Punjab-Haryana High Court

Kulwant Singh vs Gurcharan Singh on 1 May, 2024

Author: Pankaj Jain

Bench: Pankaj Jain

                                 Neutral Citation No:=2024:PHHC:060229

                                                       2024:PHHC:060229

265          IN THE HIGH COURT OF PUNJAB AND HARYANA
                          AT CHANDIGARH

                                  CRR-2784-2008
                                  Date of Decision : 01-05-2024

Kulwant Singh                                    ........Petitioner
                                    Versus
Gurcharan Singh                                  ........Respondent

CORAM: HON'BLE MR. JUSTICE PANKAJ JAIN

Present:-    Mr. K.S. Brar, Advocate for the petitioner.
             Mr. Sukhmeet Singh, Advocate for the respondent.

PANKAJ JAIN, J. (Oral)

1. The present revision has been filed against the concurrent

judgments of the Courts below convicting the petitioner under Section

138 of the Negotiable Instruments Act and sentencing him to undergo

rigorous imprisonment for a period of 6 months along with payment of

fine of Rs.500/- and in default of payment of fine to further undergo

rigorous imprisonment of 7 days.

2. Counsels are ad idem that the matter now stands settled and

in view of the settlement, the amount stands paid to the respondent-

complainant and the complainant has agreed to compound the offence

committed by the petitioner.

3. Consequently, even while upholding the conviction of the

petitioner, this sentence of the petitioner is reduced to that which he has

already undergone.

4. In view of the above, present revision stands disposed off.

01-05-2024                                        (PANKAJ JAIN)
spn
                                                     JUDGE

             Whether speaking/reasoned: Yes
             Whether Reportable       : No

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