M.N. Bhandari, J. - (1.) By this revision petition, a challenge is made to the order passed by the trial Court so as the Appellate Court whereby the petitioner has been convicted for an offence under Section 138 of Negotiable Instruments Act and sentenced one year's simple imprisonment with fine. The Appellate Court did not cause interference, rather benefit of probation was also not extended.
(2.) Learned counsel submits that petitioner has already served more than six months' imprisonment and has deposited a sum of INR 65,000/- with the trial Court. The remaining amount of fine would be deposited or be given to the complainant party within a period of two months if the petitioner's sentence is reduced from one year to six months.
(3.) Learned Public Prosecutor and learned counsel for the complainant/s has not opposed the prayer made above.;