NIPUN JASUJA Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner impugns order dated 20.09.2018 of the appellate court whereby the appeal of the petitioner against the order on conviction dated 17.07.2017 and order on sentence dated 01.08.2017 has been dismissed.

(2.) Petitioner has been convicted for an offence under Section 138 of the Negotiable Instruments Act and sentenced to four months imprisonment and to pay a fine of Rs. 50,000/-.

(3.) Parties have settled their disputes and settlement agreement dated 27.09.2018 has been executed. Petitioner was convicted in two complaints filed by the respondent both under Section 138 Negotiable Instrument Act, 1881. Subject complaint pertains to a cheque in the sum of Rs. 30,000/-.