- (1.) This criminal revision has been preferred by revisionist Ajeet Kumar Kesarwani alias Deepu against the judgment and order dated 7.3.2008 passed by Additional District & Sessions Judge, Court No.1, Allahabad in Criminal Appeal No.154 of 2007 (Ajeet Kumar Kesarwani alias Deepu Versus Surendra Mani Tripathi) whereby Appeal filed by the revisionist has been dismissed and the judgment and order of conviction and sentence passed by the trial Court has been affirmed.
(2.) The facts, in brief, of the case are as follows: A complaint case was filed under the Negotiable Instruments Act, 1881 by opposite party no.2 against the revisionist on the ground that revisionist had issued cheques time to time in favour of the opposite party no.2 in lieu of advance taken by him, but the cheques, when presented for encashment, became dishonoured. Procedure prescribed for initiation of the matter have been followed by the complainant in the trial Court and accused-revisionist was summoned and the trial was completed in the trial Court after affording opportunity to both the parties resulting in conviction of the revisionist. The revisionist filed above-mentioned criminal appeal before the Sessions Judge, Allahabad, which was decided by Addl. Sessions Judge, Court No.1, Allahabad and consequently the appeal was dismissed.
(3.) The revision filed by the revisionist had been dismissed, but it has been restored on 10.12.2013. Since the parties have settled their dispute and compromise paper along with the joint affidavit has been filed before this Court, therefore, this Court vide order dated 29.11.2013 directed both the parties to appear in person before this Court. On 10.12.2013, both the parties were appeared, as has been noted in the order dated 10.12.2013, restoring the criminal revision on its original number. On the date of hearing, learned counsel for both the parties pressed the compromise paper and the affidavit filed in support of the compromise.;