KAILASH KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Trishna Sagar, learned counsel appearing for the petitioner, Mr. Naveen Kumar Gaunjhu, learned counsel appearing for the State and Mr. Gautam Kumar Pandey, learned counsel appearing for opposite party no.2.

(2.) Learned counsel appearing for the petitioner submits that this criminal revision petition has been filed for setting-aside the judgment dtd. 4/8/2023 passed by the learned Sessions Judge, East Singhbhum in Criminal Appeal No.79 of 2023 affirming the judgment of conviction and the order of sentence, both dtd. 6/4/2023 passed by the learned Judicial Magistrate, 1st Class, Jamshedpur in C/1 Case No.2058 of 2019, whereby, the petitioner has been convicted under Sec. 138 of the Negotiable Instrument Act and he has been sentenced to undergo S.I. for 8 months with fine of Rs.1,000.00 and to pay a sum of Rs.2,50,000.00 by way of compensation to the complainant and in default of payment of fine, further direction is there to undergo S.I. for 10 days. She further submits that now a good sense has prevailed between the parties and both have compromised the matter and in light of the settlement, the amount to the tune of Rs.1,70,000.00 has been settled and the said amount has already been paid to the complainant by the petitioner, which has been disclosed in the joint compromise petition filed in the form of I.A. No.9210 of 2024. She then submits that the said I.A. is filed on separate affidavit on behalf of both the sides.

(3.) Learned counsel appearing for the State submits that the matter is arising under Sec. 138 of the Negotiable Instrument Act.