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IN THE SUPREME COURT OF INDIA  CRIMINAL  APPELLATE JURISDICTION  

CRIMINAL APPEAL NO.873   OF  2011

(Arising out of SLP(Crl.) No.8662/2008)

B.V. VIDHYASHANKAR                        Appellant(s)

                    :VERSUS:

B. MAHAVEER KUMAR                         Respondent(s)

O R D E R

1. Leave granted.

2. We  have  heard  the  learned  counsel  for  the  

parties.

3. The  appellant  issued  a  cheque  bearing  

No.112378  dated  5.12.2002  of  Citibank  for  

Rs.1,30,000/- in favour of the respondent, which was  

dishonoured when presented to the drawee bank. The  

respondent filed a complaint under Section 138 of  

the Negotiable Instruments Act, 1881.  

4. The Trial Court  convicted the appellant for  

having  committed  the  offence  punishable  under  

Section 138 of the Negotiable Instruments Act and  

sentenced him to pay a fine of Rs.2 lakhs, out of

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which Rs.1,90,000/- to be paid to the complainant  

and the remaining Rs.10,000/- to be appropriated by  

the State.  The order of conviction and sentence  

passed  by  the  Trial  Court  was  affirmed  by  the  

revisional court and the High Court.  

5. The appellant has deposited Rs.1 lakh before  

the Trial Court and in pursuance of the direction of  

this  Court,  Rs.1  lakh  has  been  deposited  in  the  

Registry of this Court.  

6. Learned counsel for the respondent-complainant  

submits  that  the  respondent  has  no  objection  in  

setting  aside  the  order  of  conviction  of  the  

appellant  if  out  of  the  amount  of  Rs.2  lakhs  

deposited by the appellant Rs.1,90,000/- is given to  

him.    

7. In  the  peculiar  facts  and  circumstances  of  

this case, we are of the considered view that ends  

of justice would meet if the respondent-complainant  

is  paid  Rs.1,90,000/-,  with  interest  accrued  

thereon, and the conviction of the appellant is set  

aside.  We order accordingly.

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8. The  amount  of  Rs.1  lakh  which  has  been  

deposited in the Trial Court be handed over to the  

respondent-complainant within four weeks from today  

and out of Rs.1 lakh deposited by the appellant in  

the  Registry  of  this  Court,  Rs.90,000/-,  with  

interest accrued thereon, be paid to the respondent-

complainant and Rs.10,000/- be appropriated by the  

State.   

9. However, we make it clear that this case has  

been decided on its own peculiar facts and shall not  

be treated as a precedent.  

10. The  appeal  is  disposed  of  with  the  

aforementioned observations and directions.  

.....................J (DALVEER BHANDARI)

.....................J (DEEPAK VERMA)

New Delhi; March 28, 2011.