A NATARAJAN & ANR Vs. T R RAJENDRAN

JUDGEMENT

(1.) Leave granted.

(2.) The appellant-accused has been convicted under Section 138 of the Negotiable Instruments Act, 1981 and was imposed a fine of Rs.2,05,000/- (Rupees Two Lakhs Five Thousand) to be paid within a period of three months.

(3.) Mr. Ragunath, learned counsel appearing for the appellants, and Mr. Mehul Gupta, learned counsel appearing for the respondent-complainant, submit that the respondentcomplainant has settled the matter with the appellant-accused and to that effect they have filed a memorandum of understanding stating therein that they have amicably settled the matter.