COCHIN HOTELS CO P LTD Vs. KAIRALI GRANITES

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The appellants have been convicted by all the three courts u/s. 138 of the Negotiable Instruments Act, 1881 and sentenced to three months' simple imprisonment and Rs. 5000.00 as fine. The accused-appellants have surrendered and it is stated that the offence has been compounded by paying the entire dues to the complainant. An application jointly signed has also been filed seeking permission to compound the offence. Sec. 147 of the Negotiable Instruments Act, as amended, makes the offence compoundable and we find no ground to reject the prayer for compounding the offence.