S.K.GUPTA Vs. PREM SINGH DAGAR

JUDGEMENT

(1.) S .K. Gupta has filed the present appeal to challenge the order dated 21.07.2003 whereby in criminal Complaint No. 779/2002 under Section 138 Negotiable Instruments Act, he was convicted and sentenced to undergo SI for six months with fine Rs. 80,000/ -, Rs. 40,000/ - were directed to be paid as compensation to the complainant/respondent No. 2. The appeal was contested by respondent No. 2. During the course of proceedings in appeal, the parties resolved to settle their dispute and compound the offence. Rs. 40,000/ - were paid in cash today by the appellant to the complainant and appellant has no objection for the release of Rs. 72,538/ - lying deposited with the Registrar General of this Court to the complainant.

(2.) THE complainant has voluntarily settled the dispute with the appellant and has compounded the offence. In view of this, the appeal preferred by the appellant against the impugned order is allowed as compounded settled, the appellant is acquitted, Rs. 72,538/ - lying deposited with the Registrar General of this Court shall be released to the complainant/respondent No. 2 with accrued interest (if any). Order dasti.