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

Mediation Centre attached to the High Court of Madras

at Chennai, within four weeks.

1

6. Pending  application(s),  if  any,  shall  stand

disposed of.  

.......................J.               [KURIAN JOSEPH]  

.......................J.               [SANJAY KISHAN KAUL]  

NEW DELHI; JULY 04, 2018.

2