Anubha Rawat Choudhary, J. - (1.) Heard learned counsel for the parties.
(2.) This application has been filed for the following relief: - "That this Criminal revision application is directed against the Judgement dated 5-7-08 passed in Cr. Appeal No. 112/07 by Shri S. H. Kazmi, Sessions Judge, East Singhbhum, Jamshedpur whereby and whereunder this sole petitioner has been convicted under section 138 of the Negotiable Instrument Act and the appeal so preferred by the petitioner has been dismissed which was preferred against the Judgement and order of conviction and sentence 17-5-07 passed by Shri S.D. Tripathy, Judicial Magistrate, Ist Class, Ghatsila in G.R. Case No. 186/05 whereby and whereunder this appellant/petitioner has been convicted for the offence under section 138 of the N.I. Act and has been sentenced to undergo simple imprisonment for one year and to pay a fine of Rs. 5000/- and in default to undergo further simple imprisonment for two months and further to pay compensation of Rs. 1 Lakhs to the informant."
(3.) Counsel for the petitioner submits that on 18.09.2019, the petitioner had submitted that he was ready to pay the cheque amount which was to the tune of Rs. 2 lakhs to the complainant by way of demand draft in favour of Opposite Party No. 2.;