KANTILAL RANCHHODLAL PARMAR Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THIS revision has been filed by the applicant-accused, who has been convicted for the offence punishable under Section 138 of the Negotiable Instruments Act by the learned Metropolitan Magistrate, Court No. 13, Ahmedabad, by judgment and order dated 26-2-2007 in Criminal Case No. 3717 of 2005 and was sentenced to suffer one year simple imprisonment and to pay fine of Rs. 3,000/-, in default, to suffer further four months SI which has been confirmed by the learned Addl. Sessions Judge, Court No. 4, Ahmedabad, vide judgment and order dated 11-7-2008 passed in Criminal Appeal No. 33 of 2007.

(2.) HEARD learned advocate, Mr. Sanjay Prajapati for the applicant, learned Additional Public Prosecutor, Mr. K. P. Raval for the respondent No. 1-State and the respondent No. 2 as party-in-person.

(3.) IT has been submitted by the learned advocate, Mr. Sanjay Prajapati that the matter is settled between the parties and the parties may be permitted to compound the offence. Settlement pursis signed by the original accused as well as the original complainant has been produced by the learned advocate for the applicant, Mr. Sanjay Prajapati. Said settlement pursis is ordered to be taken on record.