MALKIT SINGH Vs. STATE AND ANOTHER

JUDGEMENT

(1.) Learned Additional Sessions Judge No.1, Hanumangarh by the judgment dated 2.11.2011 affirmed the judgment and order dated 30.3.2007 passed by learned Judicial Magistrate, Hanumangarh convicting the petitioner for an offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and sentencing him to undergo one year's simple imprisonment and further to pay a compensation to the tune of Rs.8,00,000.00.

(2.) At the threshold, it is submitted by learned counsel for the petitioner that the entire cheque amount has already been paid by the petitioner to the respondent M/s Guru Teg Bahadur Trading Company.

(3.) The fact stated by the learned counsel for the petitioner has not been disputed by learned counsel for the respondents. It is submitted by learned counsel for the petitioner that in view of the payment of entire amount due, no useful purpose shall be served by sending the petitioner behind the bars to undergo remaining part of sentence. Counsel for the respondents as well as learned Public Prosecutor have already not opposed the contention made by learned counsel for the petitioner.