DAULAT SINGH CHOUHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant revision petition is barred by limitation from 875 days. For the reasons mentioned in the application under Sec. 5 of the Limitation Act and also looking to the fact that the parties have arrived at a compromise and settled their dispute, the application seeking condonation of delay is accepted. The delay in filing the revision petition is condoned.

(2.) The petitioner has approached this Court for challenging the judgment dtd. 24/9/2019 passed by the learned Additional Sessions Judge No. 2, Bhilwara in Criminal Appeal No. 15/2018 affirming the judgment dtd. 15/12/2017 passed by the learned Special Judicial Magistrate, NI Act Cases, No. 2, Bhilwara in Criminal Case No. 1695/2016, whereby, the petitioner was convicted for the offence under Sec. 138 of the Negotiable Instruments Act and was sentenced to one year's simple imprisonment and further ordered to pay compensation to the tune of Rs.7,50,000.00 to the complainant.

(3.) Briefly stated, facts of the case are that the petitioner was prosecuted for committing an offence under Sec. 138 of the Negotiable Instruments Act. After completion of trial, he was found guilty and thus, was convicted and sentenced by the learned Trial Court. The judgment of conviction was assailed by the petitioner by way of filing a criminal appeal but the same has been dismissed vide judgment dtd. 24/9/2019, hence the present revision petition has been filed.