MADHUSUDAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter is being heard and decided today itself.

(2.) This revision petition has been filed against the judgment dtd. 7/2/2020 passed by the learned Additional Sessions Judge No. 4, Jodhpur Metropolitan in Criminal Appeal No. 302/2019 (N.C.V. No. 302/2019), by which, the appeal filed by the petitioner was dismissed and the judgment dtd. 1/5/2019 passed by the learned Special Metropolitan Magistrate (N.I. Act Cases) No. 2, Jodhpur Metropolitan in Criminal Original Case No. 12/2016 (N.C.V. No. 5854/2016) convicting and sentencing the petitioner for offence under Sec. 138 N.I. Act has been affirmed. The petitioner was sentenced to undergo six months' simple imprisonment along with fine in the sum of Rs.1,55,000.00. In default of payment of fine, the petitioner was sentenced to undergo one month's simple imprisonment.

(3.) Learned Counsel for the petitioner submits that the petitioner and complainant-respondent No. 2 have entered into a compromise in the spirit of Lok Adalat and the respondent No. 2 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.