MAHIPAL Vs. RAJESH KUMARI

JUDGEMENT

(1.) Petitioner impugns judgment dated 31.05.2016 whereby the appeal of the petitioner impugning judgment on conviction dated 09.04.2015 and order on sentence dated 20.05.2015 was dismissed.

(2.) The petitioner was convicted of an offence under Section 138 of the Negotiable Instruments Act and sentenced to imprisonment till rising of the Court and to pay a compensation of Rs. 3 lakhs.

(3.) By order dated 10.06.2016, the petitioner was directed to deposit a sum of Rs. 2.50 lakhs with the Registrar General of this Court. Petitioner has deposited the said amount.