GURMUKH SINGH Vs. STATE OF RAJASTHAN & ANR.

JUDGEMENT

(1.) This is revision petition under Section 397/401 of the Cr.P.C. against the judgment dated 2.2.2011 passed by learned Additional Sessions Judge (Fast Track) No. 2, Pali whereby the appeal of the present petitioner was dismissed and judgment dated 17.4.2007 passed by learned Additional Chief Judicial Magistrate (Communal Riots), Pali convicting and sentencing the petitioner for the offence under Section 138 of the Negotiable Instrument Act was affirmed.

(2.) Learned Counsel for the petitioner states that the matter has been compromised. The compromise dated 12.12.2013 has been placed on record.

(3.) The respondent-complainant No. 2 Harvindra Singh is present in the Court along with the learned Counsel. It is admitted by the respondent-complainant that the matter has been compromised. It is stated by the complainant that he has no objection if the petitioner is acquitted of the said charge.