P. CHANDRAKALA Vs K. NARENDER .
Bench: HON'BLE MR. JUSTICE J. CHELAMESWAR, HON'BLE MR. JUSTICE S. ABDUL NAZEER
Judgment by: HON'BLE MR. JUSTICE J. CHELAMESWAR
Case number: Crl.A. No.-001241-001241 / 2017
Diary number: 5697 / 2015
Advocates: HITENDRA NATH RATH Vs
1
NON-REPORTABLE
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURSIDCITON
CRIMINAL APPEAL NO. 1241 OF 2017 [Arising out of SLP (Crl.) No. 3152 of 2015]
Smt. P. CHANDRAKALA … APPELLANT
VERSUS
K. NARENDER & ANR. …RESPONDENTS
J U D G M E N T S. Abdul Nazeer, J.
1. Leave granted.
2. The respondent No.1 filed a private complaint before the V Metropolitan
Magistrate, Hyderabad (Re-designated as III Additional Chief Metropolitan
Magistrate, Hyderabad) against the appellant alleging that the appellant had
borrowed a sum of Rupees five lakhs from him promising to repay the same on an
agreed interest at the rate of 2.5% per annum and later the appellant did not repay
2
the amount and on repeated demands, the appellant issued post-dated cheque dated
29.8.2000 for Rupees seven lakhs and the said cheque on presentation on 8.2.2001
was returned on the ground of ‘insufficient funds’. The appellant did not pay the
amount in spite of issue of statutory notice. It was, therefore, alleged that the
appellant has committed an offence punishable under Section 138 of the
Negotiable Instruments Act, 1881 (hereinafter referred to as ‘the N.I. Act’).
3. Learned magistrate took the complaint on file as CC No.103 of 2001 under
Section 138 of the N.I. Act against the appellant. After trial, learned magistrate by
his order dated 20.7.2005 convicted the appellant and sentenced her to undergo
simple imprisonment (SI) for six months and to pay a fine of Rupees five hundred,
in default of payment of fine, she was directed to undergo SI for ten days. She was
also directed to pay a compensation of Rupees seven lakhs under Section 357(3) of
the Cr.P.C. It was further held that if the appellant fails to pay the compensation,
she will have to undergo SI for three months.
4. The appeal filed by the appellant in criminal appeal No.212 of 2005 was
dismissed by the appellate court vide order dated 12.1.2006.
5. The appellant challenged the said judgment of the sessions court before the
High Court of Judicature at Hyderabad by filing Criminal Revision No.90 of 2006.
The Revision Petition was dismissed by the High Court on 12.8.2014. The
3
appellant has challenged the legality and correctness of the said order in this
appeal.
6. Learned counsel for the parties submit that during the pendency of the
revision case before the High Court the matter was compromised. Learned counsel
for the appellant submits that the entire amount has been paid to the first
respondent. Learned counsel for the first respondent submits that the first
respondent has received the entire amount. Therefore, he has no objection if the
conviction already recorded under Section 138 of the NI Act is set aside.
7. Since the parties have settled their disputes, we allow the parties to
compound the offence, set aside the judgment of the courts below and acquit the
appellant of the charges against her.
8. We are of the view that since the appellant has wasted the public time, while
setting aside the aforesaid orders, she should be burdened with exemplary costs,
which we quantify at Rupees one lakh. The appellant is directed to pay the cost as
ordered by us to an orphanage, namely, Delhi Council for Child Welfare, located at
Qudsia Bagh, Yamuna Marg, Civil Lines, Delhi 110054, within four weeks from
today and produce an acknowledgement for having paid the amount to the
orphanage within one week thereafter. If the appellant fails to produce such
acknowledgement, the order of conviction and sentence against the appellant
4
would revive and the Registrar (Judicial) shall take appropriate further action for
the execution of such revival order.
9. The appeal is allowed in the aforesaid terms.
…………………………………J. (J. CHELAMESWAR)
…………………………………J. (S. ABDUL NAZEER)
New Delhi; July 24, 2017.