Supreme CourtDivision Bench(2005) 04 SC CK 0079

Sayeed Ishaque Memon vs Ansari Naseer Ahmed and Another

Supreme Court Of India · Decided on 25 April 2005 · Citation: (2006) 2 OLR 73 : (2005) 12 SCC 140

HON’BLE JUDGES
P.K. Balasubramanyan, J · B.N. Agrawal, J
RESULT
Disposed Of
CASE NUMBER
Criminal Appeal No. 616 of 2005 (Arising out of SLP (Criminal) No. 500 of 2005 and No. 617 of 2005 (Arising out of SLP (Criminal) No. 498 of 2005)

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Judgment

5 paragraphs · 183 words
1.

Heard learned counsel for parties.

2.

Leave granted.

3.

The sole appellant was convicted by two separate orders passed by the trial court u/s 138 of the Negotiable Instruments Act, 1881 and sentenced to undergo rigorous imprisonment for a period of two months. He was further convicted in both the cases u/s 420 of the Indian Penal Code and sentenced to undergo rigorous imprisonment for a period of two years. Against the orders of convictions in both the cases, the appellant preferred appeals which were dismissed and thereafter revisions filed by the appellant before the High Court having failed, the present appeals by way of special leave have been filed.

4.

In the present case, both the parties have filed a joint petition for compromise and they have compromised their disputes in both the cases. In our view, compromise is lawful, as such we accord permission to compromise the same.

5.

Accordingly, the appeals are allowed, convictions and sentences awarded against the appellant are set aside and he is acquitted of the charges in both the cases in view of the compromise.