Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO.520 OF 2009
(Arising out of S.L.P. (Crl.) No.4246 of 2007)
T.R. Sachdeva ...Appellant(s)
Versus
M/s. Gujral Tools & Forgings ...Respondent(s)
O R D E R
Leave granted.
The appellant was tried under Section 138 of the Negotiable Instruments
Act [hereinafter referred to as “the Act”]. The trial court acquitted him of the
charge. However, on a petition for leave to appeal filed by the complainant, the High
Court reversed the order of acquittal, convicted the appellant under Section 138 of
the Act and sentenced him to undergo rigorous imprisonment for a period of six
months and to pay compensation of rupees four lakhs; in default, to undergo further
imprisonment for a period of six months. Hence, this appeal by special leave.
When the special leave petition was taken up for admission, learned
counsel appearing on behalf of the appellant made a statement that his client shall
deposit a sum of rupees four lakhs within six weeks. In view of his statement, the
Court directed the appellant to deposit the amount, issued notice and stayed the order
of the High Court.
...2/-
- 2 -
Learned counsel for the appellant states that in terms of order dated
17.7.2007, his client has deposited rupees four lakhs in the Registry of this Court.
This has not been contested by the learned counsel for the respondent.
Having heard learned counsel for the parties and keeping in view the facts
and circumstances of the case including the deposit of rupees four lakhs by the
appellant, we are of the view that ends of justice would be met in case the sentence of
imprisonment imposed on the appellant is set aside and the order awarding
compensation is maintained.
Accordingly, the appeal is allowed in part, sentence and imprisonment
imposed on the appellant is set aside, but the order awarding compensation is
maintained. The respondent shall be entitled to withdraw rupees four lakhs
deposited in the Registry of this Court, together with interest accrued thereon, if any,
unconditionally.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New Delhi,
March 23, 2009.