1. Heard learned Counsel for the parties.
2. Leave granted.
3. The respondent complainant who is represented through his Counsel has filed an affidavit stating that his claim has since been settled and he has no objection if the matter is compounded under Section 147 of the Negotiable Instruments Act, 1881. Having perused the judgments and the contents of the affidavit filed by the complainant, we are satisfied that this is a case which could be compounded. The sentence imposed by the two Courts below is set aside. We permit the parties to compound the offence under Section 147 of the Negotiable Instruments Act, 1881.
4. Ordered accordingly.
5. The appeal is allowed.
G. Sivarajan v. Little Flower Kuries & Enterprises Ltd. & Another
G. Sivarajan v. Little Flower Kuries & Enterprises Ltd. & Another
(Supreme Court Of India)
Criminal Appeal No. 486 Of 2004 | 16-04-2004
Advocate List
Bench
- HON'BLE MR. JUSTICE N. SANTOSH HEGDE
- HON'BLE MR. JUSTICE B.P. SINGH
Eq Citations
- (2004) 11 SCC 400
- LQ/SC/2004/538
Head Note
A) Negotiable Instruments Act, 1881 — Ss. 138, 147 — Compounding of offence — Claim settled — Parties permitted to compound offence — Sentence imposed by Courts below set aside (Para 3) B) Negotiable Instruments Act, 1881 — Ss. 138, 147 — Compounding of offence — Claim settled — Parties permitted to compound offence — Sentence imposed by Courts below set aside
