A. CHITRA Vs. N. BHUVANESHWARI

JUDGEMENT

(1.) Heard learned counsel for the parties at length and carefully perused the record.

(2.) Leave granted.

(3.) The instant appeal, by way of special leave, is directed against order dated 18.03.2019 passed by the High Court of Judicature at Madras in Crl.R.C.No.276 of 2019 whereby the High Court dismissed the Criminal Revision filed by the appellant herein and upheld the conviction and sentence of 9 months simple imprisonment awarded to the appellant under Section 138 of the Negotiable Instruments Act with a direction to her to pay the compensation of Rs.14,00,000/- (Rupees fourteen lakhs only) to the respondent-complainant under Section 357(3) of Cr.P.C. and in default to further undergo simple imprisonment for three months On 05.07.2019, this Court issued notice, subject to the undertaking given by the learned counsel for the appellant that his client was willing to pay half of the amount within a period of three weeks from that date and rest of the amount within a period of four weeks thereafter.