AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 151 wordsLeave granted.
The accused-appellant has been convicted under Section 138 of the Negotiable Instruments Act, 1881 and sentenced to undergo simple imprisonment for six months and pay fine to the extent of cheque amount i.e. Rs.46,000/-. After the conviction was affirmed by the High Court in revision, the parties have settled the matter and the settlement deed has been filed before this Court along with the special leave petition.
It is stated by the learned counsels appearing for the parties that the settlement has been arrived at and Rs.1,41,500/- (One lac forty-one thousand five hundred only) has been paid by the appellant to the first respondent.
Having regard to the above, we allow the application for compounding the offence and on the basis of the terms of the settlement arrived at between the parties, we set aside the conviction and sentence of the appellant.
The appeal is allowed in above terms.