PANNA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the judgment dtd. 4/9/2018 passed by the Additional Sessions Judge No. 3, District Bhilwara whereby the appeal filed by the petitioner has been dismissed and the judgment dtd. 29/6/2013 passed by the learned Special Judicial Magistrate, (NI Act Cases), No. 1, District Bhilwara has been affirmed whereby the petitioner was convicted for offence under Sec. 138 N.I. Act and sentenced to undergo six months simple imprisonment along with fine in the sum of Rs.4,50,000.00.

(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. The photo-stat copy of the compromise dtd. 12/4/2019 is already available on record.

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