Rekha Mittal, J. - (1.)
(2.) ALLOWED as prayed for Annexure P -3 to P -4 are taken on record. CRR -1493 of 2014. The present appeal has been directed against judgment dated 5.5.2014 passed by the Additional Sessions Judge, Amritsar whereby the appeal preferred by the petitioner against his conviction and sentence for offence punishable under Section 138 of the Negotiable Instruments Act, 1881 (for short "the Act") has been dismissed and findings recorded by the trial court are affirmed.
(3.) COUNSEL for the petitioner contends that the matter has been settled by way of compromise between the petitioner and respondent No. 2 and in view of compromise, the petitioner has already paid the entire amount to discharge his liability qua the cheque. It is further submitted that the petitioner has also deposited 15% of the cheque amount in the Registry of this Court in compliance with directions of Hon'ble the Supreme Court of India in Damodar S. Prabhu vs. Sayed Babalal H. : 2010(2) R.C.R. (Criminal) 851.;