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.