Manju Rani Chauhan, J. - (1.) Heard Mr. Mukhtar Alam, learned counsel for the revisionist, Mr. P.K. Shahi, learned counsel for the State and Mr. Raj Kumar Kesari, Advocate who has put in appearance on behalf of opposite party no.2 by filing his vakalatnama in Court today, which is taken on record.
(2.) Learned counsel for the parties agree that the present criminal revision may be disposed of at this stage without calling for any further affidavits in view of the order proposed to be passed today.
(3.) This criminal revision has been filed to quash the judgment and order dated 23rd December, 2019 passed by the Sessions Judge, Hapur in Criminal Appeal No. 112 of 2019 (Anuj Kumar Vs. Harendra Singh), Police Station-Babugarh, District-Hapur, which has been filed against the judgment and order of the Chief Judicial Magistrate, Hapur dated 29th November, 2019 under Section 138 N.I. Act. Under the impugned judgment, the appellate court has directed the revisionist to pay half of the total amount of compensation or fine as awarded by the trial court within 15 days during the pendency of the appeal.;