VIJAY BISHNOI,J. - (1.) This criminal revision petition under Section 397/401 Cr.P.C. has been preferred by the petitioner against the judgment dated 05.11.2019 passed by Additional Sessions Judge, Anoopgarh, District Sri Ganganagar (hereinafter referred to as "the appellate court") in Criminal Appeal No.150/2017. The appellate court while affirming the order dated 07.10.2017 passed by the Additional Chief Judicial Magistrate, Anoopgarh, District Sri Ganganagar (hereinafter referred to as "the trial court") in Criminal Case No.194/2014 has dismissed the appeal.
(2.) The trial court vide judgment dated 07.10.2017, has convicted the petitioner for the offence punishable under Section 138 of Negotiable Instrument Act, 1881 (for short "the N.I. Act" hereinafter) and sentenced him to undergo two years' simple imprisonment and to pay a fine of Rs.3,40,000/-.
(3.) Learned counsel for the petitioner has submitted that the cheque amount of Rs.3,20,000/- has already been paid by the petitioner to the respondent No.2 and, therefore, this criminal revision petition may kindly be decided on the basis of compromise.;