SUMAN ARORA Vs. SUNDEEP KUMRA

JUDGEMENT

(1.) On the criminal complaint (CC no. 10382/2016) of the respondent, the petitioner was brought to trial in the court of Metropolitan Magistrate, she having been found guilty and convicted for the offence under Section 138, Negotiable Instruments Act, 1881, by judgment dated 17.11.2018. The trial Magistrate, by her order dated 12.12.2018, awarded simple imprisonment for six months with fine of Rs. 24 lakhs which was to be paid as compensation to the complainant (respondent).

(2.) The petitioner assailed the above-said judgment and order on sentence by Crl. Appeal no. 10/2019, which was dismissed by the additional sessions Judge, by order dated 19.01.2019.

(3.) It is stated that the petitioner thereafter approached the complainant and persuaded him to settle the dispute amicably in terms of which she paid to him a total amount of Rs. 18 lakhs, out of which Rs. 16 lakhs was paid through banking channel and the balance in cash, receipt of said amounts having been confirmed by the respondent (complainant) on 28.01.2019 before the trial court, this formally recorded in the proceedings of the said court.