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Judgment
10 paragraphs · 151 wordsKURIAN JOSEPH, J.
Leave granted.
The appellants are before this Court aggrieved by the conviction and sentence under Section 138 of the Negotiable Instruments Act, 1881.Â
Learned counsel appearing for the original complainant, the respondent(s) herein, submits that subsequent to the judgment of the High Court the
parties have settled their disputes and the cheque amount has been received.
In the peculiar facts and circumstances, we are of the view that since the parties have settled the disputes, to do complete justice, the disputes
should be given a quietus, subject to appropriate terms.
Accordingly, these appeals are allowed and the conviction and sentence imposed on the appellant(s) is set aside. The appellant(s) are directed to
pay an amount of Rs.10,000/- (Rupees Ten Thousand) as costs to the State Legal Services Authority, within a period of three weeks from today.
Pending applications, if any, shall stand disposed of.