- (1.) The present revision petition has been filed against the judgment dated 17.11.2008 passed by learned Additional Sessions Judge, Faridabad dismissing appeal filed by the present petitioner against the judgment of conviction and order of sentence passed by learned Judicial Magistrate 1st Class, Faridabad dated 07.08.2008/08.08.2008 respectively vide which petitioner was convicted for offence under Section 138 of Negotiable Instruments Act, 1881 (hereinafter referred to as 'the Act') and sentenced to undergo imprisonment for one year and to pay a sum of Rs 1,80,000 to the complainant.
(2.) I have heard learned counsel for the parties and have gone through the whole record.
(3.) The present revision petition came up for bearing before Coordinate Bench of this Court which was admitted for hearing and present petitioner was admitted to bail pending revision before this Court vide order dated 18.12.2008 subject to his depositing Rs 1,00,000 in the shape of F. D. R. with the Chief Judicial Magistrate, Faridabad. It has been contended by learned counsel for the petitioner that he has already deposited the said amount with learned Chief Judicial Magistrate, Faridabad. It has been further contended that however, during the pendency of present revision petition, the matter has since been compromised with respondent-complainant and that an amount of Rs 2,00,000 has been paid by the petitioner to respondent-complainant. It has also been contended that petitioner has also deposited a sum of Rs 27,000 with High Court Legal Services Committee, Chandigarh as per order of this Court dated 21.07.2012 in view of the guidelines issued by Hon'ble Apex Court in Damodar S. Prabhu Vs. Sayed Babalal H., 2010 5 SCC 663. ;