DALIP KUMAR GUPTA Vs. STATE

JUDGEMENT

(1.) Petitioner impugns order dated 09.06.2017 whereby appeal of the petitioner impugning order on conviction dated 26.11.2015 and order on sentence dated 28.11.2015 was dismissed.

(2.) Petitioner was convicted of an offence punishable under Section 138 of the Negotiable Instruments Act and has been sentenced to undergo 45 days' simple imprisonment and to pay Rs. 3,75,000/- in default to undergo one month further simple imprisonment.

(3.) Parties had settled their disputes on 28.07.2017. The statements of the parties were recorded that the petitioner shall pay a total sum of Rs. 3,75,000/- in full and final settlement of all the claims of the respondent. A sum of Rs. 2,70,000/- had already been paid and the balance sum of Rs. 1,05,000/- was paid to the respondent in court on 13.05.2019.