PRASHANT JAIN (MAHATMA) Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This revision petition has been filed against the judgment dtd. 19/7/2019 passed by the learned Additional Sessions Judge No. 2, Bhilwara in Criminal Appeal No. 194/2017 (04/2016), vide which, the appeal filed by the accused-petitioner was dismissed and the judgment dtd. 15/12/2015 passed by the learned Special Judicial Magistrate, N.I. Act Cases No. 1, Bhilwara in Criminal Regular Case No. 1126/2013 convicting and sentencing the petitioner for offence under Sec. 138 N.I. Act has been affirmed. The petitioner was sentenced to undergo one year's simple imprisonment along with fine in the sum of Rs.3,80,000.00.

(2.) Learned 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 with the matter, therefore the sentence of imprisonment awarded to the petitioner may be set aside. An affidavit of respondent No. 2- complainant is placed on record.

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