Jasmine Keshwani Vs.
State of Maharashtra & ANR. [2009] INSC 571 (20 March 2009)
Judgment
CRIMINAL APPELLATE
JURISDICTION CRIMINAL APPEAL NO.502 OF 2009 (Arising out of S.L.P. (Crl.)
No.5229 of 2008) Jasmine Keshwani ...Appellant(s) Versus State of Maharashtra
& Anr. ...Respondent(s) O R D E R Leave granted.
Heard learned counsel
for the parties.
The Trial Court
convicted the appellant under Section 138 of the Negotiable Instruments Act and
sentenced him to undergo rigorous imprisonment for a period of six months and
to pay Rs.1,50,000/- by way of compensation. The said order has been confirmed
in appeal upon the matter being taken to the High Court in revision. The
present appeal has been filed by special leave.
During the pendency
of this appeal, a compromise petition has been filed in which the parties have
sought permission to compound the offence. It has been stated that a sum of
Rupees three lakhs has been deposited in the Trial Court by the accused which
shall be permitted to be withdrawn by the complainant. In our view, the
compromise is lawful.
Accordingly, the
appeal is allowed and conviction and sentence awarded against the appellant are
set aside in terms of the compromise.
......................J.
[B.N. AGRAWAL]
......................J.
[G.S. SINGHVI]
New
Delhi,
March
20, 2009.
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