JOGINDER SINGH Vs. VISHNU DUTT

JUDGEMENT

(1.) VIDE order dated 16.09.2011, the following order was passed. The learned counsel for the petitioner submits that vide judgment dated 27th April, 2011, the petitioner was held guilty for the offence punishable under Section 138 of the Negotiable Instruments Act and vide order dated 29th April, 2011, the petitioner was sentenced to undergo simple imprisonment for a period of one year and compensation of Rs.65,000/- was granted in favour of the complainant to be paid by the convict/appellant within one month from the said order.

(2.) THE learned Metropolitan Magistrate, on the even date, considered the application under Section 389 of the Code of Criminal Procedure being filed on behalf of the convict for suspension of sentence to file an appeal against the order. In the aforesaid order, the sentence of the petitioner was suspended for a period of one month from that date to enable him to do the needful and till then, the learned MM has admitted the convict on bail till 30th May, 2011.

(3.) VIDE judgment dated 27.04.2011, the petitioner was held guilty for the offences punishable under Sections 138/142 of NI Act and vide order on sentence dated 29.04.2011, he was sentenced to undergo SI for a period of one year and compensation for an amount of Rs.65,000/- to be given by the petitioner in favour of complainant/respondent No.1.