SARDUL SINGH Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) By the instant criminal revision petition, the judgment and order dated 19.09.2008 passed by Additional Sessions Judge, Sri Karanpur (for short "the appellant Court") has been challenged by the petitioner.

(2.) I have heard learned Counsel for the parties.

(3.) It appears that on a complaint filed by respondents No. 2 and 3 under Sec. 138 of the Negotiable Instruments Act, 1881 (for short "the Act of 1881") before the Additional Chief Judicial Magistrate, Sri Karanpur (for short "the trial Court) being criminal case No. 631/2004, the trial was proceeded and by order dated 09.02.2007, the trial Court convicted and sentenced the accused-petitioner. Against which, an appeal was filed by the petitioner. The appeal came to be dismissed by the appellate Court for vide judgment and order dated 19.09.20080. However, during the pendency of the revision, the accused-petitioner and respondent No. 2 & 3 have entered into a compromise and they have filed a compromise compounding the offence punishable under Sec. 138 of the Act.