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Supreme Court Of India

Hon'ble Judge(s): Altamas Kabir, Cyriac Joseph , JJ

(A) Negotiable Instruments Act (26 of 1881) , S.147— (as inserted by Amending Act 55 of 2002) Criminal P.C. (2 of 1974) , S.320(8)— Dishonour of cheque - Compounding of offence - Act of 1881 being special statute, provisions of S.147 of Act will have overriding effect over provisions of Code relating to compounding of offences. (Para 11) (B) Negotiable Instruments Act (26 of 1881) , S.147— (as inserted by Amending Act 55 of 2002) Criminal P.C. (2 of 1974) , S.320(8)— Dishonour of cheque - Conviction - Parties settled their disputes and made application u/S.147 of Act - Offence can be allowed to be compounded even at appellate stage - Conviction liable to be set aside in view of compounding of offence. (Para 12 13) (C) Negotiable Instruments Act (26 of 1881) , S.147— (as inserted by Amending Act 55 of 2002) Criminal P.C. (2 of 1974) , S.320(8)— Constitution of India , Art.142, Art.136— Dsishonour of cheque - Compounding of offence - Supreme Court is empowered to pass appropriate order in Line with S.320(8) Criminal P.C. in application u/S.147 of N I. Act. (Para 10 ....