- (1.) The present Criminal Revision petition has been filed challenging the judgment, dated 28.7.2012, passed by the learned Additional Sessions Judge, Faridabad, whereby the appeal filed by the petitioner challenging the judgment of conviction and sentence, dated 20.10.2011, passed by the learned Judicial Magistrate Ist Class, Faridabad, was dismissed.
(2.) The brief facts of the case are that the respondent complainant, Pandit Raj Kumar Bhardwaj, had filed a complaint under Section 138 of the Negotiable Instruments Act, 1881 (for brevity, 'the Act'), against the petitioner-accused since the cheque issued by him (petitioner) had bounced. The learned Trial Court vide judgment dated 20.10.2011, held the petitioner guilty for the offence punishable under Section 138 of the Act and sentenced him to undergo rigorous imprisonment for one yearCRR No. 2429 of 2012 (O&M) 2 besides payment of compensation of Rs. 3,40,000/-, to be paid to the respondent-complainant. The appeal filed by the petitioner was dismissed by the learned Additional Sessions Judge, Faridabad, vide judgment dated 28.7.2012. Both the above said judgments are under challenge before this Court by way of present criminal revision petition.
(3.) During the pendency of the criminal revision petition, better sense prevailed and both the parties effected a crompromise.;