GULAM HUSSAIN LOHAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the judgment dated 01.11.2017 passed by the Additional Session Judge (Women Atrocity Cases), Udaipur whereby the appeal filed against the judgment dated 09.02.2016 passed by the learned Special Judicial Magistrate (NI Act Cases), No.2, Udaipur for offence under Section 138 N.I. Act has been affirmed and the petitioner sentenced to undergo one year simple imprisonment along with fine in the sum of Rs. 4,00,000/-.

(2.) 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 in the matter, therefore the sentence of imprisonment awarded to the petitioner may be set aside. A copy of the compromise dated 27.06.2018 is also placed on record.

(3.) Learned counsel for respondent No.2 concurs with the facts stated by the counsel for the petitioner.