MANOJ CHANDAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Issue notice to the complainant respondent No. 2. Rule is made returnable within a period of three weeks.

(2.) Heard learned counsel for the petitioner as also learned Public Prosecutor and also perused the judgments impugned passed by learned trial court on 05.07.2016 as also judgment passed by learned lower appellate court on 15.03.2017 whereby the petitioner has been convicted for the offences under section 138 of N.I. Act and has been awarded sentence of one year simple imprisonment and directed him to pay Rs. 5,00000/- to the complainant as compensation.

(3.) Learned counsel for the petitioner submits that the petitioner has surrendered before the trial Court and he is ready and willing to deposit the amount of Rs. 5,00000/- in favour of the complainant.