocities Cases), Udaipur in Criminal Appeal No.02/2020 (CIS No.02/2020), vide which, the appeal filed by the petitioner was dismissed and the judgment dated 19.12.2019 passed by the learned Special Judicial Magistrate (N.I. Act Cases) No.4, Udaipur in Regular Criminal Case No.1036/2015 convicting and sentencing the petitioner for offence under Section 138 N.I. Act has been affirmed. The petitioner was sentenced to undergo six month s simple imprisonment along with fine in the sum of Rs.10,00,000/-, which was ordered to be disbursed to the complainant. In default of payment of fine, the petitioner was sentenced to undergo one month s additional simple imprisonment.

(2.) Learned counsel for the petitioner submits that the petitioner and complainant-respondent No.1 have entered into a compromise in the spirit of Lok Adalat and the respondent No.1 has received all the amount from the petitioner and does not want to proceed with the matter, therefore the sentence of imprisonment awarded to the petitioner may be set aside. The compromise dated 28.08.2020 arrived in between the parties is placed on record. Learned counsel for respondent No.2 concurs with the facts as stated by the counsel for the petitioner.

(3.) I have considered the arguments advanced by counsel for the parties and perused the compromise dated 28.08.2020.