Full Judgment Text
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL MISCELLANEOUS PETITION NO. 13789 NO. 2010
IN
CRIMINAL APPEAL NO. 140 OF 2010
P.K. SHUKLA ..... APPELLANT
VERSUS
STATE & ANR. ..... RESPONDENT
O R D E R
Learned counsel for the parties have agreed that
another sum of Rs. 15,000/- should be deposited in this
Court and the amount of Rs. 75,000/- already deposited will
constitute full and final payment with respect to the
dispute. We, accordingly, direct that the sum of Rs.
75,000/- and the interest accrued thereon along with Rs.
15,000/- to be deposited within one month shall be paid to
respondent No. 2 by the Registry.
We, accordingly, set aside the conviction of the
appellant. The petition as well as the appeal stand
disposed of, accordingly.
........................J
[HARJIT SINGH BEDI]
........................J
[CHANDRAMAULI KR. PRASAD]
NEW DELHI
SEPTEMBER 06, 2010.