Supreme Court of India
Jose @ Joseph Chacko vs V.M.Joseph & Anr on 8 October, 2010
Bench: Chandramauli Kr. Prasad, Harjit Singh Bedi
CRL.A. NOS. OF 2010 @ SLP(cRL.) NOS. 7932-34 OF 2010
1
IN THE SUPREME COURT OF INDIA
CRIMINAL APPELLATE JURISDICTION
CRIMINAL APPEAL NO. 1976-1977 OF 2010
[ARISING OUT OF SLP (CRL. NOS. 7932-7933 OF 2010]
JOSE @ JOSEPH CHACKO .. APPELLANT(S)
vs.
V.M. JOSEPH & ANR. .. RESPONDENT(S)
O R D E R
Leave granted.
We have heard learned counsel for the parties. Parties are willing for a settlement. The appellant has already deposited a sum of Rs. 2 lakhs in the trial court. The respondent may recover that amount along with interest, if any. The learned counsel for the appellant also undertakes to deposit a sum of Rs. 3 lakhs by way of bank draft representing the balance amount of the loan due to the respondent within a period of six months from today.
In this view of the matter, the offence is compounded and the appellant is acquitted of the charge. The appeals are, accordingly, allowed. We, however, clarify that in CRL.A. NOS. OF 2010 @ SLP(cRL.) NOS. 7932-34 OF 2010 2 case the amount of Rs. 3 lakhs is not paid within a period of six months from today, the appeals will be deemed to be dismissed.
.......................J. (HARJIT SINGH BEDI) .......................J. (CHANDRAMAULI KR. PRASAD) New Delhi, October 08, 2010.