NIKHIL Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is against the judgment and order of the High Court of Judicature at Bombay at Nagpur in Criminal Application (APL) No.570/2023 dtd. 2/5/2023 by which the High Court granted suspension of sentence by imposing a condition of depositing 50% of the compensation of Rs.2,86,00,125.00, which amounts to Rs.1.43 crores.

(3.) The appellant was convicted by the Trial Court and apart from a sentence of four years six months rigorous imprisonment under Ss. 409 and 201 IPC, he was also directed to pay an amount of Rs.2.86 crores. Against the conviction and imposition of compensation, the appellant filed a criminal appeal and sought suspension of sentence, which was rejected by an order dtd. 3/4/2023.