Nirmalijit Kaur, J. - (1.) This is revision petition under Section 397/401 of the Criminal Procedure Code, against the judgment and order dated 14.5.2011 passed by Additional Sessions Judge, Banswara in Criminal Appeal No. 22 of 2008, vide which, he dismissed the appeal of the petitioner and affirmed the judgment and order dated 28.3.2008 passed by Additional Chief Judicial Magistrate, Kaushalgarh, Banswara in Criminal Case No. 462-A of 2006. The Trial Court has convicted and sentenced the petitioner for the offence under Section 138 of the Negotiable Instruments Act to undergo 6 months simple imprisonment and fine of Rs. 75,000/-.
(2.) Learned counsel for the petitioner states that the petitioner wants to compromise the matter. He is ready to deposit the balance amount.
(3.) 50% of the amount has already been deposited before the Trial Court in pursuance to the order dated 23.5.2011, which is already released to the respondent-complainant. The petitioner is ready to deposit the balance amount of Rs. 37,500/- which includes the fine amount.;