MUKESH KUMAR SHARMA Vs. STATE & ANR

JUDGEMENT

(1.) The petitioner impugns judgment dated 05.03.2016, whereby, the appeal of the petitioner impugning order on conviction dated 26.05.2015 and order on sentence dated 03.06.2015 was rejected.

(2.) The petitioner was convicted of an offence under Section 138 Negotiable Instrument Act and sentenced to undergo simple imprisonment of 3 months and to pay a compensation of Rs.1,50,000/- and in default to further undergo simple imprisonment of 1 month. The subject complaint was with regard to two cheques of Rs.49,500/- each.

(3.) The parties have settled their disputes. The petitioner had agreed to pay a total sum of Rs.2,30,000/- to the complainant in full and final settlement of all her claims. The sum of Rs.2,04,000/- had already been paid. The balance sum of Rs.26,000/- had been paid by the petitioner on 29.08.2018.