AI Structured Summary
Not yet generated for this judgment
Judgment
This revision petition has been filed against the impugned judgment of conviction and order of sentence dated 09.7.2020 passed by the learned Additional District & Sessions Judge Aklera, District Jhalawar (Raj.) in Criminal Appeal No.26/2019 confirming the judgment dated 15.05.2019 passed by the learned Additional Chief Judicial Magistrate, Aklera, District Jhalawar (Raj.) in Criminal Regular Case No.133/2015 whereby the accused petitioner was convicted for the offence under Section 138 of the Negotiable Instruments Act (in short "N.I. Act") and sentenced for two years S.I and a fine of Rs.2,00,000/-; in default of payment of fine, to further undergo six months additional simple imprisonment.
Learned counsel for the petitioner submitted that a compromise has been arrived at between the parties and the same has been verified/attested by the Registrar(Judicial) in compliance of order dated 09.12.2020 passed by this Court. Therefore, the revision petition may be allowed.
Learned counsel for the respondent has also admitted the fact of compromise.
Heard the learned counsel for the parties. In view of the above, the revision petition deserves to be decided in the light of compromise entered into between the parties and the same is taken on record.
Therefore, the revision petition preferred by the petitioner is allowed. The conviction of the petitioner as ordered by the trial court and confirmed by the Appellate Court is quashed and set aside. The petitioner is acquitted of the charge framed against him. Petitioner who is in jail, be set at liberty forthwith, if not required in any other case.