LAXMAN DASS Vs. BALMUKUND GAUTAM AND ANOTHER

JUDGEMENT

(1.) Cr.M.P.(M) No.753 of 2018.

(2.) Looking to the nature of order, I propose to pass, it is not at all necessary to deal with the facts in detail. Suffice it to state that the complainant-respondent No.1 filed a complaint against the petitioner under Section 138 of the Negotiable Instruments Act (for short 'Act') which after trial was allowed by the trial Magistrate and the petitioner was ordered to be convicted and sentenced to undergo simple imprisonment for one year and to pay compensation of Rs. 2,30,000/-. The petitioner filed an appeal assailing the aforesaid conviction and sentence and the same was upheld by the learned Additional Sessions Judge-1, Mandi, District Mandi, H.P. It is thereafter that the petitioner has filed the instant revision petition assailing the judgments of conviction and sentence as passed by the learned Courts below.

(3.) Admittedly, an amount of Rs. 1,40,000/- was paid/handed over in cash, in the open Court, to learned counsel for respondent No.1, which fact is duly acknowledged by learned counsel representing the said respondent. As regards, the remaining amount of Rs. 20,000/-, the same has been paid in cash today in open Court to learned counsel for respondent No.1. Since the entire amount stands paid, learned counsel for respondent No.1 does not want to pursue the present case.