P V V RAGHU Vs. N K LAXMI

JUDGEMENT

(1.) The matter arises under Section 138 of Negotiable Instruments Act.

(2.) The trial Court convicted the petitioner/acuased of the offence punishable under Section 138 of the Negotiable Instruments Act and sentenced him to undergo S.I. for one year and to pay a fine of Rs. 4 lakhs, in default to suffer S.I. for three months. In the appeal, the same was confirmed .

(3.) The complainant and the accused are present and filed a compromise Memo. The complainant stated that the entire amount is paid by the accused and she and the accused have compromised in the matter and therefore they may be permitted to compound the offence.