N P MURUGESAN Vs. C KRISHNAMURTHY
LAWS(SC)-2018-7-42
SUPREME COURT OF INDIA
Decided on July 04,2018

N P Murugesan Appellant
VERSUS
C Krishnamurthy Respondents

JUDGEMENT

Kurian Joseph, J. - (1.) Leave granted.
(2.) The appellant is before this Court aggrieved by the conviction and sentence under Section 138 of the Negotiable Instruments Act, 1881.
(3.) Today, when the matter came up before this Court, we are informed that the cheque amount has already been paid and it is acknowledged by the respondent.;


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