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Judgment
6 paragraphs · 197 words@JUDGEMENTTAG- JUDGEMENT
Vijay Kumar Shukla, J
The present revision is filed against the judgement dated 20.03.2024 passed by the Additional Judge from the Court of Additional Sessions Judge, Dharampuri, District Dhar in Criminal Appeal No.20/2023 affirming the judgement dated 11.09.2023 passed by the Judicial Magistrate First Class, Dharampuri, District Dhar in Criminal Case No.SCNIA No.08/2023, whereby petitioner has been convicted u/S 138 of the Negotiable Instruments Act with sentence of RI for 01 year.
Learned counsel for the parties have filed compromise application u/S 320 of Cr.P.C., which is duly supported by an affidavit. Parties are represented by their respective counsels and the compromise has been duly verified. The offence under Section 138 of the N. I. Act is compoundable.
Considering the compromise arrived at between the parties, the present revision is allowed. The conviction and sentence of the petitioner u/S 138 of the N.I. Act is set aside. The petitioner is in jail. The petitioner is acquitted from the charges u/S 138 of the N.I. Act. He shall be released forthwith from the jail, if not required in any other case.
With the aforesaid, the revision is allowed and stands disposed of.