RAMESH KUMAR SHERA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed challenging the judgment dtd. 1/4/2022 passed by Additional Session Judge No.5, Ajmer in Criminal Appeal No.34/2020 whereby dismissing the appeal and confirmed the judgment dtd. 16/3/2020 passed by Judicial Magistrate No.2, Ajmer in criminal case No.102/2018 whereby petitioner has been convicted for offence under Sec. 138 of the Negotiable Instrument Act, 1881 and sentenced for two months simple imprisonment with fine of Rs.60,000.00 in default of payment of fine five days simple imprisonment.

(2.) Counsel for petitioner submits that respondent-complainant Prakash Chandwani, after accepting due amount, has entered into compromise with the petitioner and has deposed his affidavit dtd. 10/6/2022. The affidavit of complainant- Prakash Chandwani has been placed on record as Annexure-3.

(3.) Counsel for respondent admits to accept the due amount and deposition of affidavit (Annexure-3) in pursuance to the compromise entered into between parties.