E SUKUMARAN Vs. E K VIMALA KUMARI

JUDGEMENT

(1.) Leave granted.

(2.) The appellant was convicted by the high court for an offence under Section 138 of the Negotiable Instruments Act which reversed the judgment of acquittal passed by the Trial court. The High court by the impugned judgment, sentenced the appellant to three months' simple imprisonment and imposed a fine of rs. 30. 000. 00.

(3.) The parties appear to have compromised the matter. An amount of rs. 30,000. 00 has already been deposited in this court in terms of the order dated 12/4/1999. An affidavit has been filed on behalf of the respondent, who is the complainant, that in case the amount of rs. 30,000. 00 deposited in this court is made over to her, she will have no objection if the sentence of three months' simple imprisonment and conviction of the appellant is set aside.