KAJAL KHARBANDA Vs. STATE & ANR

JUDGEMENT

(1.) Petitioner impugns judgment dated 09.11.2017 of the Appellate Court, whereby, the appeal of the petitioner, impugning judgment of conviction dated 18.11.2015 and order on sentence dated 18.11.2015 was dismissed.

(2.) Petitioner was directed to undergo SI for one year and to pay fine of Rs.21,70,000/- and in default to further undergo six months SI. Parties were referred to mediation in the civil suit for recovery filed by the respondent/complainant.

(3.) Through the process of mediation, Settlement Agreement has been arrived at as recorded in Settlement Agreement dated 02.08.2018.