Full Judgment Text
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 818/2018
(ARISING FROM SLP (CRL.) NO(S).4443/2018)
N. P. MURUGESAN APPELLANT(S)
VERSUS
C. KRISHNAMURTHY RESPONDENT(S)
J U D G M E N T
KURIAN, J.
Leave granted.
2. The appellant is before this Court aggrieved by
the conviction and sentence under Section 138 of the
Negotiable Instruments Act, 1881.
3. Today, when the matter came up before this Court,
we are informed that the cheque amount has already
been paid and it is acknowledged by the respondent.
4. In the peculiar facts and circumstances of this
case, we are of the view that for doing complete
justice the whole litigation should be given a
quietus, subject to appropriate terms.
5. Accordingly, we set aside the conviction and
sentence imposed on the appellant and allow the
appeal. The appellant is directed to pay Rs.10,000/-
(Rupees Ten Thousand only), as costs, to the
Signature Not Verified
Digitally signed by
NARENDRA PRASAD
Date: 2018.07.05
16:55:57 IST
Reason:
Mediation Centre attached to the High Court of Madras
at Chennai, within four weeks.
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6. Pending application(s), if any, shall stand
disposed of.
.......................J.
[KURIAN JOSEPH]
.......................J.
[SANJAY KISHAN KAUL]
NEW DELHI;
JULY 04, 2018.
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