KULDEEP SHARMA Vs. LALITA DEVI

JUDGEMENT

(1.) Petitioner herein-Mr. Kuldeep Sharma is facing trial in a complaint filed under Sec. 138 of Negotiable Instruments Act, 1881 by respondent herein-Ms. Lalita Devi.

(2.) Such trial resulted in conviction as the petitioner herein was held guilty on 4/3/2024 and, vide order dtd. 16/4/2024, he was sentenced to SI for a period of six months and was also directed to pay a sum of Rs.14,50,000.00 as compensation. In default of payment of such compensation, there was also a direction to him to undergo SI for another month.

(3.) Feeling aggrieved by the abovesaid order of conviction and sentence, he filed an appeal before the learned Court of Sessions and, when such appeal i.e. Criminal Appeal No.1940/2024 was pending adjudication, the parties entered into settlement under the aegis of Mediation Centre, Dwarka Courts.