AIR 2017 SUPREME COURT 2433 ::2017 Cri LJ (NOC) 600 ::AIR 2017 SC (Criminal) 865 ::2017 ACD 630 (SC) ::(2017) 2 Orissa LR 27 ::(2017) 2 MadLW(Cri) 414 ::(2017) 3 BomCR(Cri) 656 ::(2017) 2 CriLR(Raj) 531 ::(2017) 2 DLT(CRL) 719 ::(2017) 2 CurCriR 460 ::(2017) 3 CivilCourtC 195 ::2017 CriLR(SC&MP) 531 ::2017 (3) SCC (Cri) 431 ::2017 (7) SCC 471 ::(2017) 2 Mad LJ(Cri) 562 ::(2017) 2 RecCriR 879 ::(2017) 6 Scale 62 ::2017 CriLR(SC MAH GUJ) 531 ::(2017) 2 ALD(CRL) 215 ::(2017) 2 AllCriLR 888 ::(2017) 2 BankCas 586 ::(2017) 5 Bom CR 360 ::(2017) 2 Guj LH 296 ::(2017) 1 NIJ 584 ::(2017) 6 Mh LJ (Cri) 328 ::(2017) 2 JLJR 448 ::(2017) 3 KCCR 326 ::(2017) 2 Ker LT 821 ::(2017) 67 OCR 554 ::(2017) 2 Pat LJR 453 ::(2017) 2 UC 1305 ::(2017) 2 Crimes 407 ::2017 AllMR(CRI) 2641 ::(2017) 175 AllIndCas 54 (SC) ::(2017) 100 AllCriC 291

Supreme Court Of India

Hon'ble Judge(s): R. F. Nariman, Navin Sinha , JJ

(A) Negotiable Instruments Act (26 of 1881) , S.138— Criminal P.C. (2 of 1974) , S.357(3), S.421(1) Proviso, S.431— Dishonour of cheque - Conviction - Sentence of imprisonment with compensation - Default sentence for non-payment of compensation - Undergone by accused - Compensation would still be recoverable in manner provided in S. 421(1) of New Code - This would however be without necessity for recording any special reasons as provided under S. 386 (1) of old Code. Criminal P.C. (5 of 1898) , S.386(1) Proviso— Penal Code (45 of 1860) , S.53, S.64, S.65, S.66, S.67, S.68, S.69, S.70— The deeming provision in Section 431 of Cr. P. C. will apply to Section 421(1) as well, despite the fact that last part of proviso to Section 421(1) makes a reference only to an order for payment of expenses or compensation out of a fine, which would necessarily refer only to Section 357(1) and not 357(3). Despite this being so, so long as compensation has been directed to be paid, albeit under Section 357(3), Section 431 of Code, Section 70, IPC and Section 421(1), Proviso would make it clear that by a legal fiction, even though a default sentence has been suffered, yet, compensation would be recoverable in manner provided under Section 421(1). This would, however, be without necessity for recording any special reasons. This is because Section 421(1), Proviso ....