SAMDEV DAS GUPTA Vs. PROGRESSIVE CARGO LTD

JUDGEMENT

(1.) The petitioner impugns judgment dated 26.05.2018 of the appellate court whereby the appellate court has dismissed the appeal of the petitioner impugning the order of conviction dated 09.04.2018 and order on sentence dated 21.04.2018.

(2.) The petitioner has been convicted of the offence under Section 138 of the Negotiable Instruments Act and sentenced to undergo imprisonment for a period of three months and to pay compensation of Rs. 20 lakhs, in default, to further undergo Simple Imprisonment for a period of three months.

(3.) The value of the cheques in issue was Rs. 13,29,392/-. Learned counsel for the parties submit that parties have settled their disputes and petitioner has agreed to pay a total sum of Rs. 20 lakhs in full and final settlement of all claims of the respondent/complainant.