PADMA SHARMA WIFE OF SHRI LEKHRAJ SHARMA, AGED ABOUT 48 YEARS, BY CASTE BRAHMIN, R/O B Vs. STATE OF RAJASTHAN, THROUGH PUBLIC PROSECUTOR

JUDGEMENT

(1.) Heard learned counsel for the petitioner as also learned counsel appearing for the respondent No. 2 and learned Public Prosecutor.

(2.) By way of this criminal misc. petition, a prayer has been made on behalf of the accused petitioner to quash and set aside the order dated 07.12.2015 passed by Addl. District & Sessions Judge No. 4, Jaipur Metropolitan by which the application filed by the petitioner under Sec. 147 NI Act has been rejected. Prayer has also been sought to pass an order for compounding of the offence on payment of compensation held by the trial Court.

(3.) On perusal of the documents annexed with the petition as also from the facts narrated during arguments, it comes out that the learned trial Court held the accused petitioner guilty vide judgment dated 21.2.2014 for the offence punishable under Sec. 138 NI Act and awarded sentence of simple imprisonment for two years along with compensation of Rs.6,00,000.00 to be paid to the complainant.