SILVERINA GRACIAS Vs. PRAKASH DATTA DESSAI

JUDGEMENT

(1.) Rule. With the consent of Parties, Rule made returnable forthwith and heard finally.

(2.) Advocate Ryan Menezes is present on behalf of the Petitioner. The Respondent who has passed away is represented by his wife who is present in Court today along with her Advocate.

(3.) By this Petition, the Petitioner seeks compounding of offence under Sec. 138 of the Negotiable Instruments Act, 1881. The Petitioner was acquitted by the Judicial Magistrate First Class at Canacona in Criminal Case No. 17/OA/NI/2015 but was convicted by this Court in Criminal Appeal No. 45/2017 for the offence punishable under Sec. 138 of the Negotiable Instruments Act, 1881 and was sentenced to simple imprisonment for a period of 15 days and to pay compensation of ?8 lakhs, and in default to undergo simple imprisonment for a further period of 15 days.