Prashant Kumar Agarwal, J. - (1.) Heard learned counsel for the parties.
(2.) The accused-petitioner has filed this criminal revision petition under Section 397 readwith Section 401 Cr.P.C. against the judgment and order dated 16.9.2016 passed by Additional Sessions Judge No.2, Ajmer in Criminal Appeal No.07/2015 whereby the learned Appellate Court while dismissing the appeal filed by the petitioner under Section 374 Cr.P.C. affirmed and upheld the judgment and order dated 23.5.2015 passed by Civil Judge & Judicial Magistrate, First Class, Ajmer in Criminal Case No.62/2011 whereby the learned trial Court convicted the petitioner for the offence under Section 138 N.I. Act and sentenced him to undergo simple imprisonment for one year and also imposed penalty of Rs. 1,20,000/- in default thereof to further undergo simple imprisonment for two months.
(3.) It was jointly submitted by the learned counsel for the parties that after filing of this revision petition the parties have entered into compromise and settled their dispute and the amount in dispute has been paid by the petitioner to the complainant-respondent and no amount remains to be recovered from the petitioner. It was further submitted that in view of the compromise between the parties the revision petition may be allowed and the petitioner may be acquitted for the offence for which he has been convicted. In support of it compromise deed has been filed, which be taken on record.;