SUPREME COURT OF INDIA

Before:- K.G. Balakrishnan and Tarun Chatterjee, JJ.

Criminal Appeal No. 88 of 2005. (Arising out of CRLMP No. 12712 of 2004 in SLP (Crl.) No. 275 of 2005) D/d. 10.1.2005.

K.J.B.L. Rama Reddy - Appellant

Versus

Annapurna Seeds & another - Respondents

Negotiable Instruments Act, 1881, Section 138 - Appellant convicted and sentenced to six months' simple imprisonment - Appellant paid entire amount to respondent and matter has been settled - In the circumstances, offence is compounded and appellant acquitted of all charges framed against him.

[Para ]

ORDER

K.G. Balakrishnan, J. - Leave granted.

2. Heard learned counsel for the parties.

3. The appellant herein was convicted for the offence punishable under Section 138 of the Negotiable Instruments Act and he was sentenced to undergo simple imprisonment for six months. The appellant now submits that he has settled the matter with the respondent and paid the entire amount due to him. The respondent has also filed an affidavit in support of the compromise. In view of the circumstances, the offence is compounded and the appellant is acquitted of all the charges framed against him.

4. The appeal is disposed of.

Appeal disposed of.