VIJAY KUMAR VERMA Vs. STATE

JUDGEMENT

(1.) Vijay Kumar Verma (the appellant) impugns a judgment dated 20.05.2003 in Compliant Case No. 50/2003 titled 'Yogesh Sethi vs. Vijay Kumar Verma' by which he was convicted under Section 138 Negotiable Instruments Act and by an order dated 24.05.203 sentenced to undergo RI for six months with fine Rs. 2 lacs.

(2.) During the course of arguments, the parties expressed their desire to settle the dispute amicably. The parties have reported settlement.

(3.) Since the matter has been settled and the appellant has paid Rs. 3.25 lacs in full and final satisfaction of the claims, the offence under Section 138 Negotiable Instruments Act stands compounded by the complainant. The appeal is accepted and the conviction and sentence of the appellant is set aside and he is acquitted in this case. Registry shall release Rs. 2 lacs with accrued interest (if any) to the complainant.