STATE (NCT OF DELHI) Vs. SURESH GAUTAM

JUDGEMENT

(1.) Petitioner impugns order dated 30.03.2019, whereby, the appeal filed by the petitioner, impugning order dated 08.12.2017, has been dismissed.

(2.) Petitioner has been convicted of an offence under Section 138 Negotiable Instrument Act, 1881 and sentenced to undergo simple imprisonment for a period of three months and to pay fine of Rs.2,50,000/- and in default to undergo farther imprisonment of six months. Subject Cheque is of Rs. 2,00,000/-

(3.) Parties have settled their disputes. Petitioner has agreed to pay a total sum of Rs.3 lakhs in full and final settlement of all claims of the respondent.